Section 8A in The Tamil Nadu Borstal Schools Act, 1925
8A. [ Sentence on offender already under detention in a Borstal School. [Inserted by the Tamil Nadu Borstal school (Amendment) Act, 1994 (Tamil Nadu Act 40 of 1994).]
- When an adolescent offender already undergoing a sentence of detention in a Borstal School is sentenced on a subsequent conviction to detention in a Borstal School or an offence committed prior to his detention in the Borstal School, the Court shall direct that the subsequent sentence of detention shall run concurrently with such previous sentence of detention.Reasons for insertion of section 8A. - The Prisons Reforms Commission has recommended that the Tamil Nadu Borstal Schools Act, 1925 (Tamil Nadu Act V of 1926) may be amended authorising the Court, before whom a Borstal inmate is found guilty of another offences committed prior to his detention in the school and sentenced to detention for that offence, to direct that the subsequent sentence of detention shall also run concurrently. Based on the recommendation of the Prison Reforms Commission, it has been decided to amend the said Tamil Nadu Act V of 1926 for the purpose. The Bill seeks to give effect to the above decision. (See Part IV-Section 1 of the Tamil Nadu Government Gazette Extraordinary, dated the 2nd May 1994.]
