(a)The powers and duties of visiting committee shall be governed by the rules laid down in Chapter XXII of Part II of the Central Provinces and Berar Jail Manual, except in so far as they are inconsistent with the Madhya Pradesh Borstal Act, 1928.(b)The visiting committee of each institution shall act as an advisory body for recommending the release of inmates. Its proposals for the release of inmates under section 401, Criminal Procedure Code, shall be submitted for the orders of Government through the Inspector General of Prisons.
