- Subject to any general or special directions of the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government the visiting committee with the sanction of the Director of Borstal Institutions may at any time after the expiration of one-third of the period of detention, or of two years, whichever is shorter, if satisfied that the inmate is likely to abstain from crime and lead a useful and industrious life, by license permit him to be discharged from the Borstal Institution on condition that he be placed under the supervision or authority of any [Government officer] [Substituted for the words 'servants of the Crown' by Adaptation of Laws (Third Amendment) Order, 1951.] or (secular) institution or person or religious society (professing the same religion as the inmate) named in the license who may be willing to take charge of him. A license granted under this section shall be in force until the term for which the intimate was ordered to be detained has expired unless sooner suspended, revoked or forfeited.
