- Where an inmate is reported to the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government by the visiting committee to be incorrigible or to be exercising a bad influence on the other inmates of the institution or is convicted under section 19 of this Act or is reported by the Superintendent to have committed an offence which has been declared to be major Borstal Institution offence by rules made by the State Government in pursuance of the provisions of sub- section 14 of section 34 of this Act) the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may commute the residue of the term of detention to such term of imprisonment of either description not exceeding such residue as the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may direct, and may order the transfer of the inmate to any jail in [Punjab] [Substituted for the words 'East Punjab' by the Adaptation of Laws Order, 1950.] in order to complete the said term of imprisonment.
