APPEALS AND REVISION FROM ORDERS OF SUCH COURTS
26. (1) A Board or a children's court shall hold its sittings at such place' Sittings, etc., on such day and in such manner, as may be prescribed. dren's courts.
(2) A magistrate empowered to exercise the powers of a Board under sub -section (2) of section 6 or of a children's court under sub -section (4) of section 6 shall, while holding an inquiry regarding a child under this Act, as far as practicable, sit in a building or room different from that in which the ordinary sittings of civil and criminal courts are held, or on different days or at times different from those at which the ordinary sittings of such courts are held.
27. (1) Save as provided in this Act, no person shall be present at any Persons who may sitting of a competent authority, except — be present before
competent autho-(a) an officer of the competent authority ; or rity.
(b) the partiesto the inquiry before the competent authority, the parent_ _ _ . or guardian of the child and other persons directly concerned in the inquiry including police officers ; and
such other persons as the competent authority may permit to be present.
((•)
(2) Notwithstanding anything contained in sub -section (1), if at any stage during an inquiry, a competent authority considers it to be expedient in the interest of the child or on grounds of decency or morality that any person or the child himself should withdraw, the competent authority may give such direction, and if such person refuses to comply with such direction, the com- petent authority may have him removed and may, for this purpose, cause to be used such force as may be necessary.
(3) No legal practitioner or public prosecutor shall be entitled to appear before a competent authority in any case or proceeding before it, except with the permission of that authority.
28. Any competent authority before which a child is brought under any of the provisions of this Act may, whenever it so thinks fit, require any parent or guardian having the actual charge of, or control over, the child to be present at any proceeding in respect of the child.
29. If, at any stage during the course of an inquiry, a competent authority is satisfied that the attendance of the child is not essential for the purpose of the inquiry, the competent authority may dispense with his attendance and proceed with the inquiry in his absence.
Attendance of
parent or guar-
dian of child.
Dispensing with
attendance of child.
30. (1) When a child, brought before a competent authority under this Committal to apf- Act, is found to be suffering from a disease requiring prolonged medical ,I)g tvidesuffeprliaceng froom
treatment or physical or mental disorder that will respond to treatment, the dangerous disease
competent authority may send the child to any place recognised to be an ap. and its future
proved place in accordance with the rules made under this Act for such period disposal' as it may think necessary for the required treatment.
12
Presumption and determination of age.
Circumstances to be taken into consideration in making orders under the Act. Sending child outside juris- diction.
150 HARYANA GOVT GAZ. (EXTRA.), FEBRUARY 12, 1974
(MAGHA 23, 1895 SAKA)
(2) Where a child is found to be suffering from leprosy or is of unsound mind, he shall be dealt with under the provisions of the Lepers Act, 1898 (Central Act 3 of 1898), or the Indian Lunacy Act, 1912 (Central Act 4 of 1912), as the case may be.
(3) Where a child is treated and cured under sub -section (1), the competent authority before restoring him to his partner in marriage, parent or guardian, . as the case may be, shall where it is satisfied that such action will be in the interest of the said child, call upon his partner in marriage, parent or guardian, as the case may be, to satisfy the court by submitting to medical examination that such partner, parent or guardian will not re -infect the child in respect of whom the order has been passed.
31. (1) Where it appears to a competent authority that a person brought before it under any of the provisions of this Act (otherwise than for the purpose of giving evidence) is a child, the competent authority shall make due inquiry as to the age of that person and for that purpose shall take such evidence as may be necessary and shall record a finding whether the person is a child or not, stating his age as nearly as may be.
(2) No order of a competent authority shall be deemed to have become in- valid merely by any subsequent proof that the person in respect of whom the order has been made is not a child, and the age recorded by the competent authority to be the age of the person so brought before it shall, for the purposes of this Act, be deemed to be the true age of that person.
