Section 56A in The Tamil Nadu Borstal Schools Rules, 1938
56A. [ [Substituted by G. O. Ms. No. 5038, Home, dated 5.2.1941.]
(i)In the case of an inmate due for release on the expiry of the term of detention, the Superintendent shall (six months before the anticipated date of release)6 send informations as to the name of the inmate, the particulars of the vocational training undergone by him and the kind of work [suitable for him to the Chief Probation Superintendent, Madras. The Chief Probation Superintendent shall then direct the Probation Officer concerned to look after the inmate and shall intimate the Probation Officer's name and address to the Superintendent of the School so as to reach him at least a week before the date of release of the inmate. The inmate, on release, shall be furnished with a letter to the probation officer with directions to go to him for help and guidance [when the reaches his native place.](2)Every inmate discharged on the expiry of his term of detention shall, for a period of two years from the date of such discharge be under the supervision of the Probation Officer aforesaid. The Probation Officer shall visit and receive visits from the ex-inmate at reasonable intervals, advise, assist and befriend him, see that he makes a good use of the training given to him in the school and when necessary, endeavour to find him a suitable employment. He shall during two years, report at the end of every quarter about the progress and behaviour of the ex-inmate to the Superintendent of the School from which he was released and to the Chief Probation Superintendent.(3)The probation Officer shall send monthly reports to the Superintendent of the School and the Chief Probation Superintendent about inmates released on licence till the period of licence is over and thereafter quarterly reports for two years as in the case of inmates discharged after their full term of detention.]
