Report No. 64
6.33. Section 19(2)-Suggestion for inquiry accepted.-
It has further suggested1 that in sub-section (2) of section 19, an inquiry by a Probation Officer into the personality, home and conditions and rehabilitation prospects should be provided for. His report will be before the Magistrate. If, on such inquiry, the Magistrate is satisfied that an order should be made under this section, then, he shall make an order, for reasons to be recorded, that the applicant be kept in a protective home, or a corrective institution or under the supervision of a person appointed by him, for such period as may be specified in the order.
It has been stated that in the revised scheme, a protective home has been envisaged as a home for the rescued girls,2 who should be protected against the very stigma of being considered as having been a prostitute at any period of their lives. In this context, it will not be advisable to send all applicants under section 19 to protective homes. A few of them may still justify such a course. Hence, opportunity should be taken to provide for sending such cases to corrective institutions, as well as for keeping them under supervision under a "non-institutional social case work system."
We agree with the principle of the suggestion.
1. Suggestion of the Central Bureau of Correctional Services.
2. See discussion as to section 2, "protective home", supra.
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