Section 4 in The Maharashtra Borstal Schools Rules, 1965
4. Appointments and transfers, etc. of officers.
(1)For the purpose of control and management of a Borstal school, the State Government shall appoint in addition to the Principal, a Medical Officer and such other officers as it thinks necessary.(2)The Principal and officer so appointed shall be liable to be transferred for service in connection with any prison in the State and vice-versa.(3)The Principal, the Medical Officer and the officers so appointed shall, during the term of their office in the Borstal school, also be subject to the rules made under the Prisons Act, 1894, except in so far as rules made thereunder are inconsistent with the Act and these Rules.
