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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(2)(g) in The Immoral Traffic (Prevention) Act, 1956

(g)
(I)the establishment, maintenance, management and superintendence of protective homes and the appointment, powers and duties of persons employed in such homes;
(ii)the form in which an application for a license may be made and the particulars to be contained in such application;
(iii)the procedure for the issue or renewal of a license, the time within which such license shall be issued or renewed and the procedure to be followed in making a full and complete investigation in respect of an application for a license;
(iv)the form of a license and the conditions to be specified therein;
(v)the manner in which the accounts of a protective home shall be maintained and audited;
(vi)the maintenance of registers and statements by a licensee and the form of such registers and statements;
(vii)the care, treatment, maintenance, training, instruction, control and discipline of the inmates of protective homes;
(viii)the visits to and communication with such inmates;
(ix)the temporary detention of women and girls sentenced to detention in protective homes until arrangements are made for sending them to such homes;
(x)the transfer of a woman or girl from one protective home to another;
(xi)the transfer in pursuance of an order of the court from a protective home to a prison of a woman or girl found to be incorrigible or exercising bad influence upon other inmates of the protective home and the period of her detention in such prison;
(xii)the transfer to a protective home of women or girls sentenced under section 7 or section 8 and the period of their detention in such home;
(xiii)the discharge of inmates from a protective home either absolutely or subject to conditions, and their arrest in the event of breach of such conditions;
(xiv)the grant of permission to inmates to absent themselves for short periods;
(xv)the inspection of protective homes and other institutions in which women and girls may be kept, detained and maintained;