- Where a child under the age of six years is sent to an approved school the manager of that school may with the consent of the Chief Inspector board the child out with any person appointed in accordance with section 74 until the child reaches the age of 10 years and thereafter for such longer period, with the consent of the Chief Inspector as the manager considers to be advisable in the interest of the child, subject to the exercise by the manager of such powers as to supervision, recall and otherwise as may be prescribed, and where a child is 80 boarded out he shall nevertheless be deemed for the purposed of this act to be a child detained in the school and the provisions of this Act shall apply accordingly, subject to such necessary adaptations a may be made by the State Government :Provided that nothing in this section shall be construed authorizing a court to send a child under the age of six years to an approved school except in accordance with the provisions of section 69.
