Section 3 in The Orphanages And Other Charitable Homes (Supervision And Control) Act, 1960
3. Act not to apply to certain institutions.-
Nothing in this Act shall apply to-(a)any hostel or boarding house attached to, or controlled or recognised by, an educational institution; or(b)any protective home established under the Suppression of Immoral Traffic in Women and Girls Act, 1956 (104 of 1956); or(c)any reformatory, certified or other school, or any home or workhouse, governed by any enactment for the time being in force.
