Section 56B in The Tamil Nadu Borstal Schools Rules, 1938
56B.
In the case if inmates recommended for discharges under section 21A of the Act, the Superintendent shall, so far as is necessary and practicable in each case follow the procedure laid down in Rule 56-A. When an inmates, is recommended for discharge on medical grounds [due intimation shall be given to the probation [officer concerned.] [Substituted by G. O. Ms. No. 31, Home dated 3.1.1952.]
