30. Power to discharge youthful offender or to commit him to suitable custody.
(1)A court may, if it shall think fit, instead of directing any youthful offender to be detained in a certified school, order him to be -(a)discharged after due admonition; or(b)released on probation of good conduct and committed to the care of his parent or guardian or other adult relative or other fit person on such parent, guardian, relative or person executing a bond, with or without sureties, as the court may require, to be responsible for the good behaviour of the youthful offender for any period not exceeding 3 years and for the observance of such other conditions as the court may impose for securing that the youthful offender may lead an honest and industrious life and may further order that the youthful offender released under this clause be placed under the supervision of a probation officer.(2)If it appears to the court on receiving a report from the probation officer or otherwise, that the offender has not been of good behaviour during the period of his probation, it may, after making such enquiry as it deems fit, order the offender to be detained in a certified school.
