Tamil Nadu Borstal Schools (Amendment) Act, 1994*
| [Tamil Nadu Act No. 50 of 1994] | [20th August, 1994] |
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 Forty-fifth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 20th August, 1994 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title.- This Act may be called the Tamil Nadu Borstal Schools (Amendment) Act, 1994.
2. Insertion of new section 8-A.- After section 8 of the Tamil Nadu Borstal Schools Act, 1925 (Tamil Nadu Act V of 1926), the following section shall be inserted, namely:-
"8-A. Sentence on offender already under detention in Borstal Schools.-When an adolescent offender already undergoing a sentence of detention in a Borstal School is sentenced on a subsequent conviction to detention in a Borstal School for an offence committed prior to his detention in the Borstal School, the Court shall direct that the subsequent sentence of detention shall run concurrently with such previous sentence of detention.".