Section 56 in The Tamil Nadu Borstal Schools Rules, 1938
56.
[In the case of inmates whom the Superintendent proposes to recommend for release on licence under sub-section (1) of section 15 of the Act, he shall, not less than six weeks before each meeting of the Committee, forward to the District Probation Officers of the districts in the mufassa or to the Chief Probation Superintendent in the city of [Chennai] [Substituted by G. O. Ms. No. 31, Home, dated 3.1.1952.], the names of such inmates, the particulars of the vocational training undergone by [them and the kinds of work suitable for them, to enable them, to make necessary enquiries and shall place the information obtained from the District Probation Officers or the Chief Probation Superintendent before the Visiting Committee.]The cases recommended by the Visiting Committee shall be submitted for orders to the Inspector-General.Note. - [x x x] [Omitted by G. O. Ms. No. 31, Home dated 3.1.1952 and Note (ii) and (iii) were re-numbered as (i) and (ii).].(i)After the inmate is released on licence,the Borstal Association will provide the necessary grant required in each case according to circumstances.(ii)In the cases of inmates belonging to other [x x x] [Omitted by G.O. Ms. No. 707 Home, dated 22.2.1952.].States, the Inspector-General shall be addressed for the appointment of probation officers after the question of their release on licence is considered by the [Visiting Committee.] [Inserted by G. O. Ms. No. 4486, Home, dated 8.11.1940.]
