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State of Tamilnadu - Section

Section 19A in The Tamil Nadu Borstal Schools Act, 1925

19A. Management of Borstal Schools.

- Subject to the orders of the Inspector-General and subject also to the rules made by the [State Government] [Words 'Provincial Government' was substituted for the words 'Local Government' by the Adaptation of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.], the control and management of every Borstal School shall vest in a Superintendent appointed by the [State Government] [Words 'Provincial Government' was substituted for the words 'Local Government' by the Adaptation of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.].