Section 10A in The Tamil Nadu Borstal Schools Act, 1925
10A. [ Power of [State] [Inserted by section 2 of the Madras Borstal Schools (Amendment) Act, 1939 (Madras Act XIII of 1939).] Government to transfer offenders sentenced to transportation to Borstal Schools.
- The [State] [Word was substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government may, if satisfied that any offender who has been sentenced to [transportation] [The sentence of transportation has been abolished and now only imprisonment for life as per the provisions the Indian Penal Code.] either before or after the passing of the Madras Borstal Schools (Amendment) Act, 1939 (Madras Act XIII of 1939), and who at the time of conviction was [not less than 16 in the case of a boy and not less than 18 in the case of a girl, but not more than 21 years of age in either case] [Substituted for the expression, 'not less than 18 nor more than 21 years of age' by Section 3 of the Tamil Nadu Borstal Schools (Amendment) Act, 1989 (Tamil Nadu Act 13 of 1989).] might with advantage to be detained in a Borstal School, direct that such offender shall be transferred to a Borstal School, there to serve the whole or any part of the unexpired residue of the sentence. The provisions of this Act shall apply to such offender as if he had been originally sentenced to detention in a Borstal School.An order may be made under this section notwithstanding that the sentence of [transportation] [The sentence of transportation has been abolished and now only imprisonment for life as per the provisions of the Indian Penal Code.] has been subsequently commuted into a sentence of imprisonment.]
