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State of Haryana - Act

Punjab Suppression of Immoral Traffic in Women and Girls Rules, 1960

HARYANA
India

Punjab Suppression of Immoral Traffic in Women and Girls Rules, 1960

Rule PUNJAB-SUPPRESSION-OF-IMMORAL-TRAFFIC-IN-WOMEN-AND-GIRLS-RULES-1960 of 1960

Published on 31 May 1960
Commenced on 31 May 1960
[This is the version of this document from 31 May 1960.]
[Note: The original publication document is not available and this content could not be verified.]

Punjab Suppression of Immoral Traffic in Women and Girls Rules, 1960Published vide Punjab Government Notification No. 5736-5J-60/19745, Dated 31.5.1960No. 5736-5J-60/19745. - In exercise of the powers conferred by section of the Suppression of Immoral Traffic in Women and Girls Act, 1956 (104 of 1956), the Governor of Punjab is pleased to make the following Rules, namely :-

1. Short title and commencement.

(1)These rules may be called the Punjab Suppression of Immoral Traffic in Women and Girls Rules, 1960.

(2)They shall come into force at once.

2. Definitions.

- In these rules, unless the context otherwise requires :-

(a)'Act' means the Suppression of Immoral Traffic in Women and Girls Act, 1956;

(b)'Board' means the Board of visitors appointed by the State Government under rule 41;

(c)'Chief Inspector' means the person appointed as such by the State Government to discharge the functions of the Chief Inspector under these rules;

(d)'Form' means a form appended to these rules;

(e)'Licence' means a licence granted under Section 21;

(f)'Section' means a section of the Act; and

(g)'Superintendent' means the Principal officer incharge of a protective home and includes any person specially appointed to discharge the functions of a Superintendent under these rules.

3. Manner of notifying public places. [Section 23(2)(a)].

- A copy of every order of the District Magistrate notifying a places to be a public place under sub-section (1) of Section 7 shall be affixed to a conspicuous part of the public place so notified and also the Court house of the District Magistrate.

4. Placing of girls in safe custody. [Section 23(2)(b)].

- When a responsible and trust-worthy person belonging to the same religious persuasion as that of a girl produced before a Magistrate under sub-section (1) of section 17 is willing to take charge of the girl and the Magistrate acting under sub-section (1) or sub-section (2) of that section, passes an order placing the girl in the safe custody of that person, such person shall execute before the Magistrate an undertaking in Form 1.

(2)If the person in whose custody the girl is placed is no longer willing to fulfil the conditions of the undertaking, he may apply to the Magistrate for releasing him from the obligation to keep the girl in his custody.

5.

Where, in pursuance of sub-section (2) of Section 10, or sub-section (2) of Section 19, a Magistrate passes an order directing that a woman or girl be detained in a protective home, a warrant of detention in form II shall be prepared in duplicate and shall be forwarded to the Superintendent of the protective home who shall retain one copy and return the other to the Magistrate after making an endorsement therein that the woman or girl referred to in the warrant has been duly taken in his charge.

6.

(1)A convicted offender who has been ordered by the Court under Section 11 to notify his residence or any change of, or absence from, such residence shall, immediately after his release, report himself to the police officer having jurisdiction over his place of residence and shall also leave his correct address with such police officer. Thereafter, he shall report himself to such police officer once in every month till the expiry of the period for which he is required to notify his residence.

(2)When any such offender intends to change his place of residence, he shall intimate his intention to the police officer having jurisdiction over his place of residence and also furnish to him the correct address of the intended place of residence. In every such case, the police officer shall send to the police officer the police officer having jurisdiction over the new place of residence a report of the intended change of residence together with full particulars of the convicted offender.

(3)As soon as the offender takes up his residence in the new place, he shall report himself to the police officer having jurisdiction over that place and shall also report himself to such officer once in every month till the expiry of the period for which he is required to notify his residence.

(4)If, for any reason, the offender does not change his place of residence as originally intended, he shall report the fact to the police officer having jurisdiction together with the reason for such change of intention.

(5)The provisions of sub-rules (2), (3) and (4) shall apply to temporary absence from the place of residence for any period exceeding seven days :-Provided that, in the case of temporary absence, the convicted offender shall again report to the police officer as soon as he returns to the usual place of residence.

(6)Any person who commits a breach of any of the sub-rules (1) to (5) shall be punishable with fine which may extend to two hundred and fifty rupees.Explanation :- In this rule, 'police officer' means the officer in charge of a police station.

7. Licensing of Protective homes. [Section 21(3) and 23(2)(g)].

(1)Application for a licence under sub-section (3) of section 21 shall be made in Form III to the State Government.

