(d)The rules regarding security and security bonds, as laid down in Section XIX of Chapter IX of the Central Provinces and Berar Jail Manual and the rules regarding uniform, accouterments, ordinance, supplies and military training as laid down in Section XX of the said Chapter of the said Manual shall likewise apply to Borstal Institutions except in so far as they are inconsistent with the Madhya Pradesh Borstal Act, 1928.
