Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Bombay Presidency - Section

Section 21 in Bombay Children (Management of Remand Homes Maintained by District Associations) Rules, 1955

21. Employment.

(1)No inmate shall be employed in such manner as to impair his capacity for profiting by instruction or depriving him of reasonable recreation or leisure.
(2)No inmate shall be employed for private or domestic work either by the District Association or the remand home.