Children Act, 1960
12. After-care organizations
The Administrator may, by rules made under this Act, provide-
(a) for the establishment or recognition of after-care organizations and the powers that may be exercised by them for effectively carrying out their functions under this Act;
(b) for a scheme of after-care programme to be followed by such after-care organizations for the purpose of taking care of children after they leave children’s homes or special schools and for the purpose of enabling them to lead an honest, industrious and useful life;
(c) for the preparation and submission of a report by the probation officer in respect of each child prior to his discharge from a children’s home or special school, as the case may be, regarding the necessity and nature of after-care of such child, the period of such after-care, supervision thereof and for the submission of a report by the probation officer on the progress of each such child;
(d) for the standards and the nature of services to be maintained by such after-care organizations;
(e) for such other matters as may be necessary for the purpose of effectively carrying out the scheme of after-care programme of children.]
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