(4)The Government may, by rules made under this Act, provide for the management of observation homes including the standards and the nature of services to be maintained by them and the circumstances under which and the manner in which, an institution may be recognised as an observation home or the recognition may be withdrawn.Note - The aim and object of this section is not only to meet the present requirements of the children in the observation homes but also to look to the future of the children as is provided under Section 43.
