Section 2(1) in The Tamil Nadu Borstal Schools Act, 1925
(1)"Adolescent offender" means any person who has been convicted of any offence punishable with imprisonment or who having been ordered to give security under section 118 of the [Code of Criminal Procedure] [See now section 117 the Code of Criminal Procedure, 1973 (Central Act 2 of 1974).] (Central Act V of 1898) has failed to do so and who at the time of such conviction or failure to give security is [not less than 16 in the case of a boy and not less than 18 in the case of a girl, but not more than 21 years of age in either case;] [Substituted for the expression 'not less than 18 not more than 21 years of age' by section 2 of the Tamil Nadu Borstal Schools (Amendment) Act, 1989 (Tamil Nadu Act 13 of 1989).]
