Section 3(2) in Bombay Children (Management of Remand Homes Maintained by District Associations) Rules, 1955
(2)It shall be the duty of the Honorary Secretary to notify to the Secretary of the Bombay State Probation and After-Care Association and the Chief Inspector of Certified Schools the names and addresses of the office-bearers of the District Association and the members of its Committees and Sub-Committees and any changes therein due to death, retirement or otherwise as soon as practicable, but not later than a fortnight from the date of occurrence of the change.
