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

Bombay Presidency - Subsection

Section 7(1) in Bombay Children (Management of Remand Homes Maintained by District Associations) Rules, 1955

(1)The Superintendent of t he remand home may be a Probation Officer or any other trained.or experienced officer appointed by the District Association with the approval of Chief Inspector of Certified Schools to hold charge of the remand home. [He shall perform his duties and exercise his powers under the general control of the Managing Committee, and the Chief Inspector.] [Added by G. N. of 20.12.1957.]