Section 28 in The Maharashtra Borstal Schools Rules, 1965
28. Savings and Expenditure.
(1)Every inmate shall be allowed to utilise not more than two-thirds of his earnings (the remainder being kept as compulsory savings for his rehabilitation needs) for the following purposes, that is to say :-(a)purchasing articles from the school canteen,(b)purchasing post cards, envelopes and the like,(c)remittance to family members,(d)purchase of approved books, and(e)other items are approved by the Principal, such as purchase of National Savings Certificates.(2)Wages earned by an inmate shall be credited in the wage account of each inmate. All wage disbursements shall be done through debit adjustments in the inmate's wage account.(3)All matters pertaining to work and wages shall be handled by the concerned staff members.(4)At the time of an inmate's release on parole or furlough if the inmate so desires, the Principal may, in his discretion pay him in cash the balance or portion of his balance after reserving one-third portion of his earnings.
