Section 16 in The Bombay Borstal Schools Act, 1929
16. Subsequent supervision.
(1)When the Inspector-General and the Visiting Committee report that the conduct [or progress] [These words were inserted by Bombay, 39 of 1948, section 9(i).] of any offender detained in a Borstal school has been such that it is expedient that he shall remain under supervision for a further period after the end of the term of detention, the [[State] [The words 'Provincial Government' were substituted for the words 'Governor in Council by the Adaptation of Indian Laws Order in Council.] Government] may direct that he shall, on the expiration of the term of his detention, remain for a further period not exceeding one year under the supervision of such authority society or person as the Inspector-General, subject to rules made under this Act, may direct.(2)[ The [State] [These sub-section was substituted for original sub-section (2) by Bombay39 of 1948, s.9 (ii).] Government may, after considering the report of the Investigating Committee forwarded to it under section 17B, direct that the offender who is under supervision in accordance with sub-section (1) shall(a)again be detained in a Borstal School for such period as it may think fit, or(b)if the Investigating Committee report that the conduct of the offender has been such that he is unfit for detention in a Borstal School, undergo imprisonment of such description and for such period as it may direct :Provided that the total period of supervision, detention and imprisonment, under this section shall not exceed one year.(3)The provisions of sub-section (2) of section 12 shall apply when an offender is directed to undergo imprisonment under sub-section (2) of this section.]
