Section 13 in The Bombay Borstal Schools Act, 1929
13. [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government to determine the Borstal School in which a person shall be detained and may order removal.
(1)Every offender ordered to be detained in a Borstal school shall be detained in such Borstal School as the [[State] [The words 'Provincial Government' were substituted for the words 'Governor in Council 'by the Adaptation of Indian Laws Order in Council.] Government] may, by general or special order, or in the prescribed manner, appoint for the reception of persons so ordered to be detained:Provided that, if accommodation in a Borstal School is not immediately available for such offender, he may be detained in a special ward, or such other suitable part of a prison as the [[State] [The words 'Provincial Government' were substituted for the words 'Governor in Council 'by the Adaptation of Indian Laws Order in Council.] Government] may direct until he can be sent to a Borstal school The period of detention so undergone shall be treated as detention in a Borstal school.(2)The [[State] [The words 'Provincial Government' were substituted for the words 'Governor in Council 'by the Adaptation of Indian Laws Order in Council.] Government] may order the removal of any offender from any one Borstal School to any other Borstal School [established under this Act or to a Borstal School in any other [State] [These words were inserted by Bombay 2 of 1936, Section 4.] in [ India] [The word 'British' was omitted, by the Adaptation of Laws Order, 1950.] [*] [The words 'or in an Acceding State' were omitted, by the Adaptation of Laws Order, 1950.].Provided that the whole period of his detention in a Borstal School shall not be increased by such removal.
