- The [State] Government may establish auxiliary homes for the reception of any inmates or any classes of inmates of certified schools or may certify any other such home heretofore established or which hereafter may be established by any other agency, and the certificates may be withdrawn or resigned in like manner as a certificate of a school and every such home shall, for such purposes as are specified by the [State] Government, be treated as part of the certified school or schools to which it is attached.
