Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA BORSTAL SCHOOLS RULES, 1969 CONTENTS 1. Title 2. Definitions 3. Appointment of Superintendent and other officials 4. Certain persons not to be ordered to be detained in a School 5. Transfer from one Borstal School to another by the Inspector- General 6. Examination on admission 7. Medical Examination 8. Report regarding inmate unfit for Borstal Training 9. House System and Classification and treatment of inmates 10. Responsibilities of House Master or Teacher 11. Group Monitor 12. Head Monitor 13. Ordinary Grade 14. Promotion to Star Grade 15. Star Grade 16. Special Star Grade 17. Badge Money 18. Permission to inmates to take part in sports etc. 19. Route march by inmates 20. Penal Grade work 21. Reduction to penal grade 22. Privileges 23. Provision regarding correspondence and interviews 24. Provisions regarding discipline personal supervision 25. Restriction on use of force against inmate 26. Investigation into offences 27. Report regarding incorrigible inmate 28. Daily routine and hours of work 29. Literary instruction 30. Failure to attain literacy 31. Library 32. Educational standard 33. Vocational Training 34. Vocational Instructions 35. Training in First-aid, etc. 36. Sports and Games 37. Moral Instructions 38. Cultural Activities 39. Courts to forward copies of judgment, etc., to Superintendent 40. Chairman of the meeting and quorum 40A. Non-official members of the Visiting Committee 41. Proceedings of the Visiting Committee 42. Duties of Superintendent 43. . 44. Notice of release of inmate to parent or guardian or friend 45. Form of licence under sub-section (1) of Section 15 46. Preliminary enquiry 47. Report by probation officer 48. Cancellation of licence in the event of unfitness or incapacity of inmate 49. Escapee not to be licensed unless specially recommended 50. Report of Superintendent to Probation Officer in anticipation of release of inmate 51. Duties of District Probation Officer 52. Register of licences 53. Clothing and Bedding 54. Scale of Clothing and Bedding 55. Holidays 56. Canteen 57. Statistics and returns 58. Report and records to be maintained regarding death, illness of inmate 59. Diet of inmates 60. Form of Licence 61. Repeal and Savings KARNATAKA BORSTAL SCHOOLS RULES, 1969 In exercise of the powers conferred by Section 31 of the Karnataka Borstal Schools Act, 1963 (Karnataka Act 24 of 1964), the Government of Karnataka is hereby makes the following rules, the draft of the said rules having been previously published as required by sub-section (1) of the said section in Notification No. GSR 300 (HD 8 PRH 66), dated 18th August, 1969 published in Part IV Section 2-C(i) of the Karnataka Gazette, dated 28th August, 1969, namely 1. Title :- These rules may be called as the Karnataka Borstal Schools Rules, 1969. 2. Definitions :- In these rules unless the context otherwise requires. (i)The "Act" means the Karnataka Borstal Schools Act, 1963; (ii)"Form" means a form appended to these rules; (iii)"Superintendent" means the Superintendent of the Borstal School; (iv)"School" means the Borstal School. 3. Appointment of Superintendent and other officials :- The State Government shall appoint a Superintendent and such other officials of the school as it deems fit. 4. Certain persons not to be ordered to be detained in a School :- Young offenders found guilty of an offence under Sections 354, 366, 376, 377, 493, 497 and 498 of the Indian Penal Code, shall not be ordered to be detained in a School. 5. Transfer from one Borstal School to another by the Inspector-General :- The Inspector General may transfer an young offender detained in a school to another school on grounds of discipline. 6. Examination on admission :- An young offender on admission shall be subjected to a psychological examination by the Superintendent who shall record his findings in the School individual record. The assistance of any Psychologist if available may be taken by the Superintendent. 7. Medical Examination :- The Medical Officer of the School shall as soon as possible after admission and thereafter at intervals of not more than one month, subject every inmate of the school to a detailed medical examination and record his findings in such form as may be prescribed by the Inspector-General from time to time. He shall bring to the notice of the Superintendent, without delay any matter of importance affecting the health of the inmate for such action as may seem called for. 8. Report regarding inmate unfit for Borstal Training :- T he Superintendent shall, without delay report to the Inspector- General of Prisons the case of any inmate who, in the opinion of the Medical Officer is unfit for borstal training. The Inspector-General m a y thereupon decide whether he should be transferred to a prison. 