Children Act, 1960
[Act No. 60 of 1960 dated 26th. December, 1960]
| Contents |
| Title |
Children Act, 1960 |
| Sections |
Particulars |
| 1. |
Short title, extent and commencement |
| 2. |
Definitions |
| 3. |
Continuation of inquiry in respect of child who has ceased to be child |
| 4. |
Child Welfare Boards |
| 5. |
Children's courts |
| 6. |
Procedure, etc., in relation to Boards and children's courts |
| 7. |
Power of Board and children's court |
| 8. |
Procedure to be followed by a magistrate not empowered under the Act |
| 9. |
Children's homes |
| 10. |
Special schools |
| 11. |
Observation homes |
| 12. |
After-care organizations |
| 13. |
Production of neglected children before Boards |
| 14. |
Special procedure to be followed when neglected child has parent |
| 15. |
Inquiry by Board regarding neglected children |
| 16. |
Power to commit neglected child to suitable custody |
| 17. |
Uncontrollable children |
| 18. |
Bail and custody of children |
| 19. |
Information to parent or guardian or probation officer |
| 20. |
Inquiry by children's court regarding delinquent children |
| 21. |
Orders that may be passed regarding delinquent children |
| 22. |
Orders that may not be passed against delinquent children |
| 23. |
Proceeding under Chapter VIII of the Criminal Procedure Code not competent against child |
| 24. |
No joint trial of child and person not a child |
| 25. |
Removal of disqualification attaching to conviction |
| 26. |
Special provision in respect of pending cases |
| 27. |
Sittings, etc., of Boards and children's courts |
| 28. |
Persons who may be present before competent authority |
| 29. |
Attendance of parent or guardian of child |
| 30. |
Dispensing with attendance of child |
| 31. |
Committal to approved place of child suffering from dangerous disease and its future disposal |
| 32. |
Presumption and determination of age |
| 33. |
Circumstances to be taken into consideration in making orders under the Act |
| 34. |
Sending a child outside jurisdiction |
| 35. |
Reports to be treated as confidential |
| 36. |
Prohibition of publication of names, etc., of children involved in any proceeding under the Act |
| 37. |
Appeals |
| 38. |
Revision |
| 39. |
Procedure in inquiries, appeals and revision proceedings |
| 40. |
Power to amend orders |
| 41. |
Punishment for cruelty to child |
| 42. |
Employment of children for begging |
| 43. |
Penalty for giving intoxicating liquor or dangerous drug to a child |
| 44. |
Exploitation of child employees |
| 45. |
Power of Administrator to discharge and transfer children |
| 46. |
Transfers between children's homes, etc., under the Act, and children's homes, etc, of like nature in different parts of India |
| 47. |
Transfer of children of unsound mind or suffering from leprosy |
| 48. |
Placing out on license |
| 49. |
Provision in respect of escaped children |
| 50. |
Contribution by parents |
| 51. |
Control of custodian over child |
| 52. |
Delinquent child under-going sentence at commencement of the Act |
| 53. |
Appointment of officers |
| 54. |
Officers appointed under the Act to be public servants |
| 55. |
Procedure in respect of bonds |
| 56. |
Delegation of powers |
| 57. |
Protection of action taken in good faith |
| 58. |
Act 8 of 1897 and certain provisions of Act 2 of 1974 not to apply |
| 59. |
Power to make rules |
| 60. |
Repeal and savings |
|
Foot Notes |
An Act to provide for the care, protection, maintenance, welfare, training, education and rehabilitation of neglected or delinquent children and for the trial of delinquent children in the Union territories.
BE it enacted by Parliament in the Eleventh Year of 'the Republic of India as follows:
