Section 40(2) in The East Punjab Children Act, 1949
(2)Subject to the prescribed conditions the Chief Inspector may, on the recommendation of the visitors or Managers of a certified school, at any time after the expiration of six months form the commencement of the detention of a youthful offender in a certified school, and if satisfied that there is a reasonable probability that the youthful offender will abstain form crime and lead a useful and industrious life, release such offender from the school and grant him a written licence in the prescribed from and on the prescribed conditions, permitting him to live under the supervision and authority of such responsible person or society approved by the Chief Inspector as may be willing take charge of the offender.
