14. Removal of persons detained to civil hospital in the State for medical treatment.
(1)If an offender detained in a Borstal School is suffering from any illness and the Inspector-General is satisfied that it is not possible to render to him proper medical care or treatment in the School, the Inspector-General may provide for the removal of such offender to any civil hospital in the State for the purpose of undergoing medical treatment and for his return to the School after such treatment is undergone.(2)The period during which an offender is absent from a Borstal School under subsection (1) shall, for the purposes of computing his term of detention in the School, be deemed to be part of that detention.
