(2)Any person authorized by the 1[State Government] in this behalf may bring before a Juvenile Court or Court of a Magistrate having authority to exercise powers under ibis Act and having jurisdiction in the case any young person apparently of the age of Fourteen or fifteen years so circumstanced, that if he were a chi Id, he would come within one or other of the descriptions mentioned in section 27, and the Court, if sat is field, after inquiry in the manner prescribed by section 27, sub-sections (2) and (3), that it is expedient so local with him, may make an order for his committal to suitable custody in the prescribed manner, until he attains the age of sixteen years, or for any shortcut period.
