(2)The State Government may order-(a)a juvenile delinquent or other child to be transferred from one reformatory school to another, or- from one industrial school to another, or from one borstal school to another whether located within the State or not:Provided that a juvenile delinquent or other child domiciled in the State shall not, in the absence of any special reasons, be transferred to a school outside the State;(b)a juvenile delinquent or other child, the order for whose release has been revoked, to be sent to the reformatory, industrial or borstal school from which he was released or to any other reformatory, industrial or borstal school, as the case may be, so, however, that no such juvenile delinquent or other child shall, if he has attained the age of fourteen years, be directed to be sent to a reformatory school.
