Section 12(3) in The Tamil Nadu Borstal Schools Rules, 1938
(3)Inmates discharged in the ordinary course or on bail or whose sentences are suspended before the 16th of a month, shall not be entitled to badge money for that month, but if they are discharged in the ordinary course, or on bail or if their sentences are suspended on or after 16th of the month, they shall be given half the badge money of the respective grades for that month.