32. In making any order in respect of a child under this Act, a competent authority shall take into consideration the following circumstances, namely :—
(a) the age of the child ;
(b) the circumstances in which the child is living;
(c) the reports made by the probation officer ;
(d) the religious persuasion of the child ;
(e) such other circumstances as may, in the opinion of the competent authority, should be taken into consideration in the interest of the child :
Provided that in the case of a child accused of an offence, the above circumstances shall be taken into consideration after the children's court has recorded a finding that he has committed the offence :
Provided further that if no report of the probation officer is received within ten weeks of his being informed under section 18, it shall be open to the children's court to proceed without it.
33. Tn the case of a neglected or delinquent child whose ordinary place of residence lies outside the jurisdiction of the competent authority before which he is brought, the competent authority may, if satisfied after due inquiry that it, is expedient so to do, send the child back to a relative or other , person who is fit and willing to receive him at his ordinary place of residence and exercise proper care and control over him, notwithstanding that such place of residence is outside the jurisdiction of the competent authority; and the competent authority exercising jurisdiction over the place to which the child is sent shall in respect of any matter arising subsequently have the
13
HARYANA GOVT GAZ. (EXTRA.), FEBRUARY 12, 1974 151
(MAGI -LA 7.3, 1895 SAKA)
same powers in relation to the child as if the original order had been passed by itself.
17 orw.rf t r Amt -
34. The report of the probation officer or any circumstance considered LeI a' s—cloV icre'diar by the competent authority under section 32 shall be treated as confidential:
Provided that the competent authority may, if it so thinks fit, communicate the substance thereof to the child or his parent or guardian and may give such person an opportunity of producing such evidence as may be relevi nt to the matter stated in the report.
35. (1) No report in any newspaper, magazine or news sheet of any in- „Purr icabitIn*n ol quiry or investigation regarding a child involved in any proceeding under this nar-m 'es̀ etc., of Act shall disclose the name, address or school or any other particulars cal- children involved culated to lead to the identification of the child, nor shall any picture of any in proceeding such child be published : under the Act.
.Provided that for reasons to be recorded in writing, the authority holding the inquiry may permit such disclosure, if in its opinion such disclosure is in the interest of the child.
(2) Any person contravening the provisions of sub -section ( I) shall be punishable with fine which may extend to one thousand rupees.
36. (1) Subject to the provisions of this section, any person aggrieved Appeals. byan order made under this Act may, within a period of thirty days from the date of such order, exclusive of the time requisite for obtaining a copy thereof, prefer an appeal- -
(i) to the court of session against the order passed by the children's court ; and
(ii) to the district magistrate against the order passed by the Board :
Provided that the appellate authority may entertain the appeal after the expiry of the said period of thirty days if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.
(2) No appeal shall lie from— to any order of acquittal made by the children's court in respect of a child alleged to have committed an offence ; or
(b any order made by a Board in respect of a finding that a person is not a neglected child.
(3) No second appeal shall l ie from any order passed in appeal under this section.
37. ( ) Save as otherwise expressly provided by this Act, a competent Procedure in authority while holding any inquiry under any of the provisions of this Act, inquiries and shall follow such procedure as may be prescribed and subject thereto, shall appeals. follow, as far as may be, the procedure laid down in the Code of Criniinal Procedure, I 898 Central Act 5 of 1898), for trials in summons cases.
(2) Save as otherwise expressly provided by or under this Act,
the procedure to be followed in hearing appeals shall be, as far as practicable, in accordance with the provisions of the Code of Criminal Procedure, 1898 (Central Act 5 of 8)g).
14
152 HARYANA GOVT GAZ. (EXTRA.), FEBRUARY 12, 1974
(MAGHA 23, 1895 SAKA)
Power to amend
orders.
Punishment for
:molly to children. Penalty for being tunic while in
barge of child. malty for giving itoxicating liquor T dangerous drug o child.
V E T . P . , 1 1 . . / 2 1 1 M ,. . 1 . 7 . i e* N r Of f t .•
38. (1) Any competent authority may either on its own motion or on an application received in this behalf, amend any order as to the institution to which a child is to be sent or as to the person under whose care or supervision a child is to be placed under this Act.
