Section 19B(3) in The Tamil Nadu Borstal Schools Act, 1925
(3)Subject to such rules as may be made in that behalf by the [State Government] [Words 'Provincial Government' was substituted for the words 'Local Government' by the Adaptation of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.], every member of the Committee shall be entitled to call for information from the Superintendent, to examine the records of the school and to take such other action as he deems necessary for the due discharge of his duties.
