Section 16 in The Maharashtra Borstal Schools Act, 1929
16. Subsequent supervision.
(1)When the Inspector-General and the Visiting Committee report that the conduct [or progress] [These words were inserted by Bombay 39 of 1948, Section 9.] of any offender detained in a Borstal school has been such that it is expedient that he shall remain under supervision for a further period after the e of the term of detention, the [ [State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] may direct that he shall, on the expiration of the term of his detention, remain for a further period not exceeding one year under the supervision of such authority, society or person as the Inspector-General, subject to rules made under this Act, may direct.(2)[ The [State] [This sub-section was substituted by Bombay 39 of 1948, Section 9.] Government may, [on a further report by the Inspector General and the Visiting Committee or otherwise and after making such enquiry as it considers necessary] [These words were substituted for the words 'after considering the report of the Investigating Committee forwarded to it under section 17B' by Maharashtra 21 of 1960, Section 13(1).], direct that the offender who is under supervision in accordance with subsection (1) shall:-(a)again be detained in a Borstal school for such period as it may think fit, or(b)[* * * * * * *] [The words 'if the Investigation Committee report that the conduct of the offender has been such that he is unfit for detention in Borstal school' were deleted by Maharashtra 21 of 1960, Section 13(2).] undergo imprisonment of such description and for such period as it may direct:Provided that the local period of supervision, detention and imprisonment, under this section shall not exceed one year.(3)The provisions of sub-section (2) of section 12 shall apply when an offender is directed to undergo imprisonment under sub-section (2) of this section.]
