(1)The State Government may after previous publication 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,-(a)the appointment, powers and duties of officials in such schools;(b)the treatment, maintenance, education, industrial training and control of the inmates;(c)the grant of permission to the inmates to absent themselves for short periods;(d)visits to and communications with the inmates;(e)the temporary detention of adolescent offenders until arrangements can be made for sending them to Borstal schools;(f)the powers and duties of probation officers under this Act;(g)[ the constitution, procedure, powers and duties of the Investigating Committee.] [Added by Act XXIII of 1958.](3)All rules made under this Act shall be published in the Official Gazette and on such publication shall have effect as if enacted in this Act.[XXX] [Sub-section (4) was omitted by Act XIX of 1936.]
