Section 36 in The Tamil Nadu Borstal Schools Rules, 1938
36.
(1)Religious and moral lectures to inmates shall be allowed on condition that no proselytizing is carried on under the clock of religious and moral instruction and that the instructors confine their attention to the inmates of their own faith.(2)The selection of instructors shall be made by the Inspector-General of Prisons in consultation with the District Magistrate or the Commissioner of Police in the presidency town.(3)The Superintendent shall endevour to secure the services of honorary instructors and in their absence the senior members of the school staff, preferably the teachers, shall be deputed to import religious and moral instruction to the inmates of their own faith at least once a week.(4)Any instructor who, for any reason, finds himself unable to attend the school for a period of 3 months or more shall report the reasons for his inability in advance to the Inspector-General of Prisons through the Superintendent of the School, in order that a substitute may, if necessary, be appointed in his place. Any instructor who absents himself from the school for a period of 3 months or more without reporting the circumstances of his absence, shall be deemed to have vacated his office and his name shall be removed from the list of instructors.(5)[ The Inspector-General of Prisons may remove from the list the name of any instructor without assigning any reason.] [Substituted by G.O.Ms. No. 3973, Home, dated 27-9-1940.]
