Section 13A in The Tamil Nadu Borstal Schools Act, 1925
13A. [ Receptions of offender from, and transfer of offenders to, other States in India. [Inserted by section 5 of the Madras Borstal Schools (Amendment) Act, 1951 (Madras Act XI of 1951).]
(1)The State Government may, by general or special order notified in the [Fort St. George Gazette], direct that any specified Borstal School in this State shall be available for the reception of adolescent offenders in respect of whom a sentence of detention in a Borstal School or other school of a like nature has been passed by any Court or Magistrate in [any other part of India] [Substituted for the words 'any other State in India' by section 4 of, and the Third Schedule to the Tamil Nadu Repealing and Amending Act, 1957 (Tamil Nadu Act XXV of 1957).]; and thereupon, provision may be made for the removal of the adolescent offenders concerned accordingly:Provided that no such order shall be made without the consent of the Government of the [other State concerned, or the Central Government, as the case maybe] [Substituted for the words 'other State concerned' by Tamil Nadu Repealing and Amending Act, 1957 (Tamil Nadu Act XXV of 1957).].(2)The State Government may direct any inmate of a Borstal School in the State, to be transferred to any Borstal School or other School of a like nature in [any other part of India] [Substituted for the words 'any other State in India' by section 4 of, and the Third Schedule to the Tamil Nadu Repealing and Amending Act, 1957 (Tamil Nadu Act XXV of 1957).]:Provided that no such transfer shall be made, without the consent of the Government of the [other State concerned, or the Central Government, as the case maybe] [Substituted for the words 'other State concerned' by Tamil Nadu Repealing and Amending Act, 1957 (Tamil Nadu Act XXV of 1957).].(3)The State Government may consent to transfer to a Borstal School in this State of a person retained in any Borstal School or other school of a like nature in any other part of India.(4)The provision of this Act shall apply to any person who is removed or transferred to a Borstal School in this State in pursuance of sub-section (1) or sub-section (3), as if he had been originally sentenced to detention in a Borstal School in this State.]
