(2)When a child is found to have committed an offence of so serious a nature that the court is of opinion that no punishment, which under provisions of this Act it is authorised to inflict is sufficient or when the court is satisfied that the child is of so unruly or of so depraved a character that he cannot be committed to [Classifying Centre] [These words were substituted for the words 'a certified school' by Maharashtra 54 of 1975, Section 37.] or detained in a place of safety and that none of the other methods in which the case may be legally dealt with is suitable, the court shall order the offender lo be kept in safe custody in such place or manner as it thinks fit and shall report the case for the orders of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order. 1950.] Government.
