5. Powers and duties of the Director, the governance of Borstal Institutions, and the report to be submitted by him.
(1)In the exercise of the control over Borstal Institutions, the Director shall have the same powers and duties as the Inspector-General of Prisons has in the control of prisons except in so far as they are inconsistent with the Act.(2)The Director shall be generally responsible for the governance of Borstal Institutions in accordance with the provisions of the Act and these rules, and he shall as soon after the close of each calendar year as possible and not later than the 1st day of May in each year submit to the Local Government a report on the administration of Borstal Institutions, together with such statistical and other statements, returns and information and in such form as the [State] [Substituted by the Adaptation of Laws Order, 1951.] Government may from time to time by executive direction require.
