Section 3 in The Maharashtra Borstal Schools Act, 1929
3. Definitions.
- In this Act, unless there is anything repugnant in the subject or context:-(a)"Borstal school" means a place in which young 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;(b)"Inspector-General" means the Inspector-General of Prisons and includes [a Deputy Inspector-General of Prisons to whom the Inspector General may delegate all or any of his duties under this Act, with the prior approval of the State Government, and also] [This portion was inserted by Maharashtra 21 of 1960, Section 6.] any officer appointed by the [ [State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] to perform all or any of the duties imposed by this Act the Inspector-General;(c)"Prescribed" means prescribed by rules made under this Act.
