Section 21A in The Tamil Nadu Borstal Schools Act, 1925
21A. [ Power of State Government to discharge an inmate. [Inserted by the Madras Borstal Schools (Amendment) Act, 1936 (Madras Act 19 of 1936).]
- The [State Government] may, at any time, order the discharge of an inmate of any Borstal School either absolutely or subject to such conditions as they may think fit.]
