(1)The [State] [Substituted for the words 'magistrate of the second or third class' by the Punjab Act 25 of 1964, section 2 and Schedule, Part III.] Government may make rules for the purpose of carrying into effect the provisions of this Act.(2)In particular, and without prejudice to the generality of the foregoing, such rules may be made with regard to -(a)the establishment and maintenance of certified schools, and auxiliary homes and the certification of schools as certified schools and of auxiliary homes;(b)the management of certified schools and auxiliary homes;(c)the appointment of visitors and their tenures of office;(d)the inspection of certified schools;(e)the maintenance, education and industrial training of the inmates of certified schools;(f)the conveyance of youthful offenders and children to certified schools;(g)the grant of permission to the inmates of certified schools to absent themselves for short periods;(h)visits to and communications with the inmates of certified schools;(i)the punishment of offences committed by the inmates of certified schools;(j)the inspection of the institutions referred to in sections 57, 58, and 59;(k)the manner of detention of children under arrest or remanded or committed for trial;(l)the procedure to be adopted in any case or inquiry under this Act before any court other than a Juvenile Court;(m)the persons who may be authorised to act under section 8 or 20;(n)the manner in which a child may be committed to the care of a relative or other fit person, and the duties of such persons and the supervision of such children;(o)the conditions subject to which a youthful offender may be released on licence under sub-section (1) of section 40 and the from and conditions of such licence;(p)the manner in which a youthful offender may be released on probation;(q)matters incidental to the appointment, resignation and removal of probation officers and remuneration and expenses payable to them;(r)the duties of probation officer;(s)the conditions on which societies may be recognised by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Orders, 1950.] Government for providing probation officers.(t)the contribution by parents and other persons liable to maintain youthful offenders and children;(u)the boarding out of children and the licensing and supervision of chilldren and youthful offenders and the submission of reports reports regarding them;(v)the procedure to be adopted in Juvenile Courts; and(w)the time within which appeals under section 72 shall be filed.(3)The power to make rules under this Act shall be subject to the condition of previous publication and to the further condition that the rules so made -(a)shall be laid before the [State Legislative Assembly] [Substituted for the word 'Provincial' by the Adaptation of Laws (Third Amendment Order, 1951.] for one month previous to its session;(b)shall be liable to be modified or annulled by a resolution of the [State Legislative Assembly] [Substituted for the words 'Provisional legislature' by the Adaptation of Laws (Third Amendment Order, 1951.] at the said next session.
