(2)In particular, and without prejudice to the generality of the foregoing power, the 1[State Government] may make rules-(a)for the establishment, certification and maintenance of reformatory and industrial schools and auxiliary homes;(b)for the inspection of reformatory and industrial schools and auxiliary homes and prescribing the powers and duties of the chief inspector, and other inspectors;(c)prescribing the powers and duties of the managers of reformatory and industrial schools;(d)regulating the choice of a school;(e)for the boarding out, licensing and supervision of childed and young persons;(f)for the contribution by parents and other persons liable to maintain children and young persons;(g)regulating the disposal and after-care of the inmates of reformatory and industrial schools and for the appointment of visitors and their tenure of office;(h)for the management of reformatory and industrial schools and auxiliary homes;(i)for the education and industrial and moral training of the inmates of reformatory and industrial schools and for the credit to them of a portion of the proceeds of their work;(j)for the conveyance of youthful offenders and children to reformatory and industrial schools;(k)prescribing visits to and communication with the inmates of reformatory and industrial schools;(l)for the grant of permission to the inmates of reformatory and industrial schools to absent themselves for short periods;(m)prescribing the punishment of offences committed by the inmates of reformatory and industrial schools;(n)prescribing the manner in which a child or young person may be committed to suitable custody and for the supervision of such children and young persons;(o)for the detention or children and young persons under arrest or remanded or committed for trial 2[or on conviction]; and,(p)prescribing the procedure to be adopted in Juvenile Courts.
