Section 40(7) in The Maharashtra Borstal Schools Rules, 1965
(7)Every inmate shall, for a period of one year from the date of his discharge from the school excluding the period under licence, be under the supervision of such society or person (being the Probation Officer), as may be approved by the Inspector-General and while under supervision he shall be under an obligation to comply with such requirements as may be specified. Such society or person shall send a half-yearly report on the conduct and work of the ex-inmate to the Principal of the Borstal school.
