Section 9 in Bombay Children (Management of Remand Homes Maintained by District Associations) Rules, 1955
9. Arrangements in the absence of Superintendent.
(1)In the absence of the Superintendent on leave or otherwise, the Managing Committee shall appoint in writing the seniormost person or other experienced member of the staff to work as the Superintendent of the remand home and shall communicate to the Chief Inspector of Certified Schools the name of the person so appointed.(2)The person appointed under sub-rule (1) shall exercise all the powers and perform all the functions of the Superintendent during the absence of the permanent Superintendent and the rules relating to the powers and duties of the Superintendent shall apply to him accordingly.
