(1)The State Government or any authority to which the State Government may delegate its powers in this behalf, may, on the recommendation q f the managers of the school, permit a juvenile delinquent or other child sent to a reformatory, industrial or borstal school to live under the charge of his parent or guardian for any period not exceeding thirty days at a time excluding the time required for journeys and the days of departure from, and the arrival at, the school:Provided that such permission shall not be granted, unless-(i)the juvenile delinquent or other child has completed.at least two years of stay in a reformatory, industrial or borstal school and his conduct has been in the opinion of the managers of the school uniformly satisfactory;(ii)the parent or guardian of such juvenile delinquent or other child executes a bond with or without sureties as the managers of the school may require, for the return of the juvenile delinquent or other child to the school on the expiry of the period for which he is permitted to live under the charge of such parent or guardian as the case may be; and(iii)in the case of a second or subsequent permission, not fess than one year has elapsed from the date of the expiry of the previous permission.
