4. Appointment of Director of Borstal Institutions, officers and visiting committees.
(1)The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall appoint any person not being a police officer, to be Director of Borstal Institution and he shall exercise, subject to the orders of the [State] Government, general control and superintendence of all Borstal Institutions.(2)For every Borstal Institution the [State] Government shall appoint a Superintendent, and such other officers as may be necessary.(3)For every Borstal Institution a visiting committee shall be appointed in such manner as may be prescribed.
