Report No. 64

4.7. Recommendation to insert definition of 'corrective institution'.-

We now come to a point which involves the addition of a new definition. We have, later in this Chapter,1 discussed the question of revising the definition of 'protective home'. The scheme which we contemplate in this connection will be evident from that discussion. At this stage, we may mention that according to our scheme, the two kinds of institutions should be kept separate. In cases where protection is the primary need, the girl will be sent to a protective institution. Corrective, institutions will be reserved for women who need corrective training, and who are criminals rather than victims. In order that this scheme may find a place in the legislative frame-work, a definition of "corrective institution" is needed. We, therefore, recommend that the following definition of "corrective institution" should be inserted in section 2:-

1. See para. 4.33, infra (Protective home).