(1)A court may, if it thinks fit, instead of directing any youthful offender to be detained in an approved school, order him to be(a)discharged after due admonition; or(b)released on probation of good conduct and committed to the care of his parent, guardian or other adult relative or other fit person on such parent, guardian, relative or person executing a bond, with or without sureties, as the court may require, to be responsible for the good behaviour of the youthful offender for any period not exceeding three years and for the observance of such other conditions as the court may impose for securing that the youthful offender may lead an honest and industrious life.The Court may order that the youthful offender released under this clause may be placed under the supervision of a Reformation officer or of some other person appointed for the purpose by the court.
