Section 14 in The Tamil Nadu Borstal Schools Act, 1925
14. Transfer of incorrigibles, etc., to prisons.
- Where a person detained in a Borstal School is reported to the [State Government] [Words 'Provincial Government' was substituted for the words 'Local Government' by the Adaptation Order of 1957 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] by the [Superintendent] [Substituted for the words 'Visiting Committee' by section 6 of the Madras Borstal Schools (Amendment) Act, 1951 (Madras Act XI of 1951).] of such school to be incorrigible or to be exercising a bad influence on the other inmates of the school [or in the case of a person directed to be sent to a Borstal School before the commencement of the Madras Borstal Schools (Amendment) Act, 1936 (Madras Act XI of 1936) to be over twenty-three years of age] [Words, brackets and figures were inserted by section 4 of the Madras Borstal Schools (Amendment) Act, 1936 (Madras Act XIX of 1936).], the [State Government] [Words 'Provincial Government' was substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] commute the unexpired residue of the term of detention of such term of imprisonment of either description as the [State Government] [Words 'Provincial Government' was substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] may determine, but in no case exceeding-(a)such unexpired residue, or(b)the maximum period of imprisonment fixed for the offence or the failure to give security, as the case may be, or(c)the maximum period of imprisonment, which the Court that tried him had authority to award under the [Code of Criminal Procedure, 1898] [See now the Code of Criminal Procedure, 1973 (Central Act 2 of 1974).] (Central Act V of 1898), whichever is shortest.
