Report No. 64

4.29. Section 2(g)-"protective home"-Recommendation to amend.-

We now take up section 2(g), which defines a "protective home". The Committee1 recommended that the definition of "protective home" should include an institution for the care and protection of rescued women and girls, by whatever name called, which is so declared. We agree that the clause may be amended to that effect in substance.

1. Report of the Committee on amendments to the Suppression etc. Act, para. 5.4, Recommendation No. 9.

4.30. We may also note that the present definition is defective, in as much as it makes no reference to section 21, under which the establishment and licensing of protective homes is specifically regulated. The definition of "protective home" should refer to that section.