29. Obligation of parent, guardian or other fit person. Sections 15, 20 and 67(2)(m).
- The parent, guardian or other fit person under whose care a child has been placed under sub-section (1) of Section 15 or under clause (b) of sub-section (1) of Section 20 by a competent authority shall -(a)make arrangements for teaching, training, lodging, clothing, feeding of the child properly;(b)arrange for the proper medical care of the child whenever necessary;(c)see that the child is not assaulted, abandoned, exposed or wilfully neglected in a manner likely to cause the child unnecessary mental or physical suffering;(d)provide the child with facilities for the development of character and abilities;(e)protect the child against moral danger and exploitation;(f)be responsible for the good behaviour and conduct of the child;(g)prevent the child from being associated with undesirable persons or societies; and(h)protect the child from all types of social vices and ensure the general welfare of the child.
