(2)Where a Board is satisfied on inquiry that a child is a neglected child and that it is expedient so to deal with him, the Board may made an order directing the child to be sent to a children's home for the period until he ceases to be a child:Provided that the Board may, for reasons to be recorded, extend the period of such stay, but in no case the period of stay shall extend beyond the time when the child attains the age of eighteen years, in the case of a boy, or twenty years, in the case of a girl::Provided further that the Board may, if it is satisfied that having regard to the circumstances of the case it is expedient so to do, for reasons to be recorded, reduce the period of stay to such period as it thinks fit.
