(1)The Government may establish and maintain as many observation homes as may be necessary for the temporary reception of children during the pendency of any enquiry regarding them under this Act.(2)Where the Government is of opinion that any institution other than an observation home established under Sub-section (1) is fit for the temporary reception of children during the pendency of any enquiry regarding them under this Act, it may recognise such institution as an observation home for the purposes 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 Government may, by rules made under this Act, provide for the management of observation homes including the standards and the nature of services to be maintained by them 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under which and the manner in which, an institution may be recognised as an observation home or the recognition may be withdrawn.Note - The aim and object of this section is not only to meet the present requirements of the children in the observation homes but also to look to the future of the children as is provided under Section 43.
