Report No. 64
7.5. Section 23(2)-Rules as to corrective institutions-Addition of.-
In consequence of our recommendation1 for having a separate nomenclature for corrective institutions, it becomes necessary to expand the rule-making powers of the State Government, so as to enable rules to be made on various matters concerning corrective institutions (besides protective homes). In fact, there is also a suggestion2 which is substantially to the same effect. We proceed to indicate the detailed changes required for the above purpose.
1. See recommendation as to section 2(g) 'protective home', and section 2 "corrective institution".
2. Suggestion of the Central Bureau of Correctional Services.
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