Section 88(2) in U.P. Children Act, 1951

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State of Uttar Pradesh - Subsection

Section 88(2) in U.P. Children Act, 1951

(2)In particular, and without prejudice to the generality of the foregoing powers such rules may provide for all or any of the following matters namely :

(a)contents of order committing children or youthful offenders to approved schools or to the care of a fit person ;

(b)matters incidental to the appointment, resignation and removal of Reformation Officers and the remuneration and expenses payable to them ;

(c)the duties of Reformation Officers;

(d)the, conditions on which societies and institutions may be 'recognized by the State Government for providing Reformation Officers;

(e)the manner in which youthful offenders may be released on probation;

(f)the conditions subject to which a youthful offender may be released on licence and the form and conditions of such licence ;

(g)establishment and maintenance of approved schools and auxiliary homes and the certification of such schools as approved schools and of auxiliary homes ;

(h)the management of approved schools and auxiliary homes;

(i)the appointment of visitors and their tenure of office;

(j)the inspection of approved schools;

(k)the maintenance, educational and industrial, religious or moral or other training of the inmates of approved schools ;

(l)conveyance of youthful offenders and children to approved schools;

(m)the grant of permission to inmates of approved school to absent themselves for short periods ;

(n)visits to and communication with inmates of approved schools;

(o)the punishment for offences committed by inmates of approved schools;

(p)Inspection of institutions referred to in section 57 ;

(q)the manner of detention of children under arrest, remanded or committed for trial ;

(r)the procedure to be adopted in Juvenile courts ;

(s)the procedure to be adopted in any case or inquiry under this Act before any court other than a juvenile court :

(t)the manner in which a child may be committed to the care of a relative or other fit person, and the duties of such persons and the supervision of such children ;

(u)the contribution by parents and other persons liable to maintain children and youthful offenders ;

(v)the boarding out of children and the licensing and supervision of children and youthful offenders and the submission of reports regarding them.

[See section 2 on first page of this Act]

S. No.	Name of districts	Sections enforced	Date of enforcement	No. and date of notification
1	2	3	4	5
1-	Kanpur, Allahabad, Agra, Varanasi, Lucknow andBareilly.	All sections	June 23, 1962	627 (P)/36S.W-576 (P).61, dated June 20,1962.
2	Gorakhpur, Ghazipur, Mirzapur , Faizabad,Unnao, Etawah, Jhansi, Mathura, Etah, Meerut, Saharanpur,DehraDun, Tehri- Garhwal, Pauri-Garhwal, NainiTal and Almorah,	-Ditto-	June 23, 1962	627 (P) {iii)36S.W-576 (P)-61, dated June 20,1962
3	Faizabad, Jhansi and Meerut	section 3 to 6, 23 to 76 and 78 to 88.	July 24, 1965	432(p)/36.S.W-48 (p) 65, dated July 12, 1965
4	Moradabad	All section	November 11,1967	4995/36.S.W-32 (p)-67, dated October 30, 1967
5	(a) Basti	Ditto-	September 7, 1968	4670/36.S.W-32 (p)-67, dated August 29, 1968
	(b) Saharanpur and Naini Tal	section 3 to 6, 23 to 76 and 78 to 88	September 7,1968	4670(1)/36.S.W-32 (p)-67, dated August 29,1968
6	Ballia	All section	October 11, 1969	4546/36.S.W-32 (p)-67, dated Sept-25,1969
7	Mirzapur	section 3 to 6, 23 to 76 and 78 to 88.	October 11, 1969	4546/36.S.W-32 (p)-67, dated Sept-25,1969
8	Shahjahanpur and Hardoi	All section	December 11, 1971	5246/36.S.W-32 (p)-67, dated Nov-23,1971
9	Etawah and Ghazipur	section 3 to 6, 23 to 76 and 78 to 88.3	December 11, 1971	5246/36.S.W-32 (p)-67, dated Nov-23,1971

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State of Uttar Pradesh - Subsection

Section 88(2) in U.P. Children Act, 1951