Section 15 in The Tamil Nadu Borstal Schools Act, 1925
15. Power to release on licence.
(1)Subject to any general or special directions of the [State Government] [Words 'Provincial Government' was substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.], the Inspector-General, on the recommendation of the Visiting Committee, may, at any time after the expiration of six months from the commencement of the term of detention, if satisfied that there is a reasonable probability that the inmate will abstain from crime and lead a useful and industrious life, by licence permit him to be discharged from the Borstal School on condition that he may be placed under the supervision, or authority of any Government officer, or secular institution, or person, or religious society professing the same religion as the inmate named in the licence who may be willing to take charge of him.(2)A licence under this section shall be in force until the term for which the offender was sentenced to detention has expired, unless sooner revoked or forfeited.
