Section 21 in The Tamil Nadu Borstal Schools Rules, 1938
21.
[Literary instruction shall be given to the inmates and such instructions shall be limited ordinarily to the elements of reading, writing and arithmetic.] [Substituted by G.O.Ms. No. 1917, Home, dated 14-7-1958.] An inmate shall attend school from the days of his admission and for two hours daily. Every inmate shall be examined by the teacher at the end of every six months and the marks obtained and position in class recorded in the Borstal individual record:Provided that an inmate studying in the VIII Standard and appearing for the Elementary School Leaving Certificate Examination shall attend School for five hours daily, from the date of his promotion to the VIII Standard.] [Proviso mas added by G.O. Ms. No. 1391, Home, dated 18-4-1952.][The Inspector-General of Prisons may grant permission to inmates of all grades who wish to appear for any Government Examination and for their removal in civilian clothes to the examination centre for writing the examination under the police escort, arranged by the local Superintendent of Police on a requisitions made by the Superintendent of the Borstal School.] [Inserted by G.O.Ms. No. 85, Home, dated 11-10-1972.] [The Police escort accompanying the inmates of the Borstal School to the examination centre, shall be in mufti] [Inserted by G.O.Ms. No. 161, Home, dated 23-1-1980.]. The cost of books, examination fees and other connected expenditure shall be borne by Government irrespective of their grades in the Borstal School.
