Section 36(4) in The Tamil Nadu Borstal Schools Rules, 1938
(4)Any instructor who, for any reason, finds himself unable to attend the school for a period of 3 months or more shall report the reasons for his inability in advance to the Inspector-General of Prisons through the Superintendent of the School, in order that a substitute may, if necessary, be appointed in his place. Any instructor who absents himself from the school for a period of 3 months or more without reporting the circumstances of his absence, shall be deemed to have vacated his office and his name shall be removed from the list of instructors.
