Section 19 in The Bombay Borstal Schools Act, 1929
19. Rules.
(1)The [[State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] may make rules for the regulations and management of any Borstal School and for the carrying into effect of the provisions of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for or determine-(a)the control and management of Borstal Schools established under this Act;(b)the appointment, powers and duties of officials in such Schools;(c)the constitution, powers and duties of Visiting Committees;(d)the classification, control, discipline, training instruction and treatment of offenders ordered to be detained in a Borstal School and for the temporary detention of such offenders until arrangements can be made for sending them to such School;(e)the regulation of visits to, and communication with, offenders detained in such School;(f)the restriction or prohibition of the supply to, or possession by, offenders detained in such School of any specified articles or1 kinds of articles;(g)the period for which offenders or any class or classes of offenders may, within the limits fixed by this Act, be ordered to be detained in such School;(h)the class or classes (if any )of offenders who shall not be ordered to be detained in such School;(hh)[ the remewal of offenders to Borstal Schools in other [States] [Clause (hh) was inserted by Bombay2 of 1936, Section 6.] in [* * *] [The word 'British' was omitted, by the Adaptation of Laws Order, 1950.]India and the reception and detention in a Borstal School established under this Act of offenders transferred from other [States] [This word was substituted for the word 'Provinces' by the Adaptation of Laws Order, 1950.];(i)the form and condition of licences granted under section 14;(j)the supervision of offenders after the expiration of the term of their detention;(k)the transfer of incorrigible offenders from a Borstal School to prison;(l)[ the conditions on which an offender may be discharged under section 17A;] [Clause (1) was inserted by Bombay 3 of 1934, Section 6.](m)[ the constitution, procedure, powers and duties of the Investigating Committee.] [Clause (m) was inserted by Bombay 39 of 1948, Section 12.](3)The making of rules under this section shall be subject to the condition of previous publication. Such rules shall be laid [before the Legislature of the State] [These words were substituted for the words 'before each House of the State Legislature' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] for one month previous to the next session thereof and shall be liable to be rescinded or modified [by a resolution [passed by the Legislature] [These words were inserted by the Adaptation of Indian Laws Order in Council.]]. If any rule is modified the [[State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] may accept the modification and reissue the rule accordingly or may rescind the rule.
