Section 74(2) in The East Punjab Children Act, 1949
(2)In particular, and without prejudice to the generality of the foregoing, such rules may be made with regard to -(a)the establishment and maintenance of certified schools, and auxiliary homes and the certification of schools as certified schools and of auxiliary homes;(b)the management of certified schools and auxiliary homes;(c)the appointment of visitors and their tenures of office;(d)the inspection of certified schools;(e)the maintenance, education and industrial training of the inmates of certified schools;(f)the conveyance of youthful offenders and children to certified schools;(g)the grant of permission to the inmates of certified schools to absent themselves for short periods;(h)visits to and communications with the inmates of certified schools;(i)the punishment of offences committed by the inmates of certified schools;(j)the inspection of the institutions referred to in sections 57, 58, and 59;(k)the manner of detention of children under arrest or remanded or committed for trial;(l)the procedure to be adopted in any case or inquiry under this Act before any court other than a Juvenile Court;(m)the persons who may be authorised to act under section 8 or 20;(n)the manner in which a child may be committed to the care of a relative or other fit person, and the duties of such persons and the supervision of such children;(o)the conditions subject to which a youthful offender may be released on licence under sub-section (1) of section 40 and the from and conditions of such licence;(p)the manner in which a youthful offender may be released on probation;(q)matters incidental to the appointment, resignation and removal of probation officers and remuneration and expenses payable to them;(r)the duties of probation officer;(s)the conditions on which societies may be recognised by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Orders, 1950.] Government for providing probation officers.(t)the contribution by parents and other persons liable to maintain youthful offenders and children;(u)the boarding out of children and the licensing and supervision of chilldren and youthful offenders and the submission of reports reports regarding them;(v)the procedure to be adopted in Juvenile Courts; and(w)the time within which appeals under section 72 shall be filed.
