(1)The State Government may establish and maintain as many observation homes as maybe necessary for the temporary reception of children during the pendency of any inquiry regarding them under this Act.(2)Whereas the State Government is of opinion that any institution other than an institution established under sub-section (1) is fit for the temporary reception of children during the pendency of any inquiry regarding them under this Act it may recognise such institution as an observation home for the purpose of this Act.(3)Every observation home to which a child is sent under this Act shall not only provide the child with accommodation, maintenance and facilities for medical examination and treatment, but also provide him with facilities for useful occupation.(4)The State Government may by rules made under this Act, provide for the management of observation homes and prescribe the standards of service. It may also lay down the circumstances under which and the manner in which an institution may be recognised as an observation home or the recognition may be withdrawn.
