(3)The State Government may, at any time, revoke an order made under sub-section (1) and direct the juvenile delinquent or other child to return to his school:Provided that where a juvenile delinquent or other child, who was released from a reformatory school has already attained the age of fourteen years, he shall, on such revocation of the order under subsection (1) be directed to be sent, to a .borstal school or an industrial school, as the case may be.
