28. [ Appointment and tenure of visiting committees. [Substituted vide Madhya Pradesh Rajpatra, Part IV (Ga), dated 17-8-1973.]
- A visiting committee shall be appointed under sub-section (3) of section 3 of the Madhya Pradesh Borstal Act, 1928 for each Borstal Institution by the State Government on the advice of the Commissioner of the Division in which it is situated. The Committee shall consist of not more than ten members, of whom three shall form a quorum. The Inspector General of Prison, the District Magistrate, Narsimhapur, the District and Sessions Judge, Narsimhapur, the Deputy Director of Industries Narsimhapur and the Superintendent, Borstal Institution, Narsimhapur shall be ex-officio members. The Inspector General of Prisons and the Superintendent, Borstal Institution, Narsimhapur shall be Chairman and Secretary of the Committee respectively. The members of the Committee other than ex-officio members shall hold office for three years or until their successors are appointed.]
