- The period for which a child or youthful offender is to be detained in a certified school shall be specified in the order in pursuance of which he is sent there and shall be such period not being less than two years in the case of a youthful offender who at the date of the order is over the age of fifteen years and three years in the case of other youthful offenders as the court may seem proper for his teaching and training but not in any case extending beyond the time when he will, in the opinion of the court, attain the age of eighteen years.
