- For the purpose of sub-section (1) of Section 16 and Clause (b) of sub-section (1) of Section 21 and these Rules, "fit person" includes a fit person institution which in relation to the care of any child means any association or body of individuals whether incorporated or not, established for or having for its object the reception or protection of children or the prevention of cruelty to children and which undertakes to bring up or to give facilities for bringing up any child entrusted to its care in conformity with the religion of its birth.
