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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Bombay Presidency - Subsection

Section 7(4) in Bombay Children (Management of Remand Homes Maintained by District Associations) Rules, 1955

(4)The Superintendent may -
(a)with the approval of the Managing Committee assign duties to the members of the staff of the remand home. These duties may include those connected with the management and supervision of the children in the remand home, their education, recreation, investigation and other matters connected with the juvenile courts;
(b)may address the Chief Inspector direct on any matter connected with the actual administration of the remand home.