Section 41 in The Maharashtra Borstal Schools Rules, 1965
41. Release on parole and furlough.
- The provisions of rules 2 to 31 (both inclusive), of the Prison (Bombay Furlough and Parole) Rules, 1959 (in Appendix II, hereto) shall mutatis mutandis apply in relation to an inmate detained in a Borstal school, as if the school were a prison, the inmates prisoners, and the Principal, Superintendent.
