25. [ Approved Centres, Approved Institutions and After-care Homes or Hostels. [Section 25 was substituted, by Maharashtra 54 of 1975, Section 11.]
(1)The State Government may establish and maintain industrial schools and other educational institutions for the reception of children and youthful offenders.(2)The State Government may prescribe conditions under which any private industrial school or other educational institution may be recognised as an Approved Institution for the reception of children or youthful offenders.(3)The State Government may establish and maintain or recognise any institution to be an After-care Home or Hostel for the Reception and Rehabilitation of children and youthful offenders during the period of their after-care.]
