Section 2 in The Tamil Nadu Borstal Schools Act, 1925
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context-(1)"Adolescent offender" means any person who has been convicted of any offence punishable with imprisonment or who having been ordered to give security under section 118 of the [Code of Criminal Procedure] [See now section 117 the Code of Criminal Procedure, 1973 (Central Act 2 of 1974).] (Central Act V of 1898) has failed to do so and who at the time of such conviction or failure to give security is [not less than 16 in the case of a boy and not less than 18 in the case of a girl, but not more than 21 years of age in either case;] [Substituted for the expression 'not less than 18 not more than 21 years of age' by section 2 of the Tamil Nadu Borstal Schools (Amendment) Act, 1989 (Tamil Nadu Act 13 of 1989).](2)"Borstal School" is a corrective institution wherein adolescent offenders whilst detained in pursuance of this Act are given such industrial training and other instruction and are subjected to such disciplinary and moral influences as will conduce to their reformation and the prevention of crime;(3)"Inspector-General" shall mean the Inspector-General of Prisons and shall include any officer appointed by the [State Government] [Words 'Provincial Government' was substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] to perform all or any of the duties imposed by this Act on the Inspector-General;(4)[ "Probation Officer" means a person appointed to be a Probation Officer under the [Tamil Nadu] [Substituted by section 2(H) of the Tamil Nadu Borstal Schools (Amendment) Act, 1959 (Tamil Nadu Art 15 of 1959).] Probation of Offenders Act, 1936, ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amandment) Order, 1969, which came into force on the 14th January, 1969.] Act III of 1936, or under the Probation of Offenders Act, 1958 (Central Act XX of 1958)).
