Section 20 in The Tamil Nadu Prevention Of Begging Act, 1945
20. Conditional release.—
(1)Subject to such conditions as may be specified, the State Government may, of their own motion or on application, at any time, release a person detained in a work-house or a special home.(2)Any order of release issued under sub-section (1) shall be in force until the expiry of the term for which the person was ordered to be detained in a work-house or a special home, as the case may be, unless sooner revoked.(3)The State Government may, at any time, revoke the order of release issued under sub-section (1) for any violation of the conditions subject to which the order was issued and thereupon the person released shall be detained in a work-house or a special home, as the case may be, until the expiry of the period for which he had been ordered to be detained.
