20. Inspection of institutions, place of safe custody. Section 67(2)(f).
(1)Every institution including its departments shall be inspected atleast once in every quarter, by the Chief Child Welfare Officer, Probation Officers or such other officers, as may be appointed by the Government.(2)The Officers mentioned in sub-rule (1) shall also have a right to visit a fit person at any time.(3)In case the institution is for the reception of girls mainly and the fit person is such in whose care mainly the girls are placed, and the inspection is not made by the Chief Child Welfare Officer, the visitors shall, wherever be practicable be a woman.(4)Any place of safe custody in which the child is kept shall be open to inspection by any member of the Board, Magistrate of the children's Court, Chief Child Welfare Officer, Probation Officer and any other officer as the Government may specify in that behalf.(5)The Chief Child Welfare Officer shall, either on his own inspection or on the inspection report of other officer, communicate to the Superintendent of the institution so inspected such suggestions or directions as he may deem fit and necessary.
