Section 53 in The Tamil Nadu Borstal Schools Rules, 1938
53.
The Superintendent shall give effect to the resolutions of the Committee and intimate to the Inspector General the fact of his having done so:Provided that if in the opinion of the Superintendent it would be inconsistent with the Act or these rules, or inexpedient, to give effect to any such resolution, he shall submit the same for the orders of the Inspector-General and intimate to the Chairman, the fact of his having done so.
