Section 5 in Bombay Children (Management of Remand Homes Maintained by District Associations) Rules, 1955
5. Meeting of the Managing Committee.
(1)The Managing Committee shall meet so far as practicable once in a month or at least [once in every quarter of a year] [Substituted by G. N. of 20.12.1957.] at the remand home.(2)Minutes of the proceedings of each meeting of the Managing Committee shall be kept in a separate book. This book shall be signed as soon as possible by the presiding authority and shall at all reasonable times be open to inspection by any member of the Managing Committee or by the officers appointed by Government under sub-section (1) of section 37 of the Act. Copies of the minutes shall be supplied to every member of the Managing Committee and the Chief Inspect or of Certified Schools within a fortnight from the date of the meeting.
