Section 15(1) in Telangana Borstal Schools Act, 1925
(1)Subject to the prescribed conditions the Inspector-General may, on the recommendation of the Visiting Committee, at any time, after the expiration of six months from the commencement of the detention of an offender in a Borstal School, if he is satisfied that there is a reasonable probability that the offender will abstain from crime and lead a useful and industrious life, discharge him from the Borstal school and grant him a written licence permitting him to live under the supervision and authority of such,-(a)officer of the State Government;(b)secular institution;(c)religious society; or(d)responsible person;as may be approved by the Inspector-General and willing to take charge of the offender.
