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Union of India - Section

Section 24 in The Reformatory Schools Act, 1897

24. Powers of Board of management.-

If, in exercise of the power conferred by section 17, the State Government appoints a Board of Management for any Reformatory School, such Board shall have the powers and perform the functions of the Superintendent under sections 18 to 22, both inclusive; and the license mentioned in section 18 may be under the hand of their chairman; and they shall be deemed to be the guardians of the youthful offenders detained in such school.