- The court before which a child is produced in accordance with section 79 may order the child in prescribed manner -(a)to be committed [to a Classifying Centre until the child, if he is a boy completes the age of eighteen years and if she is a girl, completes the age of twenty years] [These words were substituted for the words 'to a certified school or fit person institution, until such child attains the age of eighteen years' by Maharashtra 54 of 1975, Section 43.] or in exceptional cases for a shorter period the reasons for such shorter period to be recorded in writing, or(b)to be committed to the care of a relative or other fit person, on bond, with or without surety as the court may require, such relative or fit person being willing and capable of exercising proper care, control and protection of the child and of observing such other conditions, including, where necessary supervision for any period not exceeding three years, as the court may impose in the interest of the child :Provided that, if the child has a parent or guardian, fit and capable, in the opinion of the court, of exercising proper care, control and protection, the court may allow the child to remain in his custody or may commit the child to his care on bond, with or without surety, in a prescribed form and for the observance of such conditions as the court may impose in the interest of the child.