9. House System and Classification and treatment of inmates :- (1)Each School shall be divided into Houses. (2)Each house shall contain approximately the same number of inmates, care being taken to ensure that neither the best nor the worst inmates, are concentrated in one house. (3) Each house shall have a House Master or a Teacher of the School. A petty Officer may assist each House Master or Teacher. 10. Responsibilities of House Master or Teacher :- The house master or teacher and his assistant, shall be responsible to the Superintendent for. (a)the tone and general behaviour of the house; (b)the training of each inmate the house; (c)the cleanliness of the ward, rooms, clothing and bedding and their being kept in good order and repair; and (d)the proper distribution of food among the inmates. 11. Group Monitor :- (1) Each house shall be divided into groups care being taken to see that neither the best nor the worst inmates are concentrated in one group. (2) Each group will be under a monitor who shall be selected by the house master or teacher from the ranks of each group. The monitor shall wear a distinguishing mark. 12. Head Monitor :- The Superintendent shall select from the monitors a head monitor for each house. The head monitor shall be in addition to group monitors and shall wear a special badge on the chest on the left side. 13. Ordinary Grade :- Every inmate shall remain in the ordinary grade in which he is placed on reception in the school, for at least six months. He shall, during such period, be employed on manual labour, suited to his physical condition. He shall be carefully observed by the staff with special reference to his character, mental disposition, and fitness for special training. He shall, subject to good behaviour, be permitted to take part in games. 14. Promotion to Star Grade :- (1) A daily record of conduct and industry of each inmate in the ordinary grade shall be kept. (2) A register shall be kept for this purpose in which shall be recorded day-to-day the number of marks allotted to each inmate. The marks shall be allotted for each day as follows. Marks Very good.....3 Good.....2 Fair.....1 Bad.....Nil The register shall be examined by the Superintendent once a week. (3) Full marks for a month of 28 working days shall be calculated at 84. The Superintendent shall have the power in deserving cases, to add 16 marks to the said marks so as to make the monthly maximum at 100 marks. (4) An inmate in the ordinary grade shall be required to earn at least 500 marks, before he can be promoted to Star Grade. If he is required to remain for more than six months in the ordinary grade, the number of marks to be obtained by him for promotion shall be increased by such number as the Superintendent may consider necessary, having in view the provisions of sub-section (5) of Section 24 of the Act. 15. Star Grade :- An inmate promoted to the Star Grade shall be placed in a trade suitable to his individual taste and capacity. 16. Special Star Grade :- An inmate in the Star Grade may be promoted to the Special Star Grade, if the Superintendent is satisfied after close observation of the inmate's general demeanour and efficiency, that he may be safely placed in a position of special trust. An inmate promoted to the Special Star Grade may be placed in authority over other inmates on parades, in workshops, playgrounds, or in other situations, where he can assist the administration in various capacities. Such inmates may also act as monitors in different capacities. Inmates in the Special Star Grade shall wear a distinctive dress. 17. Badge Money :- (a) An inmate in the Star Grade shall be eligible to earn badge money at 1[rupees two] per quarter and an inmate in the Special Star Grade at 2 [rupees six] per quarter for exemplary conduct and work. (b) All badge money shall be allowed to accrue to the account of the inmate and shall be paid to him on discharge. The amount shall be credited to the inmate's account at the end of the month and the entries shall be attested by the Superintendent or Deputy Superintendent; (c) Badge money shall not be given to an inmate for the month in which his conduct does not continue to be exemplary; (d) Badge money shall be allowed to accrue from the 1st of the month following the date of promotion unless it happens to be on the first itself; (e) Inmates promoted from the lower to a higher grade shall be permitted to