32. Procedure when youthful offender under detention in a Reformatory School is again convicted and sentenced.
When a youthful offender during his period of detention in a Reformatory School is again convicted by a Criminal Court, the sentence of such Court shall commence at once, notwithstanding anything to the contrary in section 397 of the Code of Criminal Procedure, 1882 (10 of 1882), but the Court shall forthwith report the matter to the State Government, which shall have power to deal with the matter in any way in which it thinks fit.
