Section 8(2) in The Tamil Nadu Borstal Schools Act, 1925
(2)[ Before passing a sentence of detention in a Borstal School under sub-section (1), the Court-(a)shall call for a report from the Probation Officer of the area in which the offender permanently resided at the time when he committed the offence and shall consider such report,(b)shall consider any other report or representation which maybe made to it, and(c)may make such further enquiry as it thinks fit, as to the suitability of the case for treatment in a Borstal School and shall be satisfied that the character, state of health and mental condition of the offender and the other circumstances of the case are such that the offender is likely to profit by such instruction and discipline as aforesaid.
