Section 18 in The Tamil Nadu Borstal Schools Rules, 1938
18.
The Superintendent may, at any time, cancel the leave and recall the inmate without assigning any reasons, and shall recall the inmate if he is satisfied that an epidemic is prevalent in or near the place of residence of the inmate, or if in his opinion, the conditions subject to which the leave was granted are in any way infringed.If an inmate fails to return by the due date, the services of the police may be requisitioned to bring him back.
