Section 25 in The United Provinces Borstal Act, 1938
25. Officers-in-charge of Borstal Institution to detain persons duly committed to their custody
The Officer-in-charge of Borstal Institution shall receive in detail all persons duly committed to his custody under this Act according to the directions contained in the order by which such person has been committed or until such person discharged, removed in due course of law.
