Children Act, 1960
11. Observation homes
(1) The Administrator
may establish and maintain as many observation homes as may be necessary for
the temporary reception of children during the pendency of any inquiry
regarding them under this Act.
(2) Where the
Administrator is of opinion that any institution other than an institution
established under sub-section (1) is fit for the temporary reception of
children during the pendency of any inquiry regarding them under this Act, he
may recognize such institution as an observation home for the purposes of this
Act.
(3) Every observation
home to which a child is sent under this Act shall not only provide the child
with accommodation, maintenance and facilities for medical examination and
treatment, but also provide him with facilities for useful occupation.
(4) The Administrator
may, by rules made under this, Act, provide for the management of observation
homes 3[, including the standards and the nature of services to be
maintained by them,] and the circumstances under which, and the manner in
which, an institution may be recognized as an observation home or the
recognition may be withdrawn.