Section 10 in The Tamil Nadu Borstal Schools Act, 1925
10. Power of Inspector-General to transfer prisoners to Borstal School.
- The Inspector-General may, subject to rules made by the [State Government] [Words 'Provincial Government' was substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.], if satisfied that any adolescent offender undergoing imprisonment in consequence of a sentence passed either before or after the passing of this Act might with advantage be detained in the Borstal School, direct that such person shall be transferred from prison to a Borstal School, there to serve the whole or any part of the unexpired residue of his sentence. The provisions of this Act shall, thereupon, apply to such person as if he had been originally sentenced to detention in a Borstal School.
