- In the case of a neglected or delinquent child whose ordinary place of residence lies outside the jurisdiction of the competent authority before which he is brought, the competent authority may, if satisfied after due inquiry that it is expedient so to do, send the child back to a relative or other person who is fit and willing to receive him at his ordinary place of residence and exercise proper care and control over him, notwithstanding that such place or residence is outside the jurisdiction of the competent authority and the competent authority exercising jurisdiction over the place to which the child is sent, shall, in respect of any matter arising subsequently have the same powers in relation to the child as of the original order had been passed by self.