(2)On receipt of an application for a licence, the State Government shall cause full and complete investigation to be made through an officer or authority appointed in this behalf before issuing the licence. The said Officer authority before reporting on the application to the State Government shall record the statements of the applicant or applicants and the special Police Officer appointed for the area. In addition, he may make enquiries from such social welfare workers or respectable persons of the locality as he may deem necessary. The State Government, if satisfied, that the applicant or applicants is or are fit person or persons to whom a licence may be granted, may grant a licence in Form IV, which if granted will remain in force for a period of one year.

(3)An application for the renewal of a licence shall be made in Form V at least thirty days before the date of its expiration. The licence may thereupon be renewed for a like period.

(4)No licence issued or renewed under this rule shall be transferable.

(5)The management of every licensed home shall, wherever practicable, be entrusted to women.

(6)The licensee shall comply with all the conditions of the licence and the provisions of the Act and these rules and shall maintain all registers and accounts in the manner hereinafter laid and shall submit all statements and returns as prescribed in the rules.

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.

9. Admission of children accompanying inmates into protective homes [Section 23(2)(c)].

(1)A child below seven years of age in the care of its mother who is detained or ordered to be kept in the protective home may also be admitted to the home along with her, if it cannot be placed with its relatives or otherwise properly provided for. If any question arises as to whether a child is below seven years of age or not, such question shall be determined by the Superintendent.

(2)A child born in the home after the admission of the inmate into the protective home may remain with her.

(3)No child shall be kept in the protective home if it has completed the age of seven years. On a child completing such age, the Superintendent shall intimate the fact to the Chief Inspector with a view to his making arrangements, if possible, to place the child with its relatives.

(4)A child kept in the protective home shall be allowed such diet and clothing as the medical officer attached to the protective home may think fit.

10. History ticket [Section 23(2)(g)].

- A record hereinafter referred to as history ticket shall be maintained in respect of each inmate in Form VII.

11. Medical Examination [Section 23(2)(g)].

- Every inmate shall be medically examined and weighed once in every month and the result of such examination of weighment shall be recorded in the history ticket of the inmate. A statement in Form VIII shall be submitted before the tenth of every month to the Chief Inspector showing the weighment statistics of the protective home.

12. Strength of establishment of Protective homes [Section 23(2)(g)].

- The strength of the establishment including medical officer of each protective home, whether established or licensed by the State Government, shall be determined by the State Government from time to time - in consultation with the Chief Inspector. The State Government, in consultation with the Chief Inspector may also assign duties to them. Necessary arrangements for medical aid of the inmates shall be made by the State Government in consultation with the Chief Inspector.

13. Superintendent [Section 23(2)(g)].

- The Superintendent shall generally be responsible for the observance of all rules and orders, the supervision of the subordinate staff and the maintenance of discipline among the inmates. He/she shall in his/her own handwriting, maintain an office journal in which shall be recorded daily, every occurrence of importance, connected with the management of the homes, which is not otherwise disposed of in the registers of correspondence and which it is desirable to note for future guidance. The journal shall be forwarded to the Chief Inspector at the end of the each month, who shall immediately return it after perusal with such remarks such as he/she may consider necessary.

14. Duties of Superintendents [Section 23(2)(g)].

(1)The following duties, in addition to other duties assigned by the State Government, from time to time, appertain to the Superintendent :-

(i)the Superintendent shall be in charge of general supervision and sanitation of the home and the health of inmates;

(ii)the Superintendent shall be responsible for the discipline of the subordinate staff;

(iii)the Superintendent shall be in charge of maintaining general accounts, disbursing bills, custody of jewellery, cash and other belongings of the inmates. He shall also be responsible for the physical verification of the stores and stocks at regular intervals;

(iv)the Superintendent shall be charge of office correspondence, interviews with visitors and showing them round the home;

(v)the Superintendent shall arrange meetings of the Board of visitors and submit immediately the reports of the meetings to the Chief Inspector;

(vi)the Superintendent shall make surprise inspection of provision stores at least once a month, shall visit the home at uncertain hours and check that every thing is in order;

(vii)the Superintendent shall be responsible for submitting statements and return under these rules in addition to such statements and returns as may be prescribed by the State Government in consultation with the Chief Inspector from time to time;

(viii)the Superintendent may grant casual leave to the subordinate staff;

(ix)the Superintendent shall visit the home at night at least twice a month at uncertain intervals;

(x)the Superintendent shall be responsible for the purchase of provisions and by informing himself/herself of the current bazar rates, shall satisfy himself/herself that the full amount of food is purchased and the rates are reasonable and shall also see the rations weighed and served out to the cooks;

(xi)the Superintendent shall along with the medical officer inspect the food daily, when it is cooked and ready for distribution, to make sure, that it is properly cooked and that the full quantity reaches the inmates, the result of which inspection shall be noted in the Office Journal; a detailed account of daily issue of rations shall be kept in Form IX;

(xii)the Superintendent shall be responsible for all the property of the protective home and all money and stores received and shall get the accounts audited regularly from the auditors.

