70. No proceedings under Chapter VIII of Criminal Procedure Code against child. - Notwithstanding anything to the contrary contained in the [Code of Criminal Procedure, 1898], no proceedings shall be instituted and no order shall be passed against a child under Chapter VIII of the said Code.
[71. Commitment of child or youthful offender to Classifying Centre. - Where a child is found to have committed an offence, the court, if satisfied on enquiry that it is expedient so to deal with the child, may order him to be committed to a Classifying Centre for such period of detention as will not, subject to the provisions of section 5, extend beyond the time in the case of a boy when he completes the age of eighteen years and in the case of a girl, when she completes the age of twenty years, or in exceptional cases for a shorter period, the reasons for such shorter period to be recorded in writing.]
