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State of Tamilnadu - Section

Section 23 in The Tamil Nadu Borstal Schools Rules, 1938

23.

The District Educational Officer and his assistants shall inspect the school annually and a report of the examination of the classes shall be submitted to the Inspector-General through the Superintendent. A certificate in [the form in Appendix IV] [Substituted by G.O.Ms. No. 4138, Home, dated 31-7-1939.] shall be given to every inmate discharged from the school to assist him to find suitable employment.