12. Transfer of an adolescent offender to the post-adolescent section of the Institution.
- An adolescent offender will, on completing the age of 21, normally be transferred to the post adolescent section of the Institution, provided that if, in the opinion of the Medical Superintendent or Medical Officer of the Institution, the inmate is physically or mentally still under-developed and adolescent he may, by special order of the Superintendent, be retained in the adolescent section up to the age of 24.Post-adolescent offenders shall be subject to the same rules and training as ordinary adolescents. They will, however, be allotted a separate enclosure of the Institution, and will be kept there for sleep, rest and meals. They are permitted to associate, under supervision, with ordinary Borstal adolescents for drill, education, work and games.On transfer from the adolescent to the post-adolescent section they will retain their grade and any other rank to which they may have been promoted. They may also be promoted in grade or rank after transfer to the post-adolescent section.Post-adolscents are eligible for appointment as inmate officials, work overseers, drill or games instructors and Scout Patrol Leaders, and will associate with adolescents in the execution of these duties.
