296. Under Section 31 of the Reformatory Schools Act, Criminal Courts empowered under Section 8 of the Act may, if they think fit, order a youthful offender to be discharged after admonition or to be delivered to his parent, guardian or adult relative on the execution of a bond by the latter. For the purpose of this section the definition of "youthful offender" in the Act has been amended to include girls.
