Section 16(1) in The Bombay Borstal Schools Act, 1929
(1)When the Inspector-General and the Visiting Committee report that the conduct [or progress] [These words were inserted by Bombay, 39 of 1948, section 9(i).] of any offender detained in a Borstal school has been such that it is expedient that he shall remain under supervision for a further period after the end of the term of detention, the [[State] [The words 'Provincial Government' were substituted for the words 'Governor in Council by the Adaptation of Indian Laws Order in Council.] Government] may direct that he shall, on the expiration of the term of his detention, remain for a further period not exceeding one year under the supervision of such authority society or person as the Inspector-General, subject to rules made under this Act, may direct.
