Section 23(3) in Karnataka Borstal Schools Act, 1963
(3)It shall be the duty of the Visiting Committee and its members,-(a)to visit the Borstal School either individually or collectively on such occasions as may be prescribed;(b)to make such suggestions for the improvement of the training therein as are considered necessary and to report to the State Government or to the Inspector-General from time to time any matter, which, in their opinion, should receive attention and annually on the progress of the school;(c)to interview the inmates immediately after their arrival and to make suggestions, if any, as to the special training which each should receive;(d)to consider cases of release on licence, under sub-section (1) of section 15, placed before them by the Superintendent.(e)to consider such action as may be necessary in regard to the inmates whose control and detention is about to expire.
