31. Manner of keeping children received in observation home. Sections 17 and 67(2)(n).
- Whenever a child, is received in an observation home under sub-section (3) of Section 17, shall -(a)be cleansed properly'(b)be provided with such clothing and bedding as may be prescribed from time to time;(c)be given such food as may be prescribed from time to time;(d)be contacted by a Probation Officer as soon as may be after his admission for the purpose of recording his history and taking such steps as will relieve suspense and fear from the child; and(e)not, if he is over twelve, be kept with a person of a different sex.
