Section 2 in The Maharashtra Borstal Schools Rules, 1965
2. Definitions.
- In these rules unless the context otherwise requires,-(a)"Act" means the Bombay Borstal Schools Act, 1929:(b)"inmate" means a young offender detained in a Borstal school under the Act or any law corresponding thereto in force in any other State in India;(c)"Medical Officer" includes the Assistant Medical Officer in-charge of the Borstal Schools Hospitals;(d)"Principal" means the Principal of a Borstal school;(c)"Probation Officer" means a probation officer appointed or recognised as such by the State Government under the Bombay Children Act. 1948;(f)"School" means a Borstal school;(g)"Section" means a section of the Act.
