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State of Maharashtra - Section

Section 27 in The Maharashtra Borstal Schools Rules, 1965

27. Wages.

- Wages may be paid to the inmates for work done by them at such scales as may from time to time be determined by the State Government on condition that they complete their daily quota of work to the satisfaction of the Borstal school authorities, with a view to -
(a)offering on incentive and stimulus for effort, work and industry:
(b)making school work purposive and meaningful;
(c)developing a sense of responsibility and self-respect amongst the inmates;
(d)enabling inmates to purchase their sundry daily extra requirements from the school canteen; and
(e)helping inmates to effect savings for their post release rehabilitation and also for extending economic help to their family members, that is to say, father, mother, brother and sister.