(1)The State Government may at any time discharge a child or youthful offender from the care of any person to whose care he is committed under this Act, either absolutely or on such conditions as the State Government approve. .(2)The State Government may at any time order a child or youthful offender to be discharged from an approved school, either absolutely or on such conditions as the State Government approve.(3)The State Government may order a youthful offender over the age of fifteen years detained in an approved school to be transferred to a Borstal institution established under the United Provinces Borstal Act, 1938 in the interest of discipline or for other special reasons :Provided that the total period of detention of such youthful offender shall not be increased by such transfer.(4)Upon the transfer of a youthful offender to a Borstal institution under the preceding sub-section, the provisions of the United Provinces Borstal Act, 1938, shall apply to such offender as if he had been originally ordered to be detained in a Borstal institution under that Act.
