27. Officers-in-charge of Borstal Institutions to return orders, etc. after execution or discharge.
- The officer-in-charge of a Borstal Institution shall forthwith after the execution of every such order as aforesaid or after the discharge of the person committed thereby, return such order to the Magistrate, District Magistrate or Court by which the same was issued or made, together with a certificate endorsed thereon and signed by him, showing how the same has been executed or why the person committed thereby has been discharged from detention before the execution thereof.[28. Powers for officers-in-charge of Borstal Institutions to give effect to orders of certain Courts. - Officer-in-charge of Borstal Institution may give effect to any order for the detention of any person passed or issued] [Substituted for the original section by the Adaptation of Laws (Third Amendment) Order, 1951. The original section had been partly amended by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order of 1948 (G.G.O. 40).] -(a)by any Court or Tribunal in a Part A State or a Part C State; or(b)by any Court or Tribunal outside India acting under the authority of the Central Government; or(c)by any Court or Tribunal in a Part B State if the reception and detention in the [Haryana] [Substituted vide Haryana Adoption of Laws Order, 1968 for words 'Punjab'.] of persons ordered to be detained by such Court or Tribunal is authorised by the State Government by a general or special order; or(d)before the 26th January 1950, by any Court or Tribunal in any acceding State if -(i)the presiding Judge or, if the Court or Tribunal consisted of two or more Judges at least one of the Judges, was an officer of the Government authorised to sit as such Judge by the State or the Ruler thereof or by the Central Government; and(ii)the reception or detention in the Province of persons detained by any such Court or Tribunal has been authorised by general or special order by the Provincial Government].
