Section 4 in The United Provinces Borstal Act, 1938
4. Appointment of Director of Borstal Institutions, officers and visiting committee
(1)The State Government shall appoint a Director of Borstal institutions who shall exercise, subject to the orders of the State Government general control and superintendent of all Borstal Institutions.(2)For every Borstal Institution the State Government shall appoint a superintendent, and such other officers as may be necessary.(3)For every Borstal Institution a visiting committee shall be appointed in such manner as may be prescribed.
