Section 55 in The Tamil Nadu Borstal Schools Rules, 1938
55.
The Superintendent shall bring to the notice of the Visiting , Committee-(1)the cases of all inmates who, having undergone not less than six months of detention, are in the opinion of the Superintendent, fit for release on licence;(2)all cases which fall within the scope of section 14 of the Tamil Nadu Borstal School Act, and(3)the case of all inmates who owing to mental deficiency, are unfit for Borstal training.The Superintendent shall advise the Committee on the merits of each : case.Notwithstanding anything contained in this rule, the Superintendent t shall have discretion not to bring to the notice of the Committee, any case in which a report or recommendation of the Committee is not required by the provisions of the Act if the matter is so urgent that it cannot wait for consideration by the Committee or, if for any other reason, the Superintendent considers that such case should not be referred to the Committee
