Section 13A(1) in The Tamil Nadu Borstal Schools Act, 1925
(1)The State Government may, by general or special order notified in the [Fort St. George Gazette], direct that any specified Borstal School in this State shall be available for the reception of adolescent offenders in respect of whom a sentence of detention in a Borstal School or other school of a like nature has been passed by any Court or Magistrate in [any other part of India] [Substituted for the words 'any other State in India' by section 4 of, and the Third Schedule to the Tamil Nadu Repealing and Amending Act, 1957 (Tamil Nadu Act XXV of 1957).]; and thereupon, provision may be made for the removal of the adolescent offenders concerned accordingly:Provided that no such order shall be made without the consent of the Government of the [other State concerned, or the Central Government, as the case maybe] [Substituted for the words 'other State concerned' by Tamil Nadu Repealing and Amending Act, 1957 (Tamil Nadu Act XXV of 1957).].
