Report No. 64
7.7. Section 23(2)(g).-
Several consequential changes arise for consideration with reference to section 23(2)(g).
(a) Section 23(2)(g)(i) provides for rules relating to-
"(i) the establishment, maintenance, management and superintendence of protective homes and the appointment, powers and duties of persons employed in such homes;"
We recommend that corrective institutions should be added in this clause.
(b) Section 23(2)(g)(v) provides for rules relating to-
"(v) the manner in which the accounts of a protective home shall be maintained and audited;"
We recommend that corrective institutions should be added in this clause.
(c) Section 23(2)(g)(vii) provides for rules as to-
"(vii) the care, treatment, maintenance, training, instruction, control and discipline of the inmates of protective homes;"
We recommend that corrective institutions should be added in this clause.
(d) Section 23(2)(g)(ix) provides for rules as to-
"(ix) the temporary detention of women and girls sentenced to detention in protective homes until arrangements are made for sending them to such homes;"
We recommend that corrective institutions should be added in this clause.
(c) Section 23(2)(g)(xi) and (xii) deal with rules as to-
"(xi) the transfer, in pursuance of an order of the court from a protective home to a prison of a woman or girl found to be incorrigible or exercising bad influence upon other inmates of the protective home and the period of her detention in such prison;
(xii) the transfer to a protective home or women or girls sentenced under section 7 or section 8 and the period of their detention in such homes;"
We recommend that corrective institutions should be added in these clauses, wherever considered suitable.
(f) Section 23(2)(g)(xiii) provides for rules as to-
"(xiii) the discharge of inmates from a protective home either absolutely or subject to conditions, and their arrest in this event of breach of such conditions;"
We recommend that the Corrective institutions should be added in this clause.
(g) Section 23(2)(g)(xv) provides for rules as to
"(xv) the inspection of protective homes and other institutions in which women and girls may be kept, detained and maintained." We recommend that corrective institutions should be added in this clause also.
