Section 35(1) in Bombay Children (Management of Remand Homes Maintained by District Associations) Rules, 1955
(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.
