23. Constitution, powers and duties of Visiting Committees.
(1)Every Visiting Committee appointed under sub-section (2) of section 3 shall consist of the Sessions Judge, the District Magistrate, the District Educational Officer within whose respective jurisdictions the Borstal School is situated, and four non-official members appointed by the State Government.(2)The non-official members shall hold office for a period of two years, but shall be eligible for reappointment on the expiry of such period.(3)It shall be the duty of the Visiting Committee and its members,-(a)to visit the Borstal School either individually or collectively on such occasions as may be prescribed;(b)to make such suggestions for the improvement of the training therein as are considered necessary and to report to the State Government or to the Inspector-General from time to time any matter, which, in their opinion, should receive attention and annually on the progress of the school;(c)to interview the inmates immediately after their arrival and to make suggestions, if any, as to the special training which each should receive;(d)to consider cases of release on licence, under sub-section (1) of section 15, placed before them by the Superintendent.(e)to consider such action as may be necessary in regard to the inmates whose control and detention is about to expire.(4)Every member of the Visiting Committee shall, subject to rules made in this behalf, under this Act, be entitled to call for information, from the Superintendent, to examine the records of the Borstal School and to take such action as he deems necessary for due discharge of his duties.
