(1)The State Government may establish and maintain as many Special Schools as may be necessary for the reception of delinquent children under this Act.(2)Where the State Government is of opinion that any institution other than an institution established under sub-section (1) is fit for the reception of the delinquent children to be sent there under this Act, it may certify such institution as a Special School for the purposes of this Act.(3)Every Special School to which a delinquent child is sent under this Act shall not only provide the child with accommodation, maintenance and facilities for the education, protection and promotion of health but also provide him with facilities for the development of his character and abilities and give him necessary training for his reformation and shall also perform such other functions as may be prescribed.(4)The State Government may, by rules made under this Act, provide for the management of Special Schools and the circumstances under which and the manner in which, the certificate of a Special School may be granted or withdrawn.
