Section 18 in The Maharashtra Borstal Schools Rules, 1965
18. Principal to report cases of incorrigibles, etc. to the Inspector-General.
- Where the Principal considers, whether on a report of the Medical Officer or otherwise, that any inmate detained in the Borstal school is unsuitable for training in a Borstal school, he shall immediately make a report to that effect to the Inspector-General. The Inspector-General shall decide whether t lie inmate should be transferred to a prison after obtaining the requisite orders of Government under section 12 of the Act.
