Section 4(2) in The Tamil Nadu Borstal Schools Act, 1925
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may be made with regard to-[2(a) the appointment, powers and duties of officials in such schools;] [Original clauses (a) and (c) of sub-section (2) were omitted and the original clauses (b) and (d) were re-lettered as clauses (a) and (b), respectively, by section 2(ii)(a) of the Madras Borstal Schools (Amendment) Act, 1936 (Madras Act XIX of 1936).](b)the [x x x] [Word 'classification' was omitted by section 2(ii)(b) of the Madras Borstal Schools (Amendment) Act, 1936 (Madras Act XIX of 1936).] treatment, maintenance, education, [professional, vocational or technical training] [Substituted for the words 'industrial training' by section 3(ii) of the Tamil Nadu Borstal Schools (Amendment) Act, 1959 (Tamil Nadu Act 15 of 1959).] and control of inmates;(c)[ the grant of permission to the inmates to absent themselves for short periods; [Clauses (c) and (d) were inserted by section 2(iii) of the Madras Borstal Schools (Amendment) Act, 1936 (Madras Act XIX of 1936).](d)visits to and communications with the inmates; [x x x].](e)the temporary detention of adolescent offenders until arrangements can be made for sending them to Borstal Schools;(f)[ powers and duties of Probation Officers under this Act.] [Added by section 3 of the Madras Borstal Schools (Amendment) Act, 1951 (Madras Act XI of 1951).]
