Section 22(2) in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970
(2)A register shall be maintained in each Home and Shelter and by the District Probation officer, recording the name of the inmate, his or her address, age, qualifications, nature or problem in which the inmate was involved, treatment given in the Home or Shelter, nature of final rehabilitation and the remarks about the follow-up action with progress.
