Section 32 in The United Provinces Borstal Act, 1938
32. Power to make rules under the Act
The State Government after previous publication make rules consistent with this Act--(1)for the regulation, management and classification of Borstal Institution established under this Act and the description and construction of wards, cells and other places of detention;(2)for the regulation by number or otherwise of the inmates to be detained in each class of institution ;(3)for defining the powers and duties of the Director of Borstal Institution ;(4)for the Government Borstal Institution, and the appointment, conditions of service, guidance, control, punishment and dismissal of superintendents and other officers employed in Borstal Institutions, and for the defining of their responsibilities, duties, disabilities and powers ;(5)for the maintenance of records and the preparation and submission of reports;(6)for the selection and appointment of inmates as inmate officers and their reduction and dismissal and for defining the responsibilities, duties and powers of such officers;(7)or the temporary detention of inmates until arrangements can be made for their admission to Borstal Institutions ;(8)for the admission, removal and discharge of inmates, and for the disposal of their effects during their detention;(9)for feeding, clothing and bedding of inmates ;(10)for the custody, discipline grading, treatment, education, training and control of inmates;(11)for the employment, instruction and control of inmates within or without Borstal Institutions, and the disposal of the proceeds of their labour;(12)for the treatment of sick inmates ;(13)for classifying and prescribing the forms of education, instruction, employment and labour and regulating the periods of rest;(14)(i)for defining the acts, which shall constitute Borstal Institution offences;(ii)for determining the classification of Borstal Institution offences into major and minor offences;(iii)for fixing the punishments admissible under this Act which shall be awardable for the commission of the various Borstal Institution offences or the classes thereof;(iv)for declaring the circumstances in which acts constituting both a Borstal Institution offence and an offence under the Indian Penal Code may or may not be dealt with as Borstal Institution offence;(v)for the award of marks and the shortening of periods for detention;(v)for regulating the use of arms against any inmate or body inmates and the use of fetters in the case of an outbreak or attempt to escape ;(vii)for defining the circumstances and regulating the conditions under which inmates in danger of death may be released;(viii)for regulating the transfer from one part of the whole of India except Part B States to another of inmates whose term of detention is about to expire:(15)for defining articles the introduction or removal of which into or out of Borstal Institution without the due authority is prohibited ;(16)for the classification and the separation of inmates;(17)for rewards for good conduct;(18)for regulating the transfer of inmates from one Borstal Institution to another or to any hospital or asylum and from a Borstal Institution to a prison, or from a prison to a Borstal Institution ;(19)for the treatment, transfer and disposal of criminal lunatics or recovered criminal lunatics confined in Borstal Institutions ;(20)for regulating the transmissions of appeals and petitions from inmates and their communications with their friends;(21)for the appointment and guidance of visitors of Borstal Institutions ;(22)for prescribing conditions on which licences may be granted, suspended, revoked or cancelled;(23)for the appointment powers and control of servants of the Government referred to in section 14 ;(24)for defining the powers and duties of after care societies and guardians and the conditions on which financial assistance may be given to them ;(25)for the appointment committees; and(26)generally for the purpose of carrying out the provision of this Act.
