Section 4 in The Tamil Nadu Borstal Schools Act, 1925
4. Rules.
(1)The [State Government] [Words 'Provincial Government' was substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] may [x x x] [Word 'classification' was omitted by section 2(ii)(b) by the Adaptation Order of 1950.] make rules for the purpose of carrying into effect the provisions of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may be made with regard to-[2(a) the appointment, powers and duties of officials in such schools;] [Original clauses (a) and (c) of sub-section (2) were omitted and the original clauses (b) and (d) were re-lettered as clauses (a) and (b), respectively, by section 2(ii)(a) of the Madras Borstal Schools (Amendment) Act, 1936 (Madras Act XIX of 1936).](b)the [x x x] [Word 'classification' was omitted by section 2(ii)(b) of the Madras Borstal Schools (Amendment) Act, 1936 (Madras Act XIX of 1936).] treatment, maintenance, education, [professional, vocational or technical training] [Substituted for the words 'industrial training' by section 3(ii) of the Tamil Nadu Borstal Schools (Amendment) Act, 1959 (Tamil Nadu Act 15 of 1959).] and control of inmates;(c)[ the grant of permission to the inmates to absent themselves for short periods; [Clauses (c) and (d) were inserted by section 2(iii) of the Madras Borstal Schools (Amendment) Act, 1936 (Madras Act XIX of 1936).](d)visits to and communications with the inmates; [x x x].](e)the temporary detention of adolescent offenders until arrangements can be made for sending them to Borstal Schools;(f)[ powers and duties of Probation Officers under this Act.] [Added by section 3 of the Madras Borstal Schools (Amendment) Act, 1951 (Madras Act XI of 1951).](3)All rules made under this Act [x x x] [Words 'except those referred to in the sub-section following' were omitted by section 2(iv) of the Madras Borstal Schools (Amendment) Act, 1936 (Madras Act XIX of 1936)] shall be published in the [Official Gazette] [Substituted for the words 'local official gazette' by the Adaptation Order of 1937.] and on such publication shall have effect as if enacted in this Act.(4)[ All rules made under this Act shall, as soon as possible, after they are made, be placed on the table of [the Legislative Assembly] [Added by section 3(iii) of the Tamil Nadu Borstal Schools (Amendment) Act, 1959 (Tamil Nadu Act 15 of 1959).] and shall be subject to such modifications by way of amendment or repeal as the Legislature may make either in the same session or in the next session.]
