- The State Government may make rules after previous publication consistent with this Act-(1)for the regulation, management and classification of Borstal Institutions established under this Act, and the description and construction of wards, cells and other places of detention;(2)for the regulation by number or otherwise of the inmates to be detained in each class of institution;(3)for defining the powers and duties of the Inspector General of Prisons;(4)for the Government of Borstal Institution and the appointment, guidance, control, punishment and dismissal of Superintendents and other officers employed in Borstal Institutions and for the defining of their responsibilities, duties, disabilities and powers;(5)for the maintenance of records, and the preparation and submission of reports;(6)for the selection and appointment of inmates as inmate officers and their punishment, reduction and dismissal and for defining the duties and powers of such officers;(7)for the temporary detention of inmates until arrangements can be made for their admission to Borstal Institution;(8)for the admission, removal and discharge of inmates, and for the disposal of their effects during their detention;(9)for feeding, clothing and bedding of inmates;(10)for the custody, discipline, grading, treatment, education, training and control of inmates;(11)for the employment of inmates and the disposal of the proceeds of their labour;(12)for the treatment of sick inmates;(13)for defining the acts which shall constitute Borstal Institution offences;(14)for determining the classification of Borstal Institution offences into major and minor offences;(15)for fixing the punishments admissible under this Act which shall be awardable on commission of Borstal Institution offences or classes thereof;(16)for declaring the circumstances in which acts constituting both a Borstal Institution offence and an offence under the Indian Penal Code (XLV of 1860) may or may not be dealt with as a Borstal Institution offence;(17)for the award of marks and the shortening of periods of detention;(18)for regulating the use of arms against any inmate or body of inmates and the use of fetters in the case of an outbreak or attempt to escape;(19)for defining the circumstances and regulating the conditions under which inmates in danger of death may be released;(20)for regulating the transfer from one part of the whole of India [xxx] [Omitted by Madhya Pradesh Act No. 23 of 1958] to another of inmates whose terms of detention is about to expire;(21)for defining articles the introduction or removal of which into or out of Borstal Institution without due authority is prohibited;(22)for the classification and the separation of inmates;(23)for rewards for good conduct;(24)for regulating the transfer of inmates from one Borstal Institution to another or to a hospital, or asylum, and from a Borstal Institution to a prison, or from a prison to a Borstal Institution;(25)for the treatment, transfer and disposal of criminal lunatics or recovered criminal lunatics confined in Borstal Institutions;(26)for regulating the transmission of appeals and petitions from inmates and their communications with their relatives and friends;(27)for the appointment and guidance of visitors of Borstal Institutions;(28)for prescribing conditions on which licences may be granted7 suspended, revoked or cancelled;(29)for the appointment, powers, and control of parole officers;(30)for defining the powers and duties of visiting committees; and(31)generally for all purposes consistent with this Act.
