- Subject to any general or special directions of the State Government, the visiting committee with the sanction of the Inspector-General of Prisons may at any time after the expiration of one year of detention in the case of an inmate ordered to be detained for not more than three years and in any other case, of two years of detention, if satisfied that the inmate is likely to abstain from crime, and lead a useful and industrious life, by licence permit him to be discharged from the Borstal Institution on condition that he be placed under the supervision or authority of any person or secular institution or religious society (professing the same religion as the inmate) named in the licence who may be willing to take charge of him. A licence granted under this Section shall be in force until the term for which the inmate was ordered to be detained has expired unless sooner suspended, revoked or forfeited.[Directions Regarding The Release on Licence of Inmates From The Narsimhapur Borstal Institution, 1960] [Notification No. 21-III-Jail, published in Madhya Pradesh Rajpatra Part IV-Ga dated 12-2-1960.]In exercise of the powers conferred by Section 14 read with Section 16 of the Madhya Pradesh Borstal Act, 1928, and in supersession of all previous notifications on the subject the Section hereby issues the following directions regarding the release on licence of the inmates from the Narsimhapur Borstal Institution, namely :-
