26. Declaration of places as [Observation Homes]. - The [State] Government may by notification in the Official Gazette, declare any particular place as [an Observation Home] for the purposes of this Act.
[27. Establishment and maintenance of Classifying Centres. - The State Government may establish and maintain Classifying Centres in the prescribed manner for the observation and proper classification of children and youthful offenders committed to them under this Act.