(2)The Ration Issue Registers, Clothing Main Register, Bedding Main Register and Clothing Issue Register shall be kept in Form IXA, IXB, IXC and IXD, respectively.

(3)An amount of Rs. 200 shall be placed at the disposal of the Superintendent as imprest money, for day to day requirement of the protective Home. The Superintendent shall maintain a cash-book in Form X and the account of the imprest money in Form XA.

15. Weekly Inspections [Section 23(2)(g)].

(1)On one morning in every week, which shall usually be Monday, the Superintendent shall hold an inspection parade of all the inmates at which the Medical Officer shall also be present. At each such parade, the Superintendent shall satisfy himself/herself -

(a)that every inmate is provided with proper clothing and bedding;

(b)that they are clean and tidy; and

(c)that the rules and orders applicable to inmates are being duly carried out.

(2)The Superintendent shall, at every such parade, hear and enquire into any complaints and requests that the inmates may wish to make. It shall be his/her duty to hear the complaints and requests of inmates patiently and to afford them reasonable facilities for making such complaints and request.

(3)Nothing in this rule shall debar any inmate from making a complaint or request to the Superintendent at other times than at the weekly parade, and it shall be the duty of every member of the staff to produce before the Superintendent without delay an inmate desiring to see him/her.

16. Documents to be kept in the personal custody of the Superintendent [Section 23(2)(g)].

- The following documents shall be kept in the personal custody of the Superintendent -

(a)Contract agreement bonds.

(b)Contractors' and subordinates' security deposit receipts or Post Office Savings Bank Account Books and Post Office Cash Certificates.

(c)Personal files, service-books and character rolls of the staff.

17. Previous sanction required to leave station by Superintendents [Section 23(2)(g)].

- Without the written sanction of the Chief Inspector, or the Chairman of the Board of visitors, the Superintendent shall, on no account, absent himself/herself from the station.

18. Officer order book [Section 23(2)(g)].

- The Superintendent shall maintain an order book for the protective home in which he/she shall record all standing orders issued to his/her subordinates from time to time. He/she shall by an order allot the various duties to his/her subordinates and may, by a subsequent order, vary such allotments.

19. Duties of the Medical Officers of protective Homes [Section 23(1)].

(1)In addition to such other duties as may be assigned to the Medical Officer of a protective home by the State Government from time to time in consultation with the Chief Inspector, the Medical Officer shall visit the protective home every day except on Sundays and other holidays; and on Sundays and holidays also, when necessary. He/she shall attend to the health and cleanliness of the inmates, the treatment of the sick, the sanitation of the protective home, general inspection and supervision of food and all other matter connected directly or indirectly with the health of the staff and inmates of the home;

(2)On each visit to the protective home, the Medical Officer shall enter his/her remarks in the register in Form XI.

(3)The Medical Officer shall accompany the Chief Inspector during his/her inspection of the protective home.

(4)During the absence of the Superintendent on short leave (other than casual leave) or during a vacancy in the post of the Superintendent for a short period, the Medical Officer, with the previous approval of the Chief Inspector, may act as the Superintendent, in addition to his/her own duties.

20. Education and vocational training of the inmates of protective homes [Section 23(2)(g)].

(1)Provision may be made for general education in all protective homes. Besides general education, each protective home shall, as far as possible, provide for the vocational training of the inmates, the wishes of each inmate being consulted, as far as possible, as to the particular training she shall undergo. Suitable employment, which shall include house work, sewing, weaving, spinning and the like may be provided. All courses of training shall be approved by the Chief Inspector.

(2)Teachers shall be engaged for imparting general education and instructors appointed for giving vocational training to the inmates. In an emergency, the Superintendent may direct such teachers and instructors to attend to executive or administrative duties.

