Section 13 in The Maharashtra Borstal Schools Act, 1929
13. [State] [This word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government to determine the Borstal school in which a person shall be detained and may order removal.
(1)Every offender ordered to be detained in a Borstal school shall be detained in such Borstal school as the [ [State] [The words 'Provincial Government' were substituted for the word 'Government in Council' by the Adaptation of Indian Laws Order in Council.] Government] may, by general or special order, or in the prescribed manner appoint for reception of persons so ordered to be detained:Provided that, if accommodation in a Borstal school is not immediately available for such offender, he may be detained in a special word, or such other suitable part of a prison as the [ [State] [The words 'Provincial Government' were substituted for the word 'Government in Council' by the Adaptation of Indian Laws Order in Council.] Government] may direct until he can be sent to a Borstal school. The period of detention so undergone shall be treated as detention in a Borstal school.(2)The [inspector General] [These words were substituted for the words 'State Government' by Maharashtra 57 of 1975, Section 3.] may order the removal of any offender from any one Borstal school to any other Borstal school, [established under this Act or to a Borstal school in any other [State] [Theses words were inserted by Bombay 2 of 1935, Section 4.] in [*] [The word 'British' was omitted by the Adaptation of Laws Order, 1950] India] [* * *] [The words 'or in an Acceding State' were omitted by the Adaptation of Laws Order, 1950.] provided that the whole period his detention in a Borstal school shall not be increased by such removal.
