(9)On the suspension or revocation of this license, the licensee shall return to the Borstal Institution named in the order of suspension or revocation on or before the date specified for him to report himself in the said order,(Sd/-)Secretary,Visiting Committee,DatedBorstal InstitutionI ___________, hereby acknowledge that I understand the conditions specified in the above order of release as the conditions subject to which I am to be released and I accept them.(Sd/-)Signature or thumb-mark of the inmate.Certified that the conditions specified in the above order of release have been read over and explained to the inmate named in the said order and that he has acknowledged that he understands and accepts the same as the conditions under which he is to be released before the expiry of the term of his detention. I believe that he understands and accepts them.Dated(Sd/-)Superintendent, Borstal Institution.Form 'B'Order of Suspension of a License under Section 18 of the Punjab Borstal Act, XI of 1926In exercise of the powers conferred by section 18 of the Punjab Borstal Act, 1926, ____________ Superintendent of the Borstal Institution ____________hereby suspended with effect from____________to __________the license under section 15 of the said Act, granted on ________to son of ______________caste________, aged ________ resident of ____________, District __________, inmate No. _______, of the Borstal Institution __________and direct that he be re-admitted into the Borstal Institution ________and detained there for the period specified above subject to the provision of section 16 of the said Act. (The said inmate is directed to report himself to the Superintendent of the Borstal Institution at _____________on or before the ).(Sd/-)Superintendent, Borstal Institution.Certified that the contents of this order have been explained by me personally to inmate described above.(Sd/-)Parole OfficerThe inmate described above reported himself on(Sd/-)Superintendent, Borstal Institution.Form 'C'Order or Revocation of a License under Section 18 of the Punjab Borstal Act, XI of 1926In exercise of the powers conferred by section 18 of the Punjab Borstal Act, 1926, the Visiting Committee, Borstal Institution, ____________ on the recommendation of the Director of Borstal Institutions, Punjab, contained in his letter/endorsement No._________, dated ___________hereby revokes with effect from _________the license under section 15 of the said Act granted on ________, to _______, son of _______, caste ______, aged ________, resident of _________, district ________, inmate No. _________, of Borstal Institution ________and to direct that he be re- admitted into the Borstal Institution, ___________ to serve the rest of his term of detention subject to the provision of section 1 - 6 of the said Act. [(The said inmate is directed to report himself to the Superintendent of the Borstal Institution at ___________ on or before the).] [The portion within brackets should be omitted in the case of an inmate who has escaped from the supervision or authority of Parole Officer.](Sd/-)Secretary,Visiting Committee, Borstal Institution.Certified that the contents of the order have been explained by me personally to inmate described above.(Sd/-)DatedParole OfficerThe inmate described above reported himself on(Sd/-)Superintendent, Borstal Institution.Form 'D'Proposed agreement between the Parole Officer and Employer
