(2)Notwithstanding the provisions of section 21, the 1[State Government] may order any such child to be detained in such place and on such conditions as 2[it thinks] fit, and whilst so detained the child shall be deemed to be in legal custody:Provided that no period of detention so ordered shall exceed the maximum period of imprisonment to which the child could have been sentenced for the offence committed:Provided also that at any time during the period of such detention the 1[State Government] may, if 2[it thinks] fit, direct that in lieu of such detention the youthful offender be kept in a reformatory school until he has attained the age of eighteen.
