Section 20(2) in Karnataka Borstal Schools Act, 1963
(2)The Inspector-General may, by an order in writing, require any offender,-(a)who is discharged on licence under section 15 or who is placed under supervision under section 17, and who is reported by the authority, institution, society or person, under whose supervision he has been permitted to live or has been directed to remain, to be of bad behaviour; or,(b)who has broken any of the conditions of the licence granted to him under section 15,-to appear before the Investigating Committee within such time and at such place as may be specified in the order.