earn the extra badge money from the first of the month following the date of promotion; (f) Badge money may be spent by the inmate on objects approved by the Superintendent or be invested in the local savings bank. 1. Substituted for the words "rupee one" by GSR 204, dated 4-6- 1971 2. Substituted for the words "rupee three" by GSR 204, dated 4-6- 1971 18. Permission to inmates to take part in sports etc. :- The Superintendent shall, to such extent as he considers suitable, permit inmates in the Star and Special Star Grades, to take part in games, to go out to scout camps and to compete in Athletic sports and tournaments held in the District, outside the District with the prior sanction of Inspector-General of Prisons. 19. Route march by inmates :- Inmates in the Star and Special Star Grades shall be taken on route marches once a month. 20. Penal Grade work :- An inmate in the penal grade shall be employed on hard work. 21. Reduction to penal grade :- The Superintendent may reduce for such periods as he consider necessary, any inmate to the penal grade for misconduct or for exercising a bad influence in the School, but no inmate shall be placed in the penal grade for a period of more than 3 months without specific sanction of the Inspector-General. The Superintendent may restore the inmate to his original grade, by stages, if necessary. The Superintendent shall enter in his journal, particulars of every case of reduction of grade ordered by him the reasons for such order, and the period for which the reduction is to be in force. 22. Privileges :- 1 (1)An inmate shall be permitted to write at Government cost to any member of his family or friend one letter on reception] . (2) Thereafter he shall be permitted to write during every fortnight of his detention in the School, two letters one at the cost of Government and one at his own cost. (3) An inmate shall be permitted to have an interview with his relatives or friends every fortnight. 1. Sub-rule (1) substituted by GSR 204, dated 4-6-1971 23. Provision regarding correspondence and interviews :- (1) The Superintendent at his discretion may allow special visits. Every facility shall be given to accredited legal advisers for interview in connection with any appeal against the order of detention. (2) No letter shall be delivered to or sent by an inmate unless the Superintendent has satisfied himself that its transmission is unobjectionable. (3) Intimation of death or serious illness of inmates shall be given to the parents if their address is known or if not known to the nearest relatives or friend whose address is known. The Superintendent shall answer any inquiries made by the parents or nearest relatives or friend of the inmates about health, welfare and progress of the inmates. (4) On admission, a printed card shall be sent at Government cost to the inmates family. This card should contain information regarding (i) inmates institutional number and address, (ii) brief summary of rules regarding privileges of the inmates. (5) On initial admission, an inmate may be asked to give a list of persons who are likely to come for interviewing him, as well as a list of persons with whom he is likely to correspond during his term. (6) The duration of interview may normally be upto twenty minutes which may be extended at the discretion of the Superintendent. (7) Interviews shall not be granted on Sundays and School Holidays. But the Superintendent, at his discretion may allow interviews on Sundays and School holidays under very exceptional circumstances for reasons to be recorded in an appropriate register. Timings of interview shall be notified on the front gate of the School. (8) Interviews shall be conducted in a specified place within the hearing and sight of school authorities. The officer on duty has the right to discontinue the interview if objectionable matters are discussed.- (i) The persons of the inmates shall be thoroughly searched before and after the interview. 24. Provisions regarding discipline personal supervision :- (1) The Superintendent shall exercises a close and constant personal supervision over the school. He shall daily visit and inspect all parts of the school where inmates work or live and shall give special attention to every inmate who is in Hospital as an in- patient. (2) Atleast once in a fortnight, the Superintendent shall visit the School during the night and satisfy himself that everything is in order. 