Section 10A in Telangana Borstal Schools Act, 1925
10A. [ Power of State Government to transfer offenders sentenced to transportation to Borstal schools. [Inserted by the Madras Borstal Schools (Amendment) Act, 1939 (Madras Act XIII of 1939) which Act is since repealed.]
- [(1)] [Substituted by the Madras Borstal Schools (Amendment) Act, 1938 (Madras Act XI of 1938).] The State Government may, if satisfied that any offender who has been sentenced to transportation either before or after the passing of the [Madras] [Since repealed by the Madras Repealing and Amending Act, 1951 (Madras Act XIV of 1951).] Borstal Schools (Amendment) Act, 1939, and who at the time of conviction was not less than 16 nor more than 21 years of age, might with advantage 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 his 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 has been subsequently commuted into a sentence of imprisonment.](2)[ Notwithstanding anything contained in section 8, the term of detention of an offender who is transferred to the Borstal School under sub-section (1) shall be for a minimum period of two years.] [Inserted by Act No.3 of 2001.]
