(1)The State Government may establish and maintain school for the reception of children and youthful offenders.(2)The State Government may, on the application of or with the consent of the governing body of any school not established under sub-section (1) certify that such school is fit for the reception of children or youthful offenders to be sent there in pursuance of this Act and may pay to the governing body of such school such contributions as they may think fit for the maintenance thereof.
