- In this Act, unless there is anything repugnant in the subject or context,-(1)"Adolescent offender" means any person who has been convicted of any offence punishable with imprisonment or who having been ordered to give security [under section 106 or section 118] [Substituted for the expression 'under section 118' by Act XXIII of 1958.] of the Code of Criminal Procedure has failed to do so and who at the time of such conviction or failure to give security is not less than 16 nor more than 21 years of age;(2)"Borstal school" is a corrective institution wherein adolescent offenders, whilst detained in pursuance of this Act, are given such industrial training and other instruction and are subjected to such disciplinary and moral influences as will conduce to their reformation and the prevention of crime;(3)"Inspector-General" shall mean the Inspector- General of Prisons and shall include any officer appointed by the State Government to perform all or any of the duties imposed by this Act on the Inspector-General;[(3-A) "prescribed" means prescribed by rules made under this Act] [Inserted by Act XXIII of 1958.];(4)[ "Probation officer" means a person appointed to be a probation officer under [the] [Added by the Andhra Pradesh Borstal Schools (Amendment) Act, 1951 (Act XI of 1951).] Telangana Probation of Offenders Act, 1936 (Act III of 1937).]
