Section 35 in Bombay Children (Management of Remand Homes Maintained by District Associations) Rules, 1955
35. Regulations to be made by Association.
(1)Every District Association shall, with the previous approval of the Bombay State Probation and After-Care Association and the Chief Inspector of Certified Schools, make regulations, consistent with the Act and these rules :-(a)for determining its constitution:(b)for regulating the recruitment and the conditions of service of its staff;(c)for regulating its procedure and management of its affairs.(2)No alteration shall be made in the regulations except with the previous approval as aforesaid.
