31. Compensation of the Visiting Committee and appointment of the non-official members.
(1)The Visiting Committee of a Borstal Institution will ordinarily consist of :-(1)The Deputy Commissioner(2)The Sessions Judge(3)The Superintendent of Police of the District in which the Borstal Institution is situated.(4)The Inspector-General of Schools.(5)The Reclamation Officer, [Haryana] [Substituted for the words 'Punjab' by Haryana Notification No.GSR22/PA/11/26s.34/70 dated 20.2.1970.].(6)One nominee of the Municipal Committee within the Municipal limits of which the Borstal Institution is situated, appointed by the State Government.(7)One nominee of the District Board of the district, within which the Borstal Institution is situated, appointed by the State Government.(8)Two non-officials to be appointed by the State Government.(9)Superintendent of the Borstal Institute, who also will act as Secretary to the Visiting Committee.Note - If the Superintendent of the Borstal Institution is not a medical man, the Civil Surgeon should be added to the Visiting Committee.(2)The term of non-official members in clauses 6, 7 and 8 of sub-rule 1 above will be three years but each member will be eligible for renomination and re-appointment on the expiration of his term.(3)The names of non-official members shall be notified in the [Haryana] [Substituted for the words 'Punjab' by Haryana Notification No.GSR22/PA/11/26s.34/70 dated 20.2.1970.] Government Gazette, and they will be chosen as far as possible on the ground of definite qualifications and special fitness such as taking active interest in Borstal Institution matters and prison reform or other social work, or ability, enthusiasm, and willingness to assist in finding work for Borstal lads and other prisoners on discharge and not merely and solely on the ground of social position, wealth and political influence.
