Report No. 64

6.24. Recommendation.-

The suggestion is useful and salutary and may be accepted. Section 17(2) should be suitably revised for the purpose. The redraft which we give later will explain the changes needed.

6.24A. Detention in a protective home of a girl rescued under section 16 and convicted under section 17-Suggestion of the Department.-

In one suggestion,1 it is stated that it has been found by experience that short term of residence in protective homes or corrective institutions does not have the desired impact on the persons concerned. It is therefore suggested that a minimum period of 1 year might be prescribed for detention in a protective home or a correctional institution. In this connection we may state that the amendment, which we are recommending in section 17 will take care of this aspect.2

1. S. No. 6 (Suggestion of the Department).

2. Para. 6.25, infra.