(1)The punishment which may be inflicted on an inmate of a Borstal School for offences specified in the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973.] Prisons Act, 1963, and the rules made thereunder shall be in the following forms and in no other:-(i)formal warning;(ii)extra drill;(iii)deprivation of any of the privileges of the grade;(iv)reduction in grade.(2)No punishment shall be awarded to any inmate by an official of the Borstal School, except by the Superintendent, or in his absence, the official exercising the functions of a Superintendent.