(2) Clerical mistakes in orders passed by a competent authority or errors arising therein from any accidental slip or omission may, at any time, be correct- ed by the competent authority either on its own motion or on an application received in this behalf.
CHAPTER VI
SPECIAL OFFENCES AGAINST CHILDREN AND THEIR
PREVENTION
39. (1) Whoever, having attained the age of eighteen years and having the actual charge of, or control over, a child, assaults, abandons, exposes or neglects the child or causes or procures him to be assaulted, abandoned, exposed or neglected in a manner likely to cause such child unnecessary suffering or injury to his health shall be punishable with imprisonment of either description for a term which may extend to six months or with fine which may extend to two hundred rupees or with both.
(2) Whoever, being an employer.of a child, overworks him to an extent or ill-treats him in a manner, so as to cause injury to his health, shall be punishable with imprisonment of either description for a term which may extend to six months or with fine which may extend to two hundred rupees or with both.
(3) For the purposes of this section injury to health includes injury to, or loss of, sight or hearing and injury to limb or organ of the body and any mental derangement, and a parent or other person legally liable to maintain a child shall be deemed to have neglected him in a manner likely to cause injury to his health if he, having means to provide adequate food, clothing, medical aid or lodging for the child, fails to make such provision.
(4) A person may be convicted of an offence under this section notwith- standing the actual suffering or injury to health was obviated by the action of another person.
(5) Nothing in this section shall be construed to take away or affect the right of any parent, teacher or other person having the lawful control or charge of a child to administer punishment to 'such child.
40. If any person is found drunk on any highway or other public place whether a building or not or on any premises licensed for the sale of liquor while having the charge of a child and if such person is incapable by reasons of his drunkenness of taking due care of the child, he may be arrested and shall, if the child is under that age, be punishable with fine which may extend to fifty rupees.
41. Whoever gives or causes to be given to any child any intoxicating liquor; in a public place or any dangerous drug, except upon the orde: of a duly Ilivalified medical practitioner or in case of sickness or other urgent cause, shall be punishable with fine which may extend to five hundred rupees.
15
pe HARYANA GOVT GAZ. (EXTRA.), FEBRUARY 12, 1974 153
(MAGHA 23, 1895 SAKA)
51 11 . • = 1 10 1 1 . 1 . 1 M M = 4 1 1
Seizure by police42 . It shall be the duty of a police office to seize any intoxicating liquor, officer of any dangerous drag, bid 's, cigarettes, tobacco or smoking mixture in the possess,ik.m liquor, drug, of a child wtoin he, finds taking or smoking in any street or public place and cigarettes, etc. any liquor, dangerous drug, bidis, cigarettes, tobacco or smoking mixture so seized shall be forfeited to the State Government and every such police officer shalt, however, be authorised to search only a male child.
43. Who ever, havin g the ac tu al clt argeo f, or co ntrol over, a child allows Penalty for allowing or encourages that child to smoke or drink any intoxicating liquor or danger_child °etsmoke, ous drag shall be punishable with imprisonment of either description for dtin Ic! a term which may extend to one month or with f ine wh ich may extend to fifty rupees or with both.
44. Whoever incites or attempts to in cite a ch ild to m ake any b et or Penalty for inciting wager or to enter into or take any share or interest in any betting or wagering child to bet. transaction shall be punishable with imprisonment of either description for a term which may extend to one month or with fine which may extend to one hundred rupees or with both.
45. Whoever takes an article in pawn from a child whether offered Penalty for taking by that child on his own behalf or on behalf of any other person shall be pawn from child . punishable with imprisonment of either description for a term which may extend to one month or with fine which may extend to one hundred rupees or with both.
46. Whoever proclres a child for the purpose of any employment and Exploitation of withholds the earnings of the child or uses such earnings for his own purposes child employees. shall b pinish tble with fine which may extend to one thousand rupees.
47. Offenezs panishable under sections 40, 41, 43, 44, 45 and 46 shall Cognizance of be cognizable certain offences. ,
CHAPTER VII
MISCELLANEOUS
48. (1) The State Government may, notwithstanding anything con- Power of State tamed in this Act, at any time, order,— Government to dis- charge and transfer
(a) a neglected or delinquent child to be discharged from the children 's children. home or special school, either absolutely or on such conditions as it may think fit to impose ;
(b) a delinquent child over the age of sixteen years to be transferred in the interest of discipline or for other special reasons to a Borstal Institution established under the Punjab Borstal Act, 1926 (Punjab Act 11 of 1926) :
Provided that the whole det ention of the delinquent child shall no t be increased by transfer.
(2) Upon the transfer of a delinquent child to a Borstal Institution, the provisions of the Punjab Borstal Act, 1926 (Punjab Act 11 of 1926), shall apply to such child as if he had been originally ordered to be detained in a Borstal Insti tution under that Act.
16
154 HARYANA GOVT GAZ. (EXTRA.), FEBRUARY 12, 1974 -N%
(MAGHA 23, 1895 SAKA)
M O S • . . . a i r .
(3) The Chief Child Welfare Officer may, notwithstanding anything contained in this Act, order —
(a) a neglected child to be transferred from one children's home to another ;
(b) a delinquent child to be transferred from one special school to another or from a special school to a children's home ;
(c) a child who has been released on licence which has been revoked or forfeited, to be sent to the special school or children's home from which he was released or to any other children's home or Tecial school.
(4) The State Government may, notwithstanding anything contained in this Act, at any time, discharge a child from the care of any person under whom he was placed under this Act either absolutely or on such conditions as the State Government may think fit to impose.
Transfer of children 49. (1) The State Government may direct any neglected child or dein- to other States:and quern child to be transferred from any children's home, or special school within vice versa. the State to any other children's home, special school or institution of a like nature in any other State with the consent of the Government of that State.
(2) The State Government may, by general or special order, provide for the reception in a children's home or special school within the State. of a neglected child or delinquent child detained in a children's home or special school or institution of a like nature in any other State where the Government of that State makes an order for such transfer, and upon such transfer the provisions of this Act shall apply to such child as if he had been originally ordered to be sent to such children's home or special school under this Act. Transfer of children 50. (1) Where it appears to the State Government that any child kept of unsound mind or in a special school or children's home is suffering from leprosy or is of unsound suffering from mind, the State Government may order his removal to a leper asylum or mental ieprosy.
11051)1141 or ( .11.11ta" paw Ul s i s i c Vi haUl tAy l u r uu n ig i imp t, t wa t ; 1 w Luc runutinuvr
of the term or for such further period as may be certified by a medical officer to be necessary for the proper treatment of the child.
(2) Where it appears to the State Government that the child is cured of leprosy or of unsoundness of mind, it may, if the child is still liable to be kept in custody, order the person having charge of the child to send him to the special school or children's home from which he was removed or, if the child is no longer liable to be:_keptlin'custody, order him to be discharged.
F44P
51. ThelManageriof a special school to which a child under the age of eight7yearsnsnent may, with the consent of the Chief Child Welfare Officer, board the_childibut:with any suitable person until the child reaches the age of ten years and:thereafter !for such longer period, with the consent of the Chief Child Welfare Officer, as the Manager considers to be advisable in the interest of the child subject to the exercise by the Manager of such powers as to super- vision, recall and otherwise as may be prescribed ; and where a child is so boarded out he shall nevertheless be deemed for the purpose of this Act to be a child detained in the special school, and the provisions of this Act shall apply accordingly, subject to such necessary adaptations as may be made by the State Government.
Boarding out of
children.
17
HARYANA GOVT GAZ. (EXTRA.), FEBRUARY 1974 155
(MAGi i k 23 , 1895 SAKA)
Io n
52. (1) When a child is kept in a children's home or special school, the !lacing °Lit onChief Child Welfare Officer may, if he so thinks fit, release the child from the licence. children's home or special school and grant him a written licence for such
period and on such conditions as may be specified in the licence permitting
him to live with, or under the supervision of, any responsible person named
in the licence willing to receive and take charge of him with a view to educate
him and train him for some useful trade or calling.
(2) Any licence so granted under sub -section (1) shall be in force for the period specified in the licence or until revoked or forfeited by the breach of any of the conditions on which it was granted.
(3) The Chief Child Welfare Officer may, at any time, by order in writing revoke any such licence and order the child to return to the children's home or special school from which he was released or to any other children's home or special school, and shall do so at the desire of the person with whom or under whose supervision th e ch ild has been p erm itt ed t o live in acco rdance with a licence granted under sub -section (1).
(4) When a licence has been revoked or forfeited and the child refuses or fails to return to the special school or children's home to which he was direct- ed so to return, the Chief Child Welfare Officer, may, if necessary, cause him to be taken charge of and to be taken back to the special school or children's home.
(5) The time during which a child is absent from a special school or child- ren's home in pursuance of a licence granted under this section shall be deemed to be part of the time for which he is liable to be kept in custody in the special school or children's home :
Provided that when a child has failed to return to the special school or children's home on the licence being revoked or forfeited, the time for which he fails to return shall be excluded in computing the time during which he is liable to be kept in custody.
53. Notwithstanding anything to the contrary contained in any other Provision in r!spect law for the time being in force, any police officer may take charge without of escaped children warrant of a child who has escaped from a special school or a children's home or from the care of a person under whom he was placed under this Act and shall immediately send the child back to the special school or the children's home or that person, as the case may be, and no proceeding shall be insti- tuted in respect of the child by reason of such escape but the Manager of the special school or children's home or the person may, after giving the infor- mation to the competent authority which passed the order in respect of the child, take such steps against the child as may be deemed necessary.
54. Whoever— Penalty for abetting escape of children.
(a) knowingly assists or induces, directly or indirectly , a child detained in or placed out on licence from a children's home or special school to escape from the children 's home or spt cial school or from any person with whom he is placed out on licence_ or from the person with whom he is boarded out under the provisions of this Act ; and
(b) knowingly harbours, conceals or prevents from returning to the children's home or special school or to any person with whom he is placed out on licence or with whom he is boarded out under this Act, a child who has so escaped or knowingly assists in so doing ;
18
156 HARYANA GOVT GAZ. (EXTRA.), FEBRUARY 12, 1974
(IVIAGIIA 23,
1895 SAKA)
Contribution by parents.
Control of custo- dian over child. shall be punishable with imprisonment of either description for a term which may extend to two months or with fine which may extend to two hundred rupees or with both.
55- (1) The competent authority which makes an order for sending a neglected child or a delinquent child to a children's home or a special school or placing the child under the care of a fit person may make an order requiring the parent or other person liable to maintain the child to contribute to his maintenance in the prescribed manlier.
(2) The competent authority before making any order under sub -section
(I) shall inquire into the circumstances of the parent or other person liable to maintain the child and shall record evidence, if any, in the presence of the parent or such other person, as the case may be.
(3) The person liable to maintain a child shall, for the purposes of sub- section (1), include in the ease of illegitimacy, his putative father :
Provided that where the child is illegitimate and an order for his maintenance has been made under section 488 of the Code of Criminal Pro- cedure, 1898 (Central Act 5 of 1898), the competent authority shall not ordi- narily make an order for contribution against the putative father, but may order the whole or any part of the sums accruing due under the said order for maintenance to be paid to such person as may be named by the competent authority and such sum shall be paid by him towards the maintenance of the
(4) Any order made under this section may be enforced in the same manner as an order under section 488 of the Code of Criminal Procedure, 1898 (Central Act 5 of 1898).
56. Any person in whose custody a child is placed in pursuance of this Act shall, while the order is in force, have the like control over the child as he would have if he were his parent, and shall be responsible for his maintenance and the child shall continue in his custody for the period stated by the com- petent authority, notwithstanding that he is claimed by his parent or any other person :
Provided that no child while in such custody shall be married except with the permission of t he com pe tent autho rity .
Delinquent child 51. In any area in which this Act is brought into force, the State Govern- undergoing sentence ment may direct that a delinquent child undergoing a sentence of imprison- at commencement ment at the commencement of this Act, shall, in lieu of undergoing such sentence, of the Act. be sent to a special school or be kept in safe custody in such place and manner as the Slate Government thinks fit, for the remainder of the period of the sentence ; and the provisions of this Act shall apply to the child as if he had been ordered by a children's court to be sent to such special school or, as the case may be, ordered to be detained under sub -section (2) of section 21. Management of 58- (1) For the control and management of every observation home, observation homes, children home and special school established under this Act, a superintendent children homes and a committee of visitors shall be appointed by the State Government and and special schools.such superintendent and the committee collectively shall be deemed to be the manager of the observation home, children's home or special school, as the case may, for the purposes of this Act.
19
C.' HARYANA GOVT (IA?., (EXTRA.), IIRUARY I 1974 157
(MAGRA 2 1895 SAKA)
.11MNI M E N I . • mei inn A MMO
(2) The governing body of an observation home, e:iildren's home or special school recognised under this Act shall be deemed to be its manager for the purposes of this Act.
59. (1) The State Government may. for the purposes of this Act, by noti- Appointment of fieation, appoint the Chief Child Welfare Officer, Probation Officers and such off Leers. other officers as it may deem fit.
(2) The powers and duties of the Chief Child Welfare Officer, Probation Officers and other officers appointed under this Act shall be such as are pro- vided in this Act or as may be prescribed.
(3) It shall be the duty of Probation Officer
(a) to inquire, in accordance with the direction of competent authority, into the antecedents and family history of any child accused of an offence, with a view to assist the authority in making the inquiry;
(b) to visit neglected and delinquent child at such intervals as the Pro- bation Officer may think fit ;
(c) to report to the competent authority as to the behaviour of any neglected or delinquent child ;
(d) to advise and assist neglected or delinquent child and, if necessary, endeavour to find him suitable employment ;
(e) where a neglected or delinquent child placed under the care of any person on certain conditions, to see whether such conditions are being complied with ; and
to perform such other duties as may be prescribed. (.1) Explanation.. In this sub -section, neglected child shall mean a child against whom an order has been passed by the competent authority.
(4) Any officer empowered in this behalf by the State Government may enter any special school, children's home, observation home and make a complete inspection thereof in all its departments and of all papers, registers and accounts relating thereto and shall submit the report of such inspection to the State Government.
60. The Chief Child Welfare Officer, Probation Officers and other officers officers appointed appointed in pursuance of this Act shall be deemed to be public servants within
under the Act to the meaning of section 21 of the Indian Penal Code, 1860(Central Act 45 of 1860).
be public servants.
61. When a recognition in respect of a children's home or special school Effect of with- is withdrawn under the provisions of this Act, the children detained therein Irawal
of recogni. shall be, either discharged absolutely, or on such conditions as the State tmn* Government may impose, or transferred by order of the State Government to some other children's home or special school in accordance with the provisions of this Act.
Q . The provisions of Chapter XLII of the Code of Criminal Procedure,
Procedurein 1898 (Central Act 5 of 1898), shall, as far as may be, apply to bonds taken under respect of bond . this Act.
20
158 HARYANA GOVT GAZ. (EXTRA.), FEBRUARY 12, 1974
(PAUSA 23, 1895 SAKA)
Delegation of
powers.
• •
63. (1) The State Government may, by general or special order, direct that any power exercisable by it under this Act other than that under section 67 shall, in such circumstances and under such conditions, if any, as may be specified in the order, be exercisable also by the Chief Child Welfare Officer
(2) The Chief Child Welfare Officer may, by general or special order, direct that any power exercisable by him under this Act, or the rules made thereunder shall, in such circumstances and under such conditions, if any, as may be specified in the order, be exercisable also by an officer subordinate to him.
Protection of action 64. No suit or other legal proceeding shall lie against the State Govern- taken in good faith. ment or the Chief Child Welfare Officer or Proba tion Officer or other officer appointed under this Act in respect of any thing which is in good faith done or intended to be don e in p ursuance of th is Act or any rules or orders made thereunder.
Certain Central 65. (1) The Reformatory Schools Act, 1897 (Central Act 8 of 1897). Acts not to apply. and sections 2913 and 399 of th e Cod e of Cr imina l P ro ced ure, 1898 (Central Act 5 of 1898), sh all cease t o apply to any area in which this Act has been brought into force.
(2) The Women's and Children's Institutions (Licensing) Act, 1956 (Central Act 105 of 1956), shall not apply to any children's home, special school or observation home established and maintained under this Act. Continuation of
inquiry in respect
of child who has
ceased to be child.
Power to make
rules.
66. Where an inquiry has been initiated against a child and during the course of such inquiry the child ceases to be such, then, notwithstanding anything contained in this Act or in any other law for the time being in force, the inquiry may be continued and orders may be made in respect of such person as if such person had continued to be a child.
67. (1) The State Government may, by notification, make rules to carry out the purposes of this Act.
(2) In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely —
(a) the places at which, the days on which, the time at which, and the manner in which, a competent authority may hold its sitting ;
(b) the procedure to be followed by a competent authority in holding inquiries under this Act ; and the mode of dealing with children suffering from dangerous diseases or mental disorder;
(e) the circumstances in which, and the conditions subject to which, and institution may be recognised as a special school or a children's home or an obs ervation home, and t he recognitio n withd rawn ;
(d) the internal management of special schools, children's homes and observation homes ;
(e) the functions and responsibilities of special schools, children's homes and observation homes ;
(f) the inspection of special schools, children's homes and observation homes ;
21
HARYANA GOVT GAZ. (EXTRA.\ fEBRUARY 12, 1974 154
(PATJSA 23, 1895 SAKA)
(g) the qualifications and duties of probation Officers ;
(h) the powers and duties of the Chief Child Welfare Officer, Probation Officers or other officers appointed under this Act; (0 the recruitment and training of persons appointed to carry out tlle purposes of this Act and the terms and condii ions of their service Li) the conditions subject to which a girl who is a neglected or del:n quent child may be escorted from one place to another, and the inviner in which a child may be sent outside the juri diction of a competent authority;
(k) the manner in which contribution for the maintenance of a child may be ordered to be paid by a parent or Luardian ; (/) the conditions under which a child trry be boarded out or placed out on licenee and the form Ind conditions of such. licence; (rn) the conditions subject to which childeee may be plaLed under the ca,-e of any parent, guardian or other 'it person under th is Act ttnd the obligations of such persons towards the children so placed. ;
(n) any other matter which has to be, or m ty be, prescribed.
(3) 'till rules made under this Act shall be laid, soon as may be after they are so made, before the House of the Staie :,, in seysion for a period of not less than fourteen days, may be comprised in one session or two successive sessions, and if, b,:lo .e the expiry of the session in which they are so laid or the session immedieoely following, the House of the state Legislature makes any modi Ation in any .)t such rules or resolves that any such rule should not be made, such rule ',hall thereafter have effect only in such modified fo n or be of no e.leet, a he case may he ; s flee:, ever that any such modification of a.onulmeot soall be with.out piejudtee to t he validity of anything previonoly dooe thereunder.
68. The East Punjab Children ket, 1949, in its application to the State iz tc of Haryana, is hereby repealed,
SARUP CFIAND GOYAL,
Lereiary to Covernment, Haryaro:
Legidative Depaitment.
22