Section 8 in Punjab Suppression of Immoral Traffic in Women and Girls Rules, 1960
8. Admission into Protective homes [Section 23(2)(c)].
(1)On the admission of a woman or a girl into a protective home under the provision of the Act, she shall be examined by the Superintendent who shall record in the Inmate's Register in Form VI(A) in the case of a convicted woman or girl, and in Form VI(B) in the case of an under trial the particulars required to be shown in those registers.(2)The woman or girl admitted into a protective home shall then be supplied with a new set of clothes and the clothes worn by her at the time of admission shall be destroyed, if they are in rags or in filthy and verminuous condition. The clothing of every woman and girl to be detained for a period of two years or more shall, if they are not liable to be destroyed, be sold and the proceeds credited to the personal account of the woman or girl. In all other cases, the clothing of a woman or girl shall be returned to the parents, guardians, or relatives of the woman or girl, and if it is not possible to do so shall be washed, tied up in a bundle and stored and returned to the woman or girl on her discharge. She shall also be given a bath, which shall be of a disinfecting nature.(3)The Superintendent or some other official of the protective home considered suitable by such Superintendent, shall then have the woman or girl examined by the Medical Officer of the protective home and if need be the Medical Officer/Superintendent shall have her examined in the local hospital.(4)Women or girls found to be suffering from any venereal disease shall be kept, as far as possible, separate from the other inmates of the protective home. Women or girls suffering from minor ailments shall be treated by the Medical Officer of the protective home. If any women or girl is suffering from serious illness, she shall be taken to the nearest hospital for admission and a report shall be immediately sent to the nearest Magistrate. A copy of the report shall be simultaneously sent to the Chief Inspector.
