Report No. 78

1.18. Developments between 1935 and 1948.-

With the promulgation of the Government of India Act, 1935, prison became a transferred subject under the autonomous provinces. Bombay, Madras, United Provinces and C.P. and Berar passed probation of Offenders Acts during 1936-1938. The United Provinces Jail Inquiry Committee, 1928-29, the Committee on Prison Reforms in Mysore, 1940-41, the U.P. Jail Reforms Committee, 1946, and the Bombay Jail Reforms Committee, 1946-48 were set up to devise measures to improve prison administration.