Report No. 64

7.6. Section 23(2)(c)-change recommended.-

Section 23(2)(c) provides for rules relating to:

"(c) the detention and keeping in protective homes of women and girls under sub-section (2) of section 10, sub-section (2) of section 17 and section 19 and their maintenance;"

In view of the proposed substitution of corrective homes institutions1 in section 10(2), the relevant portion of this clause will require change; and we recommend that it should be suitably revised for the purpose.2

1. Para. 7.4, supra.

2. Draft not annexed.