7. Detention of prisoners confined in the Lahore Borstal Jail.
- If it appears to the [State] [Substituted for the words 'Provincial' by the Adaptation of Laws Order, 1950.] Government that any male person, less than twenty-one years of age, who having been sentenced to rigorous imprisonment for an offence or having been committed to or confined in prison for failing to give security for good behaviour, is at the time of the commencement of this Act, confined in the Lahore Borstal Jail, should for the reason described in the sub-section (1) of section 5 be detained, the State Government may direct that he be detained for a period not exceeding the residue of his sentence or of the period for which security was required, as the case may be, provided that such order shall be subject as regards the period of detention to any order passed on appeal against or revision of the sentence or order of commitment or confinement in prison.
