(1)The State Government may establish and maintain as many children's homes as may be necessary for the reception of neglected children under this Act.(2)Where the State Government is of opinion that any institution other than an institution established under sub-section (1) is fit for the reception of the neglected children to be sent there under this Act it may certify such institution as a children's home for the purposes of this Act.(3)Every Children's Home to which a neglected child sent under this Act shall not only provide the child with accommodation, maintenance and facilities for education but also provide him with facilities for the development of his character and abilities and give him necessary training for protecting himself against moral dangers or exploitation and shall also perform such other function as may be prescribed to ensure his proper growth and development.(4)The State Government may by rules made under this Act provide for the management of Children's Home and prescribe the standard and nature of service. It may also lay down the circumstances under which and manner in which the certificate of a Children's Home may be granted or withdrawn.
