5. Power to establish and discontinue reformatory schools.
The State Government may-(a)establish and maintain Reformatory Schools at such places as it may think fit;(b)use as Reformatory Schools schools kept by persons willing to act in conformity with such rules, consistent with this Act, as the State Government may prescribe in this behalf;(c)direct that any school so established or used shall cease to exist as a Reformatory School or to be used as such.
