(1)Where a child is found to have committed an offence punishable with transportation or imprisonment the court if satisfied on enquiry that it is expedient so to deal with the child may order him to be sent to a certified school.(2)Where prior to the coming into force of this Act, a youthful offender had been sentenced to transportation or imprisonment, the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may direct that in lieu of undergoing or completing such sentence he shall, if under the age of fourteen years, be sent to a certified school; and thereupon the offender shall be subject to all the provision of this Act as if he had been originally sentenced to detention in such school.
