(1)The State Government may establish and maintain as many reformatory, industrial and borstal schools as it may consider necessary for the reception of juvenile delinquents and of other children, who may be sent there in pursuance of this Act.(2)Where the Stale Government is of opinion that any reformatory, industrial or borstal school not established under sub-section (I) is fit for the reception of juvenile delinquents or of other children dealt with under this Act, the State Government may certify such school to be a reformatory, industrial or borstal school, as the case may be, for the purposes of this Act.(3)Reformatory schools established or certified under subsection (1) or sub-section (2) shall be of two different classes namely:-(a)reformatory schools for the reception of juvenile delinquents, and(b)reformatory schools for the reception of children other than juvenile delinquents.
