Section 38 in The Maharashtra Borstal Schools Rules, 1965
38. Release on Licence under section 14.
(1)No inmate shall be eligible for release on licence under section 14 of the Act. unless he has completed a period of at least six months in the school. The Principal shall obtain the opinion of District Probation Officer regarding the suitability for discharge on licence of an inmate and place it before the Visiting Committee. The recommendations of the Committee shall state whether any society or responsible person is willing to take charge of the inmate under its or his supervision and provide work for him and whether the inmate is willing to be placed under the authority and supervision of such society or person. Cases of release recommended by the Visiting Committee shall be submitted for orders to the Inspector-General.(2)The licence granted under section 14 of the Act shall be in the Form D' appended to these rules.(3)An inmate discharged on licence shall ordinarily be accompanied by a member of the school staff to the place of his destination.(4)When the release of an inmate is about to fall due, the Visiting Committee shall take such measures as it thinks fit, inclusive of the following :-(a)sending the inmate to his home,(b)finding employment for him, or(c)otherwise assisting him.(5)The Visiting Committee may recommend the grant of an award not exceeding Rs. 20 to a deserving inmate at the time of his release. The amount so recommended shall be paid through the Probation Officer to such inmate if he does not go home or does not find any employment.