25. Restriction on use of force against inmate :- (1) In dealing with an inmate, no officer shall use more force than what is necessary. No officer shall act in a manner calculated to provoke or annoy an inmate. (2) If the Superintendent is satisfied that the behaviour of an inmate is such that in the interest of his own training or for the good of the other inmates he should be temporarily removed from the normal community life, he may order the removal of the inmate from his house for a limited period. The inmate so removed may be accommodated in a separate room under such restriction regarding association and privileges as the Superintendent may consider necessary. 26. Investigation into offences :- Every offence against discipline shall be reported to the Superintendent who shall investigate into the same as early as possible. 27. Report regarding incorrigible inmate :- If the Superintendent is of opinion that an inmate is incorrigible or is likely to exercise a bad influence on the other inmates of the School, or has been convicted of escape or has committed any of the offences, he shall report the case to the Inspector-General. 28. Daily routine and hours of work :- (1) All inmates, provided they are medically fit shall be required to engage in drill, study and work for eight hours on 1 [every working day]. (2)The following routine shall be observed in the school:- 5.30 a.m. to 6.00 a.m. Toilet, meditation, preparation for unlocking, counting, search and leaving the barracks. 6.00 a.m. to 6.30 a.m. Visit to latrines, Bath, morning prayers. 6.30 a.m. to 7.30 a.m. Parade, and Physical training. 7.30a.m. to 8.00 a.m. Light morning meal (Ganji). 8.00a.m. to 11. 30a.m. Work sheds, Agricultural training, Education Classes. 11.30a.m. to 1.00 p.m. Midday Meal and rest. 1.00 p.m. to 3.30 p.m. Work sheds, Agricultural and other training. 3.30 p.m. to 4.30 p.m. Recreation and games. 4.30 p.m. to 5.30 p.m. Wash, Social Education. 5.30 p.m. to 6.00 p.m. Evening Meal. 6.00 p.m. to 9.30 p.m. Newspapers, books, Radio, Cultural activities and Lockup search, counting, meditation. 9.30 p.m. To bed. According to seasonal conditions the Superintendent may modify the evening programmes after 3.30 p.m. to such extent as he considers necessary. 1. Sub-rule (5) substituted by GSR 204, dated 4-6-1971 29. Literary instruction :- (1) Literary instruction shall be given to an inmate in his own language and limited ordinarily to elements of reading, writing and arithmetic and general knowledge. (2) An inmate shall attend school from the date of his admission during the periods fixed by the Superintendent. (3) In special cases where an inmate studies for a public examination, he may be permitted to attend school upto a maximum of five hours a day. Every inmate shall be examined by the House Master or teacher at the end of every six months and the marks obtained and position in class, recorded in School Individual record. (4) Intelligent inmates who have satisfactorily completed Borstal Standard of Education or have studied in the middle or high School classes before admission may be given facilities to improve their education with the assistance of the staff available. (5) Education classes shall be inspected annually by an Officer of the Education Department. (6) A certificate in Form II shall be given to an inmate discharged from the School, to assist him to find suitable employment. (7) Monitors who, in the opinion of the Superintendent are sufficiently educated for the purpose, may be employed in the classes to assist the teachers. 30. Failure to attain literacy :- When an inmate fails to profit by instruction in Education, the Superintendent may exempt such inmate from attending the classes and his time suitably utilised in other suitable work. 31. Library :- (1) Every school shall be provided with a Library, for the use of the inmates, containing English and vernacular books, and periodicals approved by the Inspector-General. (2) Newspapers, weekly and monthly periodicals in the languages known to the inmates may also be provided. 32. Educational standard :- Minimum standards for Educational programmes may be as per the curricula approved from time to time by the Department of Education upto and inclusive of tenth standard (S.S.L.C.). 33. Vocational Training :- Inmates shall not be allowed to change their work except for very special reasons. Any transfer from one form of training to another must be approved by the Superintendent. 34. Vocational Instructions :- Each inmate shall be given vocational instruction for five hours daily which shall include at least two hours instructions per week in the theory of the subject. Each instructor shall, enter in the school individual progress record, once in six months, the progress of each inmate in his charge by award of marks. 