59. Inspection of institutions for the reception of poor children.
(1)The State Government may cause any institution for the reception of poor children supported wholly or partly by voluntary contributions, and not liable to be inspected by or under the authority of Government to be visited and inspected from time to time at all reasonable hours, by persons appointed by them for the purpose of securing the health and welfare of the children and the sanitation of the premises.(2)Any person so appointed shall have power to enter the institution at all reasonable hours and to make a complete inspection thereof and of all registers and documents relating thereto. Any person who obstructs him in the execution of his duties shall be liable on conviction to a fine not exceeding fifty rupees.(3)Where any such institution is carried on in accordance with the principles of any particular religious denomination the State Government shall, if so desired by the manager of the institutions, appoint, where practicable, a person of that denomination to visit and inspect that institution.(4)Where any such institution is for the reception of girls only, the inspection shall, ordinarily, be conducted by a woman.
