46. Rules in Punjab Jail Manual applicable for certain purposes.
- The rules in the Punjab Jail Manual for the purposes enumerated below shall apply to a Borstal Institution except in so far as they are inconsistent with the Act :-(i)Selection and appointment of inmates as inmate officers and their reduction and dismissal and the responsibilities, duties and powers of such officers;(ii)Employment and control of inmates within and without Borstal Institution and disposal of the proceeds of their labour;(iii)Treatment of sick inmates;(iv)Use of arms against any inmate or a body of inmates and the use of fetters in case of an outbreak or attempt to escape;(v)Conditions and circumstances under which inmates in danger of death may be released;(vi)Rewards for good conduct;(vii)Transfer of inmates from Borstal Institution to an hospital or asylum or from a prison to a Borstal Institution;(viii)Treatment, transfer and disposal of criminal lunatics or recovered criminal lunatics confined in Borstal Institution;(ix)Appointment and guidance of visitors of Borstal Institution.Note. - In the Rules in the Punjab Jail Manual which have been made applicable to Borstal Institutions under this Rule substitute "inmate" for "convict or prisoner".Form 'A'License of Release under section 15 of the Punjab Borstal Act, XI of 1926.In exercise of the powers conferred by section 15 of the Punjab Borstal Act, 1926, the Visiting Committee, with the sanction of the Director of Borstal Institution, [Haryana] [Substituted for the words 'Punjab' by Haryana Notification No.GSR22/PA/11/26s.34/70 dated 20.2.1970.], conveyed in his Letter/endorsement No. _______, dated ____________, and subject to the observance of the conditions hereinafter set forth, hereby grants license of release to ___________ son of_______________ caste ____________ aged ____________, resident of _________ District _______________, inmate No. _______________, at present detained in the Borstal institution ______________, in pursuance of order of which a certified copy is/copies are attached.The Superintendent of the Borstal Institution shall personally verify the correctness of the certified copy or copies to be attached to the license and note thereon the remission earned by the inmates (if any) upto the date of his release.The period during which this license shall remain in force shall be calculated in accordance with the provisions of sections 15 and 16 of the aforesaid Act. On the expiry of the period of this license (except when it is suspended or revoked) the inmate shall be released from the observance of all the conditions set forth hereinafter.Conditions to be Observed by the Licensee(1)The licensee shall proceed forthwith to __________and report himself to ___________, Parole Officer.(2)He shall remain under the supervision of the said Parole Officer or any other Parole Officer to whose supervision he may be transferred by the Director of Borstal Institutions, Punjab, during the period of the license. He shall obey all the instructions of the Parole Officer issued to him either verbally or in writing regarding his residence, employment and conduct.(3)He shall not proceed beyond the limits of places within which he may be restricted from time to time by the Parole Officer, without the permission in writing of the said Officer. He shall proceed to any place indicated by the Parole Officer and by the route prescribed for him.(4)He shall report himself at such times and places to such person as the Parole Officer may from time to time direct.(5)He shall apply himself with due industry to the satisfaction of the Parole Officer to the work upon which the said officer may permit him to be employed.(6)He shall not commit any criminal offence punishable by the law of India; and shall not associate with men of known bad character.(7)He shall receive such remuneration for his work as the said parole officer may direct.(8)If the licensee is found to have committed a breach of the conditions numbered (1) to (6) above, the license may be suspended or revoked in accordance with the provisions of section 18 of the Punjab Borstal Act, and the licensee may be directed to return to a Borstal Institution.(9)On the suspension or revocation of this license, the licensee shall return to the Borstal Institution named in the order of suspension or revocation on or before the date specified for him to report himself in the said order,(Sd/-)Secretary,Visiting Committee,DatedBorstal InstitutionI ___________, hereby acknowledge that I understand the conditions specified in the above order of release as the conditions subject to which I am to be released and I accept them.(Sd/-)Signature or thumb-mark of the inmate.Certified that the conditions specified in the above order of release have been read over and explained to the inmate named in the said order and that he has acknowledged that he understands and accepts the same as the conditions under which he is to be released before the expiry of the term of his detention. I believe that he understands and accepts them.Dated(Sd/-)Superintendent, Borstal Institution.Form 'B'Order of Suspension of a License under Section 18 of the Punjab Borstal Act, XI of 1926In exercise of the powers conferred by section 18 of the Punjab Borstal Act, 1926, ____________ Superintendent of the Borstal Institution ____________hereby suspended with effect from____________to __________the license under section 15 of the said Act, granted on ________to son of ______________caste________, aged ________ resident of ____________, District __________, inmate No. _______, of the Borstal Institution __________and direct that he be re-admitted into the Borstal Institution ________and detained there for the period specified above subject to the provision of section 16 of the said Act. (The said inmate is directed to report himself to the Superintendent of the Borstal Institution at _____________on or before the ).(Sd/-)Superintendent, Borstal Institution.Certified that the contents of this order have been explained by me personally to inmate described above.(Sd/-)Parole OfficerThe inmate described above reported himself on(Sd/-)Superintendent, Borstal Institution.Form 'C'Order or Revocation of a License under Section 18 of the Punjab Borstal Act, XI of 1926In exercise of the powers conferred by section 18 of the Punjab Borstal Act, 1926, the Visiting Committee, Borstal Institution, ____________ on the recommendation of the Director of Borstal Institutions, Punjab, contained in his letter/endorsement No._________, dated ___________hereby revokes with effect from _________the license under section 15 of the said Act granted on ________, to _______, son of _______, caste ______, aged ________, resident of _________, district ________, inmate No. _________, of Borstal Institution ________and to direct that he be re- admitted into the Borstal Institution, ___________ to serve the rest of his term of detention subject to the provision of section 1 - 6 of the said Act. [(The said inmate is directed to report himself to the Superintendent of the Borstal Institution at ___________ on or before the).] [The portion within brackets should be omitted in the case of an inmate who has escaped from the supervision or authority of Parole Officer.](Sd/-)Secretary,Visiting Committee, Borstal Institution.Certified that the contents of the order have been explained by me personally to inmate described above.(Sd/-)DatedParole OfficerThe inmate described above reported himself on(Sd/-)Superintendent, Borstal Institution.Form 'D'Proposed agreement between the Parole Officer and Employer
