Section 16(1) in Karnataka Borstal Schools Act, 1963
(1)Subject to the prescribed conditions, the Inspector- General may, at any time and in the case of a request made by the institution, society or person, under whose supervision and authority the offender has by licence been permitted to live, shall, after considering the report of the Investigating Committee submitted to him under section 20, revoke a licence granted under section 15, and upon such revocation, the offender shall be detained in a Borstal School until the expiry of the term for which he was ordered to be detained in such school:Provided that, if the Investigating Committee reports that the conduct of the offender has been such that he is unfit for detention in a Borstal School, the Inspector-General shall forward the report of the Investigating Committee to the State Government and the State Government may,-(i)direct the Inspector-General to revoke the licence as provided in this subsection, or(ii)itself revoke the licence and commute the unexpired residue of detention of the offender to a term of imprisonment as provided under section 11.
