Section 16 in The Tamil Nadu Borstal Schools Rules, 1938
16.
The Superintendent may reduce for such period as he considers necessary, any inmate by one or more grades for misconduct or for exercising a bad influence in the school; but no inmate shall be placed in the Penal grade for a period of more than three months without the specific sanction of the Inspector-General. The Superintendent may restore the inmate to his original grade, by stages, if necessary. The Superintendent g shall, enter in his journal, particulars of every case of reduction of grade ordered by him, the reasons for such order and the period for which the reduction is to be in force.Leave of Absence
