Section 8(1) in The Maharashtra Borstal Schools Rules, 1965
(1)The Visiting Committee shall -(a)visit the Borstal school on such occasion as may be fixed by the regulations in that behalf for the purpose of ensuring that the provisions of the Act are duly given effect to : provided that it shall be lawful to individual members of the Committee to visit the school on like occasions:(b)make such suggestions for the improvement in the training imparted to the inmates as is considered necessary and to report to the Inspector-General from time to time any matter which in its opinion should receive his attention;(c)consider all cases of release on licence under section 14 as may be placed before it. by the Principal;(d)consider such action as may be necessary in regard to the inmates whose term of detention is about to expire:(e)consider cases recommended by the Principal for release after being satisfied that there is a reasonable probability that the objects of training have been achieved;(f)consider cases of inmates who, owing to mental deficiency or other reasonable cause, are unfit for Borstal training;(g)inspect all parts of the Borstal school and see every inmate detained therein;(h)satisfy itself that the necessary disciplinary and reformative measures are being carried out;(i)give every inmate an opportunity for making an application or a complaint to the committee and inquire into the same;(j)inquire into the details of the past history, the nature of the offence committed, the conduct and character in the Borstal school and the future intentions and prospects of every inmate whose case may be placed before it for consideration by the Principal and if it thinks fit, to recommend him to the Inspector-General for discharge on licence.
