24. Power to discharge youthful offender or to commit him to suitable custody.- A Court may, if it shall think fit, instead of directing any youthful offender to be detained in a reformatory or industrial school, order him to be-
(a)discharged after due admonition, or(b)commit led to the custody of his parent or guardian or any adult relative, or failing any such person, or if any such person is found unfit by the Court, then to the custody of any trustworthy and respectable person, on such parent, guardian, relative or person executing a bond, with or without sureties, as the Court may require, to be responsible for the good behavior of the youth full offender for any period not exceeding twelve months,and the Court may, in addition to such order, make an order that the youthful offender be placed under the supervision of a person lobe named by the Court.
