Section 17(2) in Karnataka Borstal Schools Act, 1963
(2)The State Government may, after considering the report of the Investigating Committee, forwarded to it under section 20, direct the offender to be produced before the competent court, together with the report, and the court may, after satisfying itself about the accuracy of the report, direct that the offender, who is under supervision in accordance with sub-section (1) shall,-(a)again be detained in a Borstal School for such period as it may think fit, or(b)if the court is satisfied that the conduct of the offender has been such that he is unfit for detention in a Borstal School, to undergo imprisonment of such description for such period as it may direct:Provided that the total period of supervision, detention and imprisonment, under this section, shall not exceed one year.
