The Orphanages and Other Charitable Homes (Supervision and Control) Act, 1960

[Act No. 10 of 1960]

[9th April, 1960.]

Contents
Title	The Orphanages and Other Charitable Homes (Supervision And Control) Act, 1960
Sections	Particulars
Chapter I	Preliminary
1.	Short title, extent and commencement
2.	Definitions
3.	Act not to apply to certain institutions
4.	Effect of Act on instruments governing recognised homes
Chapter II	The Board of Control and its Powers and Functions
5.	Board of Control, its constitution, etc
6.	Term of office and casual vacancies
7.	Functions of the Board
8.	Power of the Board to give directions to manager of a recognised home
9.	Power of inspection
10.	Funds of the Board
11.	Staff of the Board
12.	Delegation of powers
Chapter III	Recognition of Homes
13.	Homes not to be run without certificate
14.	Application for certificate
15.	Grant or refusal of certificate
16.	Contents of certificate
17.	Revocation of certificate
18.	Appeals
19.	Surrender of certificate and its effect
Chapter IV	Management of Recognised Homes
20.	Managing committee
21.	Duty of manager
22.	Discharge of inmates of home
23.	Reports regarding deaths of inmates
Chapter V	Miscellaneous
24.	Penalties
25.	Sanction for prosecutions
26.	Persons performing functions under Act to be public servants
27.	Protection of acts done in good faith
28.	Power of State Government to exempt homes
29.	Power of State Government to make rules
30.	Power of the Board to make regulations
31.	Repeals and savings