Section 45 in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970
45. Implementation of Resolutions.
(1)The Superintendent or the Assistant Superintendent shall give effect to the resolutions of the Committee or the Sub - Committee. If, in the opinion of the Superintendent or the Assistant Superintendent any resolution of the Committee or Sub - Committee is inconsistent with the rules or instructions in force or inexpedient or involves extra expenditure to Government, he/she shall, before giving effect to it submit such resolutions for orders of the Chief Inspector, and shall intimate to the Chairman the fact of having done so.(2)No member shall issue any order to any subordinate officer of the Home or Shelter. They are competent to record their comments in the Visitor's Book for departmental action.
