8. Power of Superintendent of Jail to present prisoner less than twenty- one years of age before District Magistrate for detention in a Borstal institution.
- Whenever it appears to the Superintendent of a Jail that any male person less than twenty-one years of age sentenced to transportation or rigorous imprisonment for an offence or committed to or confined in prison for failing to give security for good behaviour should for the reasons described in sub-section (1) of section 5 be detained, he shall cause such prisoner to be produced before the District Magistrate in whose jurisdiction the jail is situated and if the District Magistrate after making such enquiry as he may deem proper or as may be prescribed is satisfied that the prisoner should for the reasons described in the said sub-section be detained, he may order the prisoner to be removed from Jail and detained for a period equal to the unexpired term of the transportation or imprisonment to which he was sentenced, or of the period for which security was required from him, as the case may be.
