Section 60 in The Tamil Nadu Borstal Schools Rules, 1938
60. Reports by Superintendents.
- The Superintendent shall submit to the Inspector-General every year in such form as the latter may, from time to time direct-not later than the 15th February, a report on the administration of the school in the preceding calendar year, and not later than the 31st March, a report on the aftercare of inmate discharged in the preceding calendar year.Appendix I[See rule 44]Report of Preliminary InvestigationsIn the Court of the......................Magistrate(Place)(District)C.C.No. 19Offence(Police Station) Crime No. 19Rex.Name of offender.*....................... son of.......... Address ..............................Age and date (or year) of birth. [(Sex, Nationality, Religion and Community)] [Substituted by G. O. Ms. No. 866, Home, dated 2.8.1962.] ......................In Block lettersPersonal historyChildhood (facts about infancy)Behaviour and habits (normal, recreational, etc.)Temperament (outstanding character and personality traite).Physical and mental history and present conditionExternal influencesSchool record and report of teachers if available .Employment history .............Present occupation and wages (give also conditions of labour, leisure, etc.) ....................Report of employer, if any.Associates..Contact with social and religious organizations, if any ...............Hone conditions ...................Family history ....................Father ....................Mother ....................Step-father ...............Step-mother.......Brothers....................Sisters.....................Wife.....................Children....................Other interested relations, if any......................Attitude of family towards offender and extent of its influence on offender,...Report of neighbours.............................Home surroundings and general outlook.........................Legal historyPrevious institutional record, if any,Statement of the present offence and circumstances in which it was committed.Offender's own reaction to the offence and his attitude towards possible punishmentsSummary of investigations (give assets and liabilities)(Give assets and Liabilities)Remarks of the District Probation Officer including recommendation regarding probation......................Name and address of the District OfficerStation:............Date:District Probation OfficerNote. - Against "Community" say whether Scheduled Caste or Scheduled Tribe or Most Backward Class or convert to Christianity from Scheduled Castes - if so, whether he himself is a convert or not or other Backward class.]Appendix II[See rule 57]Bond Executed by an Inmate of a Borstal School Discharged on Licence under sub-section (1) of section 15 of the Tamil Nadu Borstal Schools Act, 1935, by the Inspector General of Prisons, ChennaiI.............Son of...........of the village of in the district of ............an inmate now detained by the Borstal School at......being informed that the Inspector General of Prisons, [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).], will discharge me from detention on my assenting to the conditions below, do hereby bind myself:
