3. Government of Borstal Institutions and the appointment, guidance, control and punishment and dismissal of officers and their responsibilities, duties, disabilities and powers.
(a)The Director of Health Services and the District Magistrate shall exercise such powers and perform such duties in the Government of Borstal Institutions as are laid down in the Central Provinces and Berar Jail Manual Rules 255, 256 to 263 and 306, except in so far as they are inconsistent with the Madhya Pradesh Borstal Act, 1928.(b)The rules in the Central Provinces and Berar Jail Manual relating to Jailors shall apply to Deputy Jailors, Assistant Superintendents and those relating to Assistant Jailors shall apply to School-masters, Physical Instructors and Store-keepers of the Borstal Institutions except in so far as they are inconsistent with the Madhya Pradesh Borstal Act, 1928.(c)The Superintendents and other officers of the Borstal Institutions shall be subject to the rules laid down in Chapter IX of the Central Provinces and Berar Jail Manual, Volume I, except in so far as they are inconsistent with the Madhya Pradesh Borstal Act, 1928.(d)The rules regarding security and security bonds, as laid down in Section XIX of Chapter IX of the Central Provinces and Berar Jail Manual and the rules regarding uniform, accouterments, ordinance, supplies and military training as laid down in Section XX of the said Chapter of the said Manual shall likewise apply to Borstal Institutions except in so far as they are inconsistent with the Madhya Pradesh Borstal Act, 1928.
