Section 26 in The Orissa (State) Council for Child Welfare Rules, 1996
26. General Guidelines regarding Utkal Balashram Branches.
(1)On the decision of the Management Committee, the Utkal Balashram Branch shall admit orphan, abandoned and destitute children as per the names of eligibility prescribed in the Orissa Maintenance of Orphanages Rules, 1985 (as modified from time to time) of Government of Orissa.(2)The Utkal Balashram shall, inter alia-(a)Provide reasonable accommodation to the inmates including accommodation for kitchen, dining, studying and recreation;(b)Ensure general education of the inmates up to atleast High School Certificate standard;(c)Provide reasonable facilities for vocational education and training and recreation;(d)Ensure safety of the inmates and prevent their coming under the influenced of anti-social persons;(e)Take proper health-care of the inmates;(f)Ensure that there is no discrimination whatsoever on the basis of religion, language, caste or creed;(g)Employ the superintendent and other personnel for smooth management of the Balashram.(h)Maintain the required registers,records and accounts properly and furnish the required reports and returns to appropriate quarters; and(i)Provide scope for inspection to the superior inspecting authorities of the Government from time to time.(3)As provided hereinbefore,the Managing Committee of the District Council shall be the Managing Committee of the Utkal Balashram Branch.(4)The day-to-day management of the affairs of the Utkal Balashram Branch shall be handled by one of Vice-Chairman and the Secretary, Utkal Balashram Branch as may be nominated by the Chairman of the District Council.Miscellaneous
