(1)The State Government may establish and maintain as many reception homes as it may consider necessary for the temporary reception of juvenile delinquents and of other children.(2)If the State Government is of opinion that any institution or place not established under sub-section (1) is tit for the temporary reception of juvenile delinquents or of other children, the State Government may by order recognise such institution or place as a reception home for the purposes of this Act and may by like order withdraw such recognition.
