Section 19F(2) in Telangana Borstal Schools Act, 1925
(2)The Inspector-General may, by an order in writing, require any offender,-(a)who is discharged on licence under section 15 and who is reported by the officer, institution, society or person under whose supervision he has been permitted to live to be of bad behaviour, or(b)who has committed breach of any of the conditions of the licence granted to him under section 15, to appear before the Investigating Committee within such time and at such place as may be specified in the order.
