Section 19F in Telangana Borstal Schools Act, 1925
19F. [ Investigating Committee to investigate into complaints against offenders discharged on probation, etc. [Inserted by Act XXIII of 1958.]
(1)The State Government may, by notification in the Telangana Gazette, appoint an Investigating Committee.(2)The Inspector-General may, by an order in writing, require any offender,-(a)who is discharged on licence under section 15 and who is reported by the officer, institution, society or person under whose supervision he has been permitted to live to be of bad behaviour, or(b)who has committed breach of any of the conditions of the licence granted to him under section 15, to appear before the Investigating Committee within such time and at such place as may be specified in the order.(3)The Investigating Committee shall examine the offender and after making such inquiry as it thinks fit into his conduct, submit its report to the Inspector-General. If the Investigating Committee reports that the conduct of such offender has been such that he is unfit for further detention in a Borstal school the Inspector-General shall forward a copy of the report of the Investigating Committee to the State Government.(4)The offender shall, during the period of the proceedings under this section, be detained in a Borstal school or in a special ward or such other suitable place in a prison as the Inspector-General may, by general or special order, direct.(5)If the offender fails to appear before the Investigating Committee in accordance with the order made under sub-section (2) or escapes while under detention under sub-section (4), he may, on the requisition of the Inspector-General or any officer authorised by him in this behalf, be arrested by any officer of police without a warrant, and without any order of a Magistrate and brought before the Investigating Committee or sent under custody to the place of detention under sub-section (4), as the case may be.(6)The period commencing from the date on which the order under sub-section (2) is passed by the Inspector- General and ending with the date on which an order is passed by the State Government under section 17, shall be excluded in computing the total term of his detention in a Borstal school.]
