Children Act, 1960

52. Delinquent child under-going sentence at commencement of the Act

In any area in which this Act is brought into force, the Administrator may direct that a delinquent child who is undergoing any sentence of imprisonment at the commencement of this Act shall, in lieu of undergoing such sentence, be sent to a special school, or be kept in safe custody in such place and manner as the Administrator thinks fit, for the remainder of the period of the sentence; and the provisions of this Act shall apply to the child. as if he had been ordered by a children's court to be sent to such special school or, as the case may be, ordered to be detained under sub-section (2) of section 22.