15. Auxiliary homes.- The 1[State Government] may establish auxiliary homes for that reception of any inmates or any classes of inmates of reformatory or industrial schools, or may certify any other such home established before or after the basing of this Act by any other persons, and the certificate may be withdrawn or resigned in like manner as a certificate of a reformatory or industrial school; and every such home shall, for such purposes as may be specified by the 1[State Government], be treated as part of the school or schools to which it is attached.
