Section 3(b) in The Maharashtra Borstal Schools Act, 1929
(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;
