Section 19B in Telangana Borstal Schools Act, 1925
19B. Constitution, powers and duties of Visiting Committees.
(1)(a)Every Visiting Committee appointed under sub-section (2) of section 3 shall consist of the Sessions Judge, [the District Collector] [Substituted for the words 'the District Magistrate' by Act XXIII of 1958.], the District Educational Officer of the district in which the school is situated and four non-official members appointed by the State Government.(b)The non-official members shall hold office for a period of two years but shall be eligible for reappointment on the expiry of that period.(2)It shall be the duty of the Visiting Committee and its members,-(a)to visit the school either individually or collectively on such occasions as may be fixed by the rules made under this Act in that behalf for the purpose of ensuring that the provisions of this Act are duly given effect to;(b)to make such suggestions for the improvement of the training therein as are considered necessary and to report to the State Government or to the Inspector-General from time to time any matter, which, in their opinion, should receive attention and annually on the progress of the school;(c)to interview the inmates immediately after their arrival and to make suggestions, if any, as to the special training which each should receive;(d)to consider cases of release on licence under sub-section (1) of section 15 placed before them by the Superintendent; and(e)to consider such action as may be necessary in regard to the inmates whose term of detention is about to expire.(3)Subject to such rules as may be made in that behalf by the State Government every member of the Committee shall be entitled to call for information from the Superintendent, to examine the records of the school and to take such other action as he deems necessary for the due discharge of his duties.
