Report No. 64

6.23. Suggestion regarding section 17(2).-

With reference to section 17(2), a suggestion has been made for revising it. The salient features of the suggested revision are-

(a) appropriate provision regarding intermediate custody;

(b) pre-hearing enquiries by Probation Officers;

(c) introduction of the criterion of the need for care and protection for orders by courts instead of the standard of correctness of the information received1; and

(d) non-institutional care, guidance and counselling with or without supervision.

It is stated that all these are vitally necessary for the proper disposition of the rescued girls and for employing in it social case work techniques.

1. See para. 6.25, infra.