21. Daily routine of protective homes [Section 23(2)(g)].

- The following daily routine shall be observed in the protective homes :-

5.30 a.m. to 6.30 a.m. in warm months and 6.30 a.m. to 7.30a.m. in the colder months	Visit to the latrines, ablutions, bath and toilet
7.30 a.m. to 7.45 a.m.	Morning prayers
7.45 a.m. to 8.15 a.m.	Breakfast
8.15 a.m. to 9.30 a.m.	Washing personal clothes
10 a.m. to 1 p.m.	School or Workshop
1 p.m. to 2 p.m.	Lunch and rest
2 p.m. to 4.30 p.m.	Needle work and handicrafts or workshop
4.30 p.m. to 6.30 p.m.	Games, gardening and bath
4.30 p.m. to 6.45 p.m.	Evening prayer
6.45 p.m. to 7.30 p.m.	Night meal
7.30 p.m. to 9.30 p.m.	Study or reading

Note :- Daily routine may be suitably modified on Sundays and other gazetted holidays. Saturdays shall be observed as half holidays.

22. Diet of inmates in protective Homes [Section 23(2)(g)].

- All inmates of a protective home shall have diet in accordance with the following scales and instructions :-

1. - Scale of Diet

Serial No.	Name of article	Quantity per head per day
1.	Dal-Urd	..	1½ Chs.
2.	Dal-Masur	..	1¼ Chs.	Twice a week
3.	Dal-Rawan	..	1¼ Chs.
4.	Dal-Gram	..	1¼ Chs.	Once a week
5.	Atta	..	8 Chs.
6.	Parched gram	..	1 Ch.
7.	Salt	..	¼ Chs.
8.	Condiments	..	1/8 Ch.
9.	Firewood	..	6 Ch.
10.	Mustard oil	..	¼
11.	Gur/Sugar	..	½ Ch. (Once a week)
12.	Turmeric	..	4/128 Ch.
13.	Chillies	..	3/128 Ch.
14.	Garlic or onions		6/128 Ch.
15.	Corriander		3/128 Ch.

Note :- (1) Ghee will be issued to the convalescent prisoners in lieu of oil at ¼ Ch. If turmeric is not supplied, the other three ingredients may be increased in proportion but the proportion of chillies will never exceed 4/128 Ch.

(2)From 1st April to 31st October the following antescarbutics will be issued per prisoner per day in addition to daily diet :-

3. A child admitted with his/her mother shall receive according to age following scale of diet :-

(a) Under 12 months	(i) 8 Chk. of milk
	(ii) ¼ Chk. sugar
(b) Over 12 and under 18 months	(i) 8 Chks of milk
	(ii) 2 Chaks. of Rice
	(iii) ½ Ch. of Dal
	(iv) ⅛ Ch. of Salt
(c) Over 18 months	(i) 6 Chks of milk
	(ii) 4 Chks of Flour
	(iii) ½ Ch. of Dal
	(iv) ⅛ Ch. of Salt

4. Nursing mothers and the patients admitted into Home with children will be issued extra diet as prescribed by the Medical Officer.

1.	Lime Juice	..	½ Ch.
2.	Amchur	..	1/12 Ch.
3.	Tamrind	..	1/16 Ch. (Free of husk and seed)

Provided that actual food supplied may vary within the cost of the standard scale at tender rates.

23. Supply of Clothing etc. to inmates of protective homes [Section 23(2)(g)].

(1)Each inmate shall be supplied with a steel box, an unbreakable slate, tumbler and a mirror.

(2)Clothing and bedding to inmates shall be supplied on the following scale :-Clothing and BeddingSummer - (1) One Dasuti Pajjama

(2)One Dasulti Chaddar

(3)One Gardh Kurta

(4)One Azarband.Winter -

(1)Three blankets or one Razai with 4 seers of teased cotton.

(2)Two Azarbands

(3)One Blanket Coat with Belt.All Seasons -

(1)One bed 6' x 3' (vide Punjab Government memo. No. 1429-JL- 56/16691, dated 24th March, 1956).

(2)One Napkin.

(3)One Khaki Cotton Durrie 6' x 3'

(4)One Munj or Bhabbar Mat 6' x 3'

(5)One Cotton Sheet.

(6)One Towel.Prisoners may be permitted to have their clothing supplemented by friends and relatives to the extent shown below :-

1.	Jerseys	..	Up to one every year.
2.	Kachhas	..	Up to two every six months.
3.	Towels	..	Up to two every six month.
4.	Vests (underwear)	..	Up to two every six months.
5.	Socks	..	Up to two pairs every six months
			for dressing of hair and half an ounce of oil once a week foroil bath. A sufficient number of mirrors shall be placed in eachdormitory.

24. Living space for inmates of protective homes [Section 23(2)(g)]

- Every inmate shall have a separate bed with a floor space of not less than 8' x 5' per bed. A place shall be allotted for every inmate in the dormitory.

