Section 2A in The Maharashtra Borstal Schools Rules, 1965
2A. [ Certain offenders not to be detained in Borstal school. [Inserted by G. N. of 6.4.1973.]
- The following classes of persons shall not be ordered to be detained in a Borstal school that is to say,-(a)offenders who cannot take and follow instructions in Marathi for the purposes of training in a Borstal School in this State, and(b)female offenders so long as a Borstal School for females is not established by the State Government.]
