Section 12 in The Tamil Nadu Borstal Schools Act, 1925
12. Government to determine the Borstal School to which adolescent offender shall be sent.
- Every adolescent offender directed by a Court to be sent to a Borstal School shall be sent to such Borstal School as the [State Government] [Words 'Provincial Government' was substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] may, by general or special order, appoint for the reception of adolescent offenders dealt with by such Court:Provided that if accommodation in a Borstal School is not immediately available for such adolescent offender, he may be detained in special ward or such other suitable part of a prison as the [State Government] [Words 'Provincial Government' was substituted for the words 'Local Government' by the Adaptation of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] may direct until he can be sent to a Borstal School. The period of detention so undergone shall be treated as detention in a Borstal School.
