- The period for which a child or youthful offender is to be detained in an approved school shall be specified in the order in pursuance of which he is sent there and shall be such period not less than two years in the case of a youthful offender who at the time of the order is over fifteen years and three years in the case of any other youthful offender as the court may deem proper for his teaching and training but not in any case extending beyond the time when he will in the opinion of the court attain the age of eighteen years.
