36. Placing Out Juvenile Delinquent or Other Child.
(1)When a juvenile delinquent or other child is kept in a reformatory, industrial or borstal school, the State Government may, if it thinks lit, order that he be released from such school on such conditions as may be specified in the order and permit him to live with, or under the supervision of, any responsible person, named in the order willing to take charge of him with a view to training him for some useful trade or calling.(2)An order under sub-section (1) shall be in force for the period specified therein or until it is revoked.(3)The State Government may, at any time, revoke an order made under sub-section (1) and direct the juvenile delinquent or other child to return to his school:Provided that where a juvenile delinquent or other child, who was released from a reformatory school has already attained the age of fourteen years, he shall, on such revocation of the order under subsection (1) be directed to be sent, to a .borstal school or an industrial school, as the case may be.(4)When an order has been revoked and the juvenile delinquent or other child refuses or fails w return to the school to which he is directed under sub-section (3) to return, the State Government may cause him to be arrested and taken back to the school.(5)The period during which a juvenile delinquent or other child is allowed to stay out as aforesaid shall be deemed to be part of the period
