Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Karnataka - Section Section 22 in Karnataka Borstal Schools Act, 1963 22. Management of Borstal Schools. - Subject to the general control and superintendence of the Inspector-General and subject to the rules made under this Act, the control and management of every Borstal School shall vest in a Superintendent appointed by the State Government.
