Section 3(b) in The Bombay Borstal Schools Act, 1929
(b)"Inspector-General" means the Inspector-General of Prisons and includes any officer appointed by the [[State] [The words 'Provincial Government were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] to perform all or any of the duties imposed by this Act on the Inspector General;
