Section 64(3) in The East Punjab Children Act, 1949
(3)In any case where a child has been committed pursuant to any such order to the care of a person who is not of the religious denomination of the child or who has not given such undertaking as aforesaid, the court which made the order or any court of like jurisdiction shall on the application of any person in that behalf and on being satisfied that a fit person of the religious denomination of the child or one who is prepared to give such undertaking as aforesaid is willing to undertake the care of the child made an order committing the child to the care of such fit person.
