32. Power to Commit Neglected Child to Suitable Custody.
(1)The Court may, instead of making an order under subsection (3) of section 31, make an order directing the child to be placed under the care attic parent or the guardian or any other person considered by the Court to be a fit person, on such parent, guardian or other person executing a bond with or without sureties, for the good behaviour and proper training of the child for such period and on such condition as may be specified in the order.(2)When making an order under sub-section (1) or at any lime thereafter, the Court may also direct that the child be placed under the supervision of a person to be appointed by the Court with his consent for such period as may he specified in the order:Provided that if at any time within such period it appears to the Court on receiving information from the person appointed by the Court or otherwise that the child has not been of good behaviour or that there has been a breach of any of the conditions of the bond, it may, after such inquiry as it deems In, order him to be sent to a reformatory or industrial school, as the case may be to be kept there until he attains the age of eighteen years.
