10. Admission, removal and discharge of inmates and disposal of their effects during their detention.
(1)Whenever an inmates is admitted into a Borstal Institution he shall be searched and all weapons and prohibited articles shall be taken from him.(2)Every inmate shall also, as soon as possible after his admission, be examined by the Visiting Medical Officer, who shall enter or cause to be entered in a book to be kept for the purpose, a record of the state of the inmate's health, vaccination and of any wounds or marks on his person and any observation which the Medical Officer thinks fit to add.(3)All money and other articles in respect whereof no order of a competent Court has been made and which may with proper authority be brought into the Borstal Institution by any inmate or sent to the Institution for his use shall be placed in the custody of the Deputy Superintendent or other Borstal Institution Officer who may be entrusted with this duty by the Superintendent.(4)All inmates previous to being removed to any other Borstal Institution or prison should be examined by the Visiting Medical Officer.(5)No inmate should be removed from one Borstal Institution to another or to a prison unless the Visiting Medical Officer certifies that the inmate is free from any illness rendering him unfit for removal.(6)No inmate should be discharged against his will from Borstal Institution if labouring under acute or dangerous distemper, nor until, in the opinion of the Visiting Medical Officer such discharge is safe.
