(1)The Government may, by notification in the Gazette, establish and maintain in the State as many corrective settlements as they think fit for the purpose of placing therein such habitual offenders as are directed to receive corrective training under this Act.(2)The Government may also approve or certify any privately-managed institution (whether known as settlement or otherwise) or any institution run by the State Social Welfare Advisory Board as a corrective settlement for the purposes of this Act.
