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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

Bombay Presidency - Subsection

Section 4(2)(b) in Bombay Children (Management of Remand Homes Maintained by District Associations) Rules, 1955

(b)for inspecting frequently the remand home to ensure that the general conditions therein and particularly the health, training and welfare of the children are satisfactory. For this purpose, the remand home shall be visited not less than once a month by at least one member of the Managing Committee, who shall satisfy himself that the conditions in the remand home are satisfactory and shall enter his observations in the log book or a book maintained for the purpose at the remand home. Such log book or other book shall be a permanent record of the remand home.