25. Religious and moral instructions [Section 23(2)(g)]

(1)The protective homes shall not be used as a means of fostering any one religion at the expense of others and the principle of secularism shall be maintained strictly.

(2)Religious and moral instructions to inmates of protective homes shall be allowed on condition that no proselytising is carried on under the cloak of such instruction and that nothing is done to take the inmates away from the religion professed by them. The instruction may be in the form of prayer, worship and occasional bhajans with music.

(3)The Superintendent shall endeavour to secure the service of honorary instructors; and in their absence, the senior members of the staff, preferably the teachers, shall be deputed to impart religious and moral instruction to the inmates of their own faith at least once a week.

26. Libraries for protective homes [Section 23(2)(g)].

- Every protective home shall be provided with a library of suitable books with a catalogue. The choice of books shall be made by the Superintendent and approved by the Chief Inspector, who will be responsible for the suitability of the books chosen.

27. Attendance of the inmates of protective homes before police or Magistrate [Section 23(2)(g)].

- Any inmate whose attendance is required before the police or before a Court shall be permitted to leave the protective home for the purpose, only on receipt of written requisition signed by a Police Officer not below the rank of a Deputy Superintendent of Police or of a summons issued by the Court of competent jurisdiction. The inmate shall in such cases be accompanied by the Superintendent or by any member of the staff considered suitable by the Superintendent.

28. Escape and recapture of inmates of protective homes [Section 23(2)(g)].

(1)The Superintendent shall give immediate notice of the escape or recapture of any inmate of the home to -

(a)the Chief Inspector,

(b)the nearest Police Station, and

(c)the District Magistrate.

(2)On receipt of a notice of escape under sub-rule (1), the Officer-in- charge of the Police Station shall take necessary steps to recapture the inmate and to bring her back to the home from which she escaped.

29. Death of inmates of protective homes [Section 23(2)(g)].

- In case of death of any of the inmates, the Superintendent shall immediately report the circumstances of the case to the nearest Magistrate. Copies of the report shall also be rent to the Chief Inspector, and to the parents or guardians or relatives, as the case may be, of the inmate.

30. Transfer of inmates [Section 23(2)(g)].

(1)The Chief Inspector may for any of the following reasons to be recorded in writing, order the transfer of an inmate detained in a protective home to any other protective home :-

(a)when the transfer is for the welfare of the inmate or is in the interest of discipline;

(b)when there is no accommodation in the protective home; or

(c)for any other special reasons.

(2)The Superintendent shall, before effecting such transfer, satisfy himself/herself that the inmate to be transferred is in a fit state of health to undergo the transfer.

(3)The inmate shall be escorted by a woman employee of the protective home considered suitable for the purpose by the Superintendent of the home. The Superintendent may, if necessary, take the assistance of the Special Police Officer of the area.

(4)All the records and personal property, if any, relating to the inmate transferred shall be handed over to the escort to be delivered to the Superintendent of the protective home to which the inmate is transferred.

(5)The Superintendent of the home to which the inmate is transferred shall, on the arrival of the inmate and after due verification, acknowledge the correct receipt of the documents and property.

(6)The total period of detention or stay of an inmate ordered by the Court shall on no account be increased by any transfer under sub-rule (1).

31. Visits to and communications with inmates of protective home [Section 23(2)(g)].

(1)No inmate shall be allowed to see visitors or receive letters without the express permission of the Superintendent and no male visitor shall be permitted to interview any of the inmates except in the presence of the Superintendent or any other member of the staff of the home so authorised by the Superintendent in this behalf.

(2)Every inmate newly admitted to a protective home shall be allowed reasonable facilities for seeing or communicating with her relatives, friends or legal advisers with a view to the preparation of an appeal.

(3)Parents and guardian may visit inmates of a protective home on Saturdays and Sundays between 4 p.m. and 6 p.m. For very urgent reasons, visitors may be allowed on other days and at other times with the special permission of the Superintendent. The privilege of receiving visitors may be refused on the orders of the Superintendent as a punishment for misconduct by the inmate, or if it is used to introduce any prohibited article into the home or if the parent or guardian has or is likely to have, in the opinion of the Superintendent, a bad influence on an inmate or inmates or for any other sufficient cause. The Superintendent shall record his/her reasons for such refusal in the office journal.

(4)Every inmate shall be allowed to write or receive a letter once a month during the period of her detention or stay in the home, subject to the condition of goods conduct.

(5)If the address of the parents of guardians in known, they shall be given notice of any serious illness of the inmate and the Superintendent shall answer any reasonable enquiries made by the parents or guardians.

(6)Inmates shall be allowed, if they so desire, special letter in order to inform the parents or guardