Report No. 64

4.33. Recommendation.-

In view of what is stated above, it would be better to define the expression "protective home" as excluding a corrective institution. We, therefore, recommend the following revised definition of "protective home".

Revised definition

"(g) 'protective home' means an institution, by whatever name called, in which women and girls, who are in need of care and protection, may be kept under this Act, being an institution established or licensed as such under section 21, but does not include

(i) a shelter where female under-trials may be kept in pursuance of this Act, or

(ii) a corrective institution."