Tamil Nadu Borstal Schools (Amendment) Act, 1989*
| [Tamil Nadu Act No. 13 of 1989] | [19th May, 1989] |
An Act further to amend the Tamil Nadu Borstal Schools Act, 1925.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fortieth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 19th May, 1989 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 303, dated May 22nd, 1989.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Borstal Schools (Amendment) Act, 1989.
(2) It shall come into force at once.
2. Amendment of sections 2.- In section of the Tamil Nadu Borstal Schools Act, 1925 (Tamil Nadu Act V of 1926) (hereinafter referred to as the principal Act) in clause (1), for the expression "not less than 18 nor more than 21 year of age" the expression "not less than 16 in the case of a boy and not less than 18 in the case of a girl, but not more than 21 years of age in either case" shall be substituted.
3. Amendment of sections 10-A.- In section 10-A of the principal Act, for the expression "not less than 18 nor more than 21 years of age" the expression "not less than 16 in the case of a boy and not less than 18 in the case of a girl, but not more than 21 years of age in either case" shall be substituted.
4. Omission of section 21.- Section 21 of the principal Act shall be omitted.