Section 56A(2) in The Tamil Nadu Borstal Schools Rules, 1938
(2)Every inmate discharged on the expiry of his term of detention shall, for a period of two years from the date of such discharge be under the supervision of the Probation Officer aforesaid. The Probation Officer shall visit and receive visits from the ex-inmate at reasonable intervals, advise, assist and befriend him, see that he makes a good use of the training given to him in the school and when necessary, endeavour to find him a suitable employment. He shall during two years, report at the end of every quarter about the progress and behaviour of the ex-inmate to the Superintendent of the School from which he was released and to the Chief Probation Superintendent.
