Section 15(1) in The Bombay Borstal Schools Act, 1929
(1)Subject to the prescribed conditions, the Inspector-General may at any time [and in the case of a request made by] [These words were substituted for the words 'and shall, at the request of', by Bombay 39 of 1948, Section 8 (1) (i).] the institution, society or person, under whose supervision and authority the offender has by licence been permitted to live [shall, after considering the report of the Investigating Committee submitted to him under section 17B] [These words, figures and letter were inserted by Bombay 39 of 1948, Section 8(1) (ii).] revoke a licence granted under section 14, and upon such revocation the offender shall be detained in a Borstal school until the expiry of the term for which he was ordered to be detained in such school:[Provided that, if the Investigating Committee report that the conduct of the offender has been such that he is unfit for detention in a Borstal school, the Inspector-General shall forward the report of the Investigating Committee to the [State] [This proviso was added, by Bombay 39 of 1948, Section 8(1) (iii).] Government and the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may-(i)direct the Inspector-General to revoke the licence as provided in this subsection, or(ii)itself revoke the licence and commute the unexpired residue of the term of detention of the offender to a term of imprisonment as provided in section 12.]
