54. Disposal of inmates on withdraw or resignation of certificate.
- When a school ceases to be a certified school the children or youthful offenders detained therein shall be, either discharged absolutely, or on such conditions as the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may impose, or transferred by order of the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government to some other certified school in accordance with the provisions of this Act relating to discharge or transfer, as the case may be.
