Section 15(1) in Karnataka Borstal Schools Act, 1963
(1)Subject to the prescribed conditions, the Inspector-General may, on the recommendation of the Visiting Committee, at any time after the expiration of six months from the commencement of the detention of a young offender in a Borstal School, if he is satisfied that there is a reasonable probability that the offender will abstain from crime and lead a useful and industrious life, discharge him from the Borstal School and grant him a written licence in the prescribed form and on the prescribed conditions, permitting him to live under the supervision and authority of such,-(a)officer of Government,(b)secular institution,(c)religious society, or(d)responsible person,- as may be approved by the Inspector-General and willing to take charge of the offender.
