(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 the 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 recognize such institution as a children's home for the purpose of this Act.(3)Every children's home to which a neglected child is 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 exploitation and shall also perform such other functions as may be prescribed.(4)The State Government may, by rules made under this Act, provide for the management of children's homes and the circumstances under which, and the manner in which, the certificate of a children's home may be granted or withdrawn.
