(1)The Administrator may establish and maintain as many observation homes as may be necessary for the temporary reception of children during the pendency of any inquiry regarding them under this Act.(2)Where the Administrator 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, he 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 Administrator may, by rules made under this Act, Provide for the management of observation homes [including the standards and nature of services to be maintained by them] [Inserted by Act 15 of 1978, section 10] and the circumstances under which, and the manner in which, an institution may be recognised as an observation home or the recognition may be withdrawn.
