Section 17B in The Bombay Borstal Schools Act, 1929
17B. [ Investigating Committee to investigate into complaints against offenders discharged on probation, etc. [This section was inserted by Bombay 39 of 1948 Section 10.]
- The [State] Government may, by notification in the Official Gazette, appoint an Investigating Committee.(2)The Inspector-General may, by an order in writing, require any offender-(a)who is discharged on licence under section 14 or who is placed under supervision under section 16, and who is reported by the authority, institution, society or person under whose supervision he has been permitted to live or has been permitted to live or has been directed to remain, to be of bad behavior, or(b)who has broken any of the conditions of the licence granted to him under section 14, to appear before the Investigating Committee within such time and at such place as may be specified in the order.(3)The Investigating Committee shall examine the offender and after making such inquiry as it thinks fit into his conduct submit its report to the Inspector-General. If the Investigating Committee report that the conduct of such offender has been such that he is unfit for further detention in a Borstal school and in every case where an offender had been directed to remain under supervision under section 16, the Inspector-General shall forward a copy of the report of the Investigating Committee to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950. 74 Section 17A was inserted by Bombay 3 of 1934, Section 4] Government.(4)The offender shall, during the period of the proceedings under this section, be detained in a Borstal School or, in a special ward, or such other suitable part of a prison as the Inspector-General may by general or special order direct.(5)If the offender fails to appear before the Investigating Committee in accordance wit the order made under sub-section (2) or escapes while detained under sub-section (4), he may, on the requisition of the Inspector-General or any officer authorized by him in this behalf, be arrested by any officer of police without warrant and without an order of a Magistrate and brought before the Investigating Committee or sent under custody to the place of detention under sub-section (4), as the case may be.(6)The period beginning from the date on which the order under sub-section (2) is passed by the Inspector-General and ending with the day on which an order is passed by the Inspector-General under section 15 or by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950. 74 Section 17A was inserted by Bombay 3 of 1934, Section 4] Government under section 15 or 16, as the case may be, shall be excluded in computing the total term of his detention in a Borstal school or in computing the period of one year referred to in section 16.]
