Section 19 in Bombay Children (Management of Remand Homes Maintained by District Associations) Rules, 1955
19. School.
- The practical training given to the inmates of school-going age shall, as far as practicable, aim at giving the inmate training in some productive craft and keeping him usefully occupied. For this purpose, the Superintendent after taking into account the stay of the inmate in the remand home may send him to an outside school in consultation with the Education Inspector. Record shall be kept in respect of each inmate and in all suitable cases the parent or guardian, if alive, shall be kept informed of the progress of the inmate.
