Section 26(1) in The Reformatory Schools Act, 1897
(1)With the previous sanction of the State Government, every Board of Management of a Reformatory School may from time to time make rules consistent with this Act-(i)to prescribe the articles which are to be deemed to be "prohibited articles"; and(ii)to regulate-(a)the conduct of business of the Board;(b)the management of the school;(c)the education and industrial training of youthful offenders;(d)visits to, and communication with, youthful offenders;(e)the terms and conditions under which any articles declared by the Board to be" prohibited articles" may be introduced into or removed out of the school;(f)the manner in which such articles are to be removed when introduced without due authority;(g)the conditions and limitations under which such articles may be supplied outside the school to any youthful offender under order of detention therein;(h)the conditions on which the possession by any such youthful offender of such articles may be sanctioned;(i)the penalties to be imposed for the supply or possession of such articles when supplied or possessed without due authority;(j)the punishment of offences committed by youthful offenders; and(k)the granting of licenses for the employment of youthful offenders.
