Section 33 in The Maharashtra Borstal Schools Rules, 1965
33. Exhibition of Films.
(1)Necessary arrangements to exhibit suitable films for the benefit of the inmates shall occasionally be made by the District Publicity Officer of the State Government in consultation with the Principal.(2)The Principal may request the District Publicity Officer to communicate to him the names and subject-matter of the films he intends to exhibit so as to enable him to consider the suitability of the films for exhibition to the inmates of the school.(3)The District Publicity Officer shall record his visit to the school in a register maintained for the purpose together with the names of the films exhibited by him and his remarks thereon, if any.(4)The Principal shall submit a monthly report to the Inspector-General stating therein the number of films so exhibited with the dates and the names and subjects of the films exhibited. He shall also forward along with his report the relevant extract of the register referred to in sub-rule (3).
