Section 36(1) in The Maharashtra Borstal Schools Rules, 1965
(1)Every offence against school discipline shall be reported forthwith to the Principal who shall investigate into the same as early as possible. If the offence is proved, the Principal may award one or more of the following punishments, that is to say -(a)Minor punishment -(a)Formal warning.(b)Change of labour.(c)Forfeiture of wages for a period not exceeding three months.(d)Reduction in grade for a period not exceeding three months.(e)Extra drill.(f)Deduction of marks upto a maximum of 50 at a time.(g)Penal Grade not exceeding one month.(h)Forfeiture of any of the privileges of the grade for a period not exceeding three months.(b)Major punishment -(a)Reduction in grade for more than three months.(b)Combination of any of the punishments, specified in clause (a).(c)Deduction of marks over 50 but not exceeding 100 at any one time.(d)Penal grade exceeding one month but not exceeding three months.(e)Forfeiture of any of the relevant privileges of the grade for a period exceeding three months, but not exceeding six months.
