Section 7(1) in The Tamil Nadu Borstal Schools Act, 1925
(1)When any Magistrate not empowered to pass sentence under this Act is of opinion that an adolescent offender is a proper person to be detained in a Borstal School, he may, without passing sentence, record such opinion and submit his proceedings [and forward the adolescent offender-] [Substituted for the words 'and forward the adolescent offender to the District Magistrate or Sub-divisional Magistrate to whom he is subordinate' by section 3(i) of the Madras Borstal Schools (Amendment) Act, 1938 (Madras Act XI of 1938).](a)in case the Magistrate is a Metropolitan Magistrate, the Chief Metropolitan Magistrate or if he has designated a salaried Metropolitan Magistrate in this behalf by general or special order to such salaried Metropolitan Magistrate; and(b)in other cases to the District or Sub-divisional Magistrate to whom he is subordinate.
