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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

Bombay Presidency - Subsection

Section 7(3)(f) in Bombay Children (Management of Remand Homes Maintained by District Associations) Rules, 1955

(f)be responsible for the maintenance of the accounts of the remand home in forms prescribed and in accordance with the directions given by the Chief Inspector from time to time. He shall further satisfy himself that the amounts, earmarked for individual items such as purchase of food, clothing and other amenities are utilised fully, that the rates are reasonable according to the prevalent market rates and that the inmates obtain their full ration;