(1)The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may at any time order a child or youthful offender to be discharged from a certified school, either absolutely, or on such conditions as the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government approves.(2)The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may order a youthful offender over the age of sixteen years detained in a certified school to be transferred in the interest of discipline or for other special reasons to a Borstal School established under the Punjab Borstal Act, 1926:Provided that the whole period of the detention of the child or youthful offender shall not be increased by the transfer.(3)Upon the transfer of a youthful offender to a Borstal School under clause (d) of sub-section (2), the provisions of the Punjab Borstal Act, 1926, shall apply to such offender as if he had been originally ordered to be detained in a Borstal School under that Act.(4)The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may at any time in its discretion discharge a child from the care of any person to whose care he is committed under this Act, either absolutely on such conditions as the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government approves, and may, if it thinks fit, make rules in relation to children so committed to the care of any person and to the duties of such persons with respect to such children.
