Section 19B(2) in The Tamil Nadu Borstal Schools Act, 1925
(2)It shall be the duty of the Visiting Committee and its members-(a)to visit the school either individually or collectively on such occasions as may be fixed by the rules made under this Ac t in that behalf for the purpose of ensuring that the provisions of this Act are duly given effect to;(b)to make such suggestions for the improvement of the training therein as are considered necessary and to report to the State Government or to the Inspector-General, from time to time, any matter, which, in their opinion, should receive attention and annually on the progress of the school;(c)to interview the inmates immediately after their arrival and to make suggestions, as to the special training which each should receive;(d)to consider cases of release on licence under sub-section (1) of section 15 placed before them by the Superintendent; and(e)to consider such action as may be necessary in regard to the inmates whose term of detention is about to expire.
