Section 17B(2) in The Bombay Borstal Schools Act, 1929
(2)The Inspector-General may, by an order in writing, require any offender-(a)who is discharged on licence under section 14 or who is placed under supervision under section 16, and who is reported by the authority, institution, society or person under whose supervision he has been permitted to live or has been permitted to live or has been directed to remain, to be of bad behavior, or(b)who has broken any of the conditions of the licence granted to him under section 14, to appear before the Investigating Committee within such time and at such place as may be specified in the order.
