Section 4 in Bombay Children (Management of Remand Homes Maintained by District Associations) Rules, 1955
4. Managing Committee and its functions.
(1)The District Association shall appoint a Managing Committee from among its members for day-to-day management of the institutions maintained by it.(2)Subject to the general control and supervision of the District Association and the Chief Inspector of Certified Schools, the Managing Committee shall be responsible -(a)for the maintenance, upkeep and conduct of the remand home;(b)for inspecting frequently the remand home to ensure that the general conditions therein and particularly the health, training and welfare of the children are satisfactory. For this purpose, the remand home shall be visited not less than once a month by at least one member of the Managing Committee, who shall satisfy himself that the conditions in the remand home are satisfactory and shall enter his observations in the log book or a book maintained for the purpose at the remand home. Such log book or other book shall be a permanent record of the remand home.(c)for preparing in time the budget of the remand home for the ensuing year;(d)for collecting donations and contributions from the public;(e)for carrying out directions given by the Chief Inspector of Certified Schools for proper and efficient management of the remand home;(f)for taking such other steps as may be necessary for the smooth and efficient management of the remand home, provided that the Managing Committee may delegate any of its powers and functions to the office-bearers of the Association. The main responsibility will however, be on the Managing Committee.
