(j)"delinquent child" means a child who has been found to have committed an offence;(jj)[ "fit person" or "fit institution" means any person or institution (not being a police station or jail) found fit by the competent authority to receive and take care of a child entrusted to his or its care and protection on the term and conditions specified by the competent authority;] [Inserted by Act 15 of 1978, section 3]
