Section 59 in The Tamil Nadu Borstal Schools Rules, 1938
59.
An intimate may receive a visit on reception and subsequently [twice a [month] [Substituted by G. O. Ms. No. 34S2, Home, 1.11.1960.] from his parents, relatives or friends. Special visits may also be allowed by the Superintendent at his discretion. Every facility shall be given to accredited legal advisers for interview in connection with any appeal against the order of detention. It is within the discretion of the Superintendent to determine the length of the visit and whether the visits should be in the presence of an officer not below the rank of an Assistant Superintendent.An inmate may write to any member of his family on reception and subsequently once a month to any one approved by the Superintendent at Government cost. An inmate may receive such letters as are addressed to him, but the Superintendent may, at his discretion allow such inmates to write at their own cost and to receive letters at more frequent intervals. Letters incoming and outgoing shall be censored by the Superintendent or by such officers as may be deputed by the Superintendent for the purpose.If their address is known, parents, or if it is not possible to communicate with parents, the nearest relation whose address is known shall receive notice of the serious illness of inmates, and the Superintendent shall answer any inquiries made by them, provided that postage stamps for the reply are enclosed.
