4. Maintenance of records and submission of reports.
- The record of the Borstal Institutions shall be maintained in accordance with the provisions of Section 12 of the Prisons Act and the Rules 801 and 803 to 808 of the Central Provinces and Berar Jail Manual. The preparation and submission of reports shall be governed by the Rules 136, 187, 289, 302, 334, 488, 542, 882, 1008, 1061, 1084 and 1085 in the Central Provinces and Berar Jail Manual except in, so far as they are inconsistent with the Madhya Pradesh Borstal Act, 1928.
