Section 58 in The Tamil Nadu Borstal Schools Rules, 1938
58.
If at any time during the period of licence, a probation officer under whose care an inmate is placed, is of opinion that the inmate has not made any efforts to show progress in his work or finds that his conduct is not satisfactory, he shall immediately report the matter [x x x] [Omitted by G. O. Ms. No. 31, Home 3.1.1952.] to the Inspector-General.
