(1)Where a Children's Court is satisfied on inquiry that a child has committed an offence, then, notwithstanding anything to the contrary contained in any other law for the time being in force, the Children's Court may, if it so thinks fit-(a)allow the child to go home after advice or admonition;(b)direct the child to be released on probation of good conduct and placed under the care of any parent, guardian or other fit person and such parent, guardian or other fit person executing a bond, with or without surety as that Court may require, for the good behaviour and well-being of the child for any period not exceeding three years;(c)make an order directing the child to be sent to a Special School-(i)in the case of a boy over fourteen years of age or of a girl over sixteen years of age, for a period not less than three years;(ii)in the case of any other child, for the period until he ceases to be a child :Provided that the Children's Court may if it is satisfied that having regard to the nature of the offence and the circumstances of the case it is expedient so to do, for reason to be recorded, reduce the period of stay to such period as it thinks fit;Provided further that the Children's Court may, for reasons to be recorded, extend the period of such stay, but in no case the period of stay shall extend the time when child attains the age of eighteen years, in the case of a boy, or twenty years, in the case of a girl;(d)order the child to pay a fine if he is over fourteen years of age and can earn money.