35. Training in First-aid, etc. :- (1) Out of the periods allotted for vocational training, and literary education two hours per week shall be utilised for giving training in Ambulance First-aid and scouting instruction in first-aid and ambulance shall be given by the Medical authorities of the School. (2) Inmates selected for scout training shall be provided with scout uniform at Government cost. (3) The Superintendent should select from among teachers and instructors suitable individuals to undergo a Course of training in scouting to enable them to impart training to the inmates efficiently. Teachers or instructors so selected shall be provided with scout uniform at Government cost. (4) Inmates permitted to take part in camps and scout activities outside the school may be granted leave not exceeding ten days in a year for the purpose. 1 [(5) Inmates may be given training in Fire fighting, Rescue work, National Cadet Corps and Home Guards once a week by the trained personnel from the Fire Service Department, National Cadet Corps and Home Guards at such time as may be fixed by the Superintendent]. 1. Sub-rule (5) substituted by GSR 204, dated 4-6-1971 36. Sports and Games :- (1) The Superintendent shall arrange for holding annual sports and for distribution of prizes. (2) Inmates may be allowed to play matches against outstation teams and to complete for districts sports and tournament. Uniform for the participants may be provided at Government cost. 37. Moral Instructions :- Moral instructions on general ethics and Social Hygiene may be imparted to the inmates by instructors appointed by the Inspector- General. 38. Cultural Activities :- 1 The film shows of educative value and imparting morals may be exhibited in the School. Dramas intended to inculcate good morals in the minds of the inmates may be staged by them. Inmates may be allowed to develop their inmate artistic talents like painting, drawing, wood carving, fretwork etc., by affording necessary facilities]. 1. Rule 38 substituted by GSR 204, dated 4-6-1971 39. Courts to forward copies of judgment, etc., to Superintendent :- The Courts empowered to pass orders of detention under Section 5 of the Act shall forward to the Superintendent of the School as soon as possible. A copy of the judgment and detailed information from the probation officer regarding parentage, previous history, occupation, age of the offender in Form III. 40. Chairman of the meeting and quorum :- 1 (1) The Sessions Judge shall be the Chairman of the Visiting Committee and in his absence members present at the meeting shall elect one amongst themselves to act as Chairman. The quorum for every meeting of the Visiting Committee shall be three]. 1. Rule 40 substituted by GSR 204, dated 4-6-1971 40A. Non-official members of the Visiting Committee :- 1 Persons who are in the field of social work arid who are interested in the establishment and administration of Borstal Schools and in the rehabilitation of young offenders released from a Borstal School may be appointed as non-official members of the Visiting Committee]. 1. Rule 41-A inserted by GSR 204, dated 4-6-1971 41. Proceedings of the Visiting Committee :- A copy of the proceedings of each meeting of the Visiting Committee and also of the remarks recorded by the members of the Visiting Committee at the time of their visit shall be sent to the Inspector-General with such remarks as the Superintendent may desire to offer any explanation or otherwise. 42. Duties of Superintendent :- 1 (1) The Superintendent shall give effect to every resolution of the Visiting Committee which is in accordance with the provisions of the Act and these rules. If in the opinion of the Superintendent any resolution is inconsistent with the Act or these rules or if it is inexpedient to give effect to any such resolution, he shall obtain the (2) The Superintendent shall. (a) bring to the notice of the Visiting Committee. (i) the cases of all inmates falling within the scope of Section 15 of the Act; (ii) the case of all inmates who, owing to mental deficiency, are unfit for Borstal Training; and (b) advise the Visiting Committee on the merits of each case]. 1. Rule 42 substituted by GSR 204, dated 4-6-1971 43. . :- 1 1. Rule 43 omitted by GSR 204, dated 4-6-1971 44. Notice of release of inmate to parent or guardian or friend :- Whenever an inmate of the School is proposed to be released on licence under sub-section (1) of Section 15 of the Act or is proposed to be discharged from such school, the Superintendent shall, 1 [ten days in advance] of the date of such release or discharge, send a notice to the parent or guardian or friend of the inmate to receive such inmate on the date of release or discharge at the premises of the School: Provided that when such parent or guardian or friend fails to appear at the premises of the School to receive the inmate, shall be accompanied by a member of the School to the place of the destination of the inmate. 