Section 17B(5) in The Bombay Borstal Schools Act, 1929
(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.
