32. Boarding out of children.- The managers of an industrial school to which a child under the age or eight years is sent may, with the consent in writing of the chief inspector, board the child on with any suitably person until the child readies the age of ten years, and thereafter for such longer period, with the consent in writing of the chief inspector, as the managers consider to be advisable in the inheres is of the child, subject to the exercise by the managers of such powers as to supervision, recall, and otherwise as may be proscribed; and, when a child is so boarded out, he shall, nevertheless, be deemed, for the purposes of this Act, to be a child detained in the school, and the provisions of this Act shall apply accordingly, so far as possible.
