(2)If the Court is satisfied on enquiry that such person is a child and is as described within the provisions of sub- section. (1) and that it is expedient to deal with him the Court may either-(a)order him to be sent to an approved school or to the care of any fit person, whether a relative or not, who is willing to undertake the care until such child attains the age of 18 years or for such shorter period as may be specified, or ;(b)order his parent or guardian, if any, to enter into a recognizance to exercise proper care and guardianship for specified period not exceeding three years, or(c)without making any other order, or in addition to making an order under either of the preceding paragraphs, make an order placing him for a specified period, not exceeding three years, under the supervision of a Reformation Officer or of some other person appointed for the purpose by the Court.
