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State of Madhya Pradesh - Section

Section 2 in The M.P. Borstal Rules, 1960

2. Powers and duties of the Inspector General of Prisons.

- Subject to the orders of the State Government the Inspector General of Prisons shall exercise general control and superintendence over the Borstal Institutions in accordance with the rules laid down in the Central Provinces and Berar Jail Manual, Vol. I, Part II, Chapter IX, Section 1, except in so far as they are inconsistent with the Madhya Pradesh Borstal Act, 1928.