1. Substituted for the words "well in advance" by GSR 204, dated 4-6-1971 45. Form of licence under sub-section (1) of Section 15 :- T h e licence granted under sub-section (1) of Section 15 of Karnataka Borstal Schools Act, 1963 shall be in Form IV. 46. Preliminary enquiry :- In the case of inmates whom the visiting committee proposes to recommend for release on licence under sub-section (i) of Section 15 of the Act the Superintendent shall, not less than six weeks before each meeting of the visiting committee, forward to the District Probation Officer of the District, the names of such inmates, the particulars of the vocational training undergone by them, and the kind of work suitable for them, to enable the probation officer to make necessary enquiries and shall place the information so obtained before the Visiting Committee. 47. Report by probation officer :- If at any time during period of licence, a probation officer under whose care an inmate is placed, is of opinion that the inmate has not made any effort to show progress in his work or finds that his conduct is not satisfactory, he shall report the matter to the Superintendent, who in turn shall immediately report to the Inspector-General for his orders. 48. Cancellation of licence in the event of unfitness or incapacity of inmate :- If an offender to whom a licence has been granted becomes unfit or incapacitated to leave the School whether due to disease or otherwise, his licence shall be cancelled by the Inspector-General, provided that such licence shall be kept alive with the Superintendent if in the opinion of the visiting committee such unfitness or incapacity is of a temporary duration. 49. Escapee not to be licensed unless specially recommended :- Unless specially recommended by the Visiting Committee no inmate who escaped or attempted to escape from a School or from Supervision will be licensed. 50. Report of Superintendent to Probation Officer in anticipation of release of inmate :- In the case of an inmate due for release on the expiry of the term of detention, the Superintendent shall, six months before the anticipated date of release, send information as to the name of the inmate, the particulars of the vocational training undergone by him, and the kind of work suitable for him to the District Probation Officer. The inmate on release shall be furnished with a letter to the Probation Officer with direction to go to him for help, guidance when he reaches his native place. 51. Duties of District Probation Officer :- 1 The District Probation Officer, shall. (i) supervise for a period of one year, every inmate discharged from Borstal School; (ii) visit every inmate discharged from Borstal School and receive visits from such inmate at reasonable intervals to advise and assist him; (iii) help every inmate discharged from Borstal School to make good use of the training given to him in the school and whenever necessary endeavour to find him a suitable employment; (iv) during a period of one year after discharge from Borstal School send quarterly reports about the progress and behaviour of such inmate to the Superintendent of the School and to the Inspector General; (v) send monthly reports to the Superintendent of the School and to the Inspector General about the inmates released on licence till the period of licence is over and thereafter quarterly reports for one year as in the case of inmates discharged from Borstal School]. 1. Rule 51 substituted by GSR 204, dated 4-6-1971 52. Register of licences :- A register of licences shall be maintained by the Superintendent and shall be laid before the Visiting Committee atleast once in every three months. 53. Clothing and Bedding :- (1) Every inmate shall on admission into the school be provided with two suits one new and another part worn if available. No article of clothing which has been worn by one inmate shall be issued to another unless it has been washed and disinfected. (2) In addition to the above each inmate on admission shall be provided with a coloured sports dress which may be either new or partly worn. The period of wear of such suit is two years. (3) Every inmate in the band set of the School shall be provided with the following uniform namely. (i) White coat; (ii) Long trousers; (iii) Cap with facings and trimmings and green collar and (iv) footwear. (4) The clothing of inmates in the ordinary grade in the Star Grade shall be made out of Jail made white cloth while that of inmates in the Special Star Grade shall be stitched out of Khaki drill cloth. 