Section 17B(3) in The Bombay Borstal Schools Act, 1929
(3)The Investigating Committee shall examine the offender and after making such inquiry as it thinks fit into his conduct submit its report to the Inspector-General. If the Investigating Committee report that the conduct of such offender has been such that he is unfit for further detention in a Borstal school and in every case where an offender had been directed to remain under supervision under section 16, the Inspector-General shall forward a copy of the report of the Investigating Committee to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950. 74 Section 17A was inserted by Bombay 3 of 1934, Section 4] Government.
