Report No. 64
6.34. Recommendation to amend section 19(2).-
We recommend that to carry out the changes already indicated,1 sub-section (2) of section (2) of section 19 should be revised as follows:-
"(2) If the magistrate, after hearing the applicant and making such inquiry as he may consider necessary, including an inquiry by a Probation Officer appointed under the Probation of Officers Act, 1958, into the personality, conditions of home and prospects of rehabilitation, of the applicant, is satisfied that an order should be made under this section, he shall, for reasons to be recorded, make an order that the applicant be kept
(i) in a protective home, or
(ii) in a corrective institution, or
(iii) under the supervision of a person appointed by the magistrate, for such period as may be specified in the order."
1. See para. 6.33, supra.
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