37. Death or incapacity of Reformation Officer or other person.
- Where the Reformation Officer or other person named in an order to court under the provisions of Chapter II and III of this Act placing a child or youthful offend or under supervision, has died or is unable for any reason to carry out his duties, or where it is made to appear that it is desirable that another person should be appointed in the place of that officer or person, the court may appoint another Reformation Officer or person to act in his place.
