Report No. 250

5. Madras, Bengal and Bombay Children (Supplementary) Act, Act 35 of 1925

Category: Women and Child Development

Recommendation: Consider for repeal.

The Act supplemented certain provisions of the Madras Children Act, 1920 (which was rechristened as the Tamil Nadu Children Act, 1920 by the Tamil Nadu Adaptation of Laws Order, 1969), the Bengal Children Act, 1922 and the Bombay Children Act, 1924. The Bengal Children Act has been repealed by Section 51 of the West Bengal Children Act, 1959. The Bombay Children Act, 1924 was repealed by the Bombay Children Act, 1948. Also, Section 63 of the Juvenile Justice Act, 1986 repealed all laws in force in any State which corresponded to the Juvenile Justice Act.

By virtue of Section 63, the Tamil Nadu Children Act, 1920 should stand impliedly repealed. The Central Government should write to the State of Tamil Nadu and ascertain the status of the Tamil Nadu Children Act, 1920 and thereafter, consider the Supplementary Act for repeal. This Act has also been recommended for repeal by the PC Jain Commission Report (Appendix A-1) and by the Ministry of Women and Child Development in its letter F. No. 22-22/2014-CW-I dated 30th September 2014 to the Member Secretary, Law Commission of India.