BOMBAY CHILDREN RULES, 1950

Section

Section Title

INTRODUCTION

RULE 1; SHORT TITLE

RULE 2:INTERPRETATION

RULE 3: CERTIFICATION OF INSTITUTIONS

RULE 3A: RECOGNITION OF AN INSTITUTION OR ASSOCIATION AS 3[APPROVED INSTITUTION]:-

RULE 3B: CONDITIONS FOR RECOGNISING INSTITUTION OR ASSOCIATION AS 4[AN APPROVED INSTITUTION]:-

RULE 3C: RECOGNITION OF AN INSTITUTION OR ASSOCIATION AS *[OBSERVATION HOMES]:-

RULE 3D: PRE-CONDITION REQUIRED TO DECLARE AN INSTITUTION AS AN OBSERVATION HOME

RULE 3E: OTHER PROVISIONS APPLICABLE TO *[OBSERVATION HOMES]:-

RULE 4: REGISTERS TO BE MAINTAINED BY CERTIFIED SCHOOLS

RULE 5: INSPECTION BY THE DIRECTOR (CHILD WELFARE)

RULE 6: DUTIES OF THE INSPECTING STAFF

RULE 7: EDUCATIONAL INSPECTION BY EDUCATIONAL INSPECTORS EDUCATIONAL INSPECTION:-

RULE 8A: DETENTION OF DESTITUTE OR NEGLECTED CHILDREN

RULE 9: JUVENILES NOT RELEASED ON BAIL

RULE 10: REMAND OF COMMITTAL OF JUVENILES TO CUSTODY

RULE 11: INSPECTION OF A PLACE OF SAFETY

RULE 12: APPLICATION FOR RECOGNITION OF SOCIETIES FOR APPOINTMENT OF *[CHILD WELFARE OFFICERS (PROBATION)]:-

RULE 14: CONSTITUTION AND PROCEDURE OF JUVENILE COURTS

RULE 15: AGE, PHYSICAL AND MENTAL CONDITION OF A CHILD TO BE OBTAINED THROUGH MEDICAL OPINION

RULE 16: COURT TO FORWARD A COPY OF THE ORDER TOGETHER WITH OTHER PARTICULARS

RULE 18: COMMITTING A CHILD OR YOUTHFUL OFFENDER TO THE CARE OF OTHER PERSONS

RULE 19: POWER TO MANAGERS TO TRANSFER A CHILD TO ANOTHER BRANCH OF THE SAME SCHOOL

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