Section 19(2) in The Bombay Borstal Schools Act, 1929
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for or determine-(a)the control and management of Borstal Schools established under this Act;(b)the appointment, powers and duties of officials in such Schools;(c)the constitution, powers and duties of Visiting Committees;(d)the classification, control, discipline, training instruction and treatment of offenders ordered to be detained in a Borstal School and for the temporary detention of such offenders until arrangements can be made for sending them to such School;(e)the regulation of visits to, and communication with, offenders detained in such School;(f)the restriction or prohibition of the supply to, or possession by, offenders detained in such School of any specified articles or1 kinds of articles;(g)the period for which offenders or any class or classes of offenders may, within the limits fixed by this Act, be ordered to be detained in such School;(h)the class or classes (if any )of offenders who shall not be ordered to be detained in such School;(hh)[ the remewal of offenders to Borstal Schools in other [States] [Clause (hh) was inserted by Bombay2 of 1936, Section 6.] in [* * *] [The word 'British' was omitted, by the Adaptation of Laws Order, 1950.]India and the reception and detention in a Borstal School established under this Act of offenders transferred from other [States] [This word was substituted for the word 'Provinces' by the Adaptation of Laws Order, 1950.];(i)the form and condition of licences granted under section 14;(j)the supervision of offenders after the expiration of the term of their detention;(k)the transfer of incorrigible offenders from a Borstal School to prison;(l)[ the conditions on which an offender may be discharged under section 17A;] [Clause (1) was inserted by Bombay 3 of 1934, Section 6.](m)[ the constitution, procedure, powers and duties of the Investigating Committee.] [Clause (m) was inserted by Bombay 39 of 1948, Section 12.]