54. Scale of Clothing and Bedding :- (1) The clothing and bedding of inmates shall be as specified in the Table below. The period of renewal is also given in the last column. SL. No. Name of article Number Period of Renewal 1. White oblong caps 2 2. Light Sky Blue Colour half shirts with open collar and three buttons in front and a pocket on the left chest. 2 3. Navy Blue Drill Shirts 2 One year 4. White Pyjamas 2 5. Plain grey cotton white Towel 4' x 2' (122 cms x 61 cm). 2 6. Ordinary cumbly (198 cms x 100 cms) 1 Two years 7. Cotton carpet (198 cms x 100 cms) 1 Three years 8. Comb. 1 Once in six months Eating and Drinking Vessels 1. Aluminium plate 1 2. Aluminium pot 1 One year 3. Aluminium kotora 1 (2) The inmates may be allowed to wear underwear and banians at their cost. (3) The Star Grade and Special Star Grade inmates will however wear one and two brass Stars respectively on the left chest on the half shirts. (4) The first letter of the house to which an inmate belongs may be put on the shirt in front. (5) Monitors shall have two cores "V" shape on the left arm sleeve of the half shirt. 55. Holidays :- The School shall observe as general holidays all Sundays and the following namely. (i) New Year's Day. (ii) Republic Day. (iii) Mahashivarathri. (iv) Lunar New Year's Day. (v) Independence Day. (vi) Ganesha Chathurthi. (vii) Gandhi Jayanthi. (via) Mahalaya Amavasya. (ix) Ayudha Pooja. (x) Last day of Moharam. (xi) Christmas Day. (xii) Deepavali. (xiii) Gokulashtami. (xiv) Ramzan Id. (xv) Bakrid. 56. Canteen :- Every school shall have a canteen for the benefit of the inmates tinder the general supervision of the Superintendent. It shall be opened during such hours as the Superintendent may direct. The canteen shall deal in stationery and toilet articles for which there will be general demand from the inmates. 57. Statistics and returns :- (1) The Superintendent shall be responsible for the maintenance of records and registers and for the preparations and submission of reports and returns as may be directed by the Inspector-General from time to time. (2) He shall submit to the Inspector-General every year in such form as the latter may direct not later than 31st July a report on the administration of the School for the preceding year. 58. Report and records to be maintained regarding death, illness of inmate :- (1) The Medical Officer of the school shall keep a record of death of any inmate which shall include particulars relating to the time the deceased was taken ill, when the illness was first noticed by him, the nature of illness, the time of death, and the treatment given to the deceased. (2) A report on the death of any inmate shall be sent to the Inspector-General by the Superintendent immediately. 59. Diet of inmates :- Inmates shall have diet in accordance with the following scales and instructions. 60. Form of Licence :- The written licence under sub-section (1) of Section 15 with the conditions shall be in Form V. 61. Repeal and Savings :- All rules corresponding to the foregoing rules framed under any enactment repealed by Section 32 of the Act are hereby repealed: Provided that the repeal shall not affect. (a) the previous operation or the rules so repealed or anything duly done or suffered thereunder, or (b) any right, privilege, obligation, or liability, acquired, accrued or incurred under any rules so repealed, or (c) any penalty, forfeiture or punishment incurred in respect of any offences committed against any rule so repealed, or (d) any investigation or legal proceedings or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture, or punishment as aforesaid and any such investigation, legal proceedings or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if such rules have not been repealed: Provided further that subject to the preceding proviso anything done or any action taken (including any appointment or delegation made, notification, order, instructions or directions issued, Form, Certificates, obtained, permit or pass or licence granted or registration effected) under any such rule shall be deemed to have been done or taken under the corresponding provisions of these rules and shall continue to be in force accordingly unless and until superseded by anything done or any action taken under the Act or these rules as the case may be.