Section 19B(1) in Telangana Borstal Schools Act, 1925
(1)(a)Every Visiting Committee appointed under sub-section (2) of section 3 shall consist of the Sessions Judge, [the District Collector] [Substituted for the words 'the District Magistrate' by Act XXIII of 1958.], the District Educational Officer of the district in which the school is situated and four non-official members appointed by the State Government.(b)The non-official members shall hold office for a period of two years but shall be eligible for reappointment on the expiry of that period.
