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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Tamilnadu - Subsection

Section 55(3) in The Tamil Nadu Borstal Schools Rules, 1938

(3)the case of all inmates who owing to mental deficiency, are unfit for Borstal training.The Superintendent shall advise the Committee on the merits of each : case.Notwithstanding anything contained in this rule, the Superintendent t shall have discretion not to bring to the notice of the Committee, any case in which a report or recommendation of the Committee is not required by the provisions of the Act if the matter is so urgent that it cannot wait for consideration by the Committee or, if for any other reason, the Superintendent considers that such case should not be referred to the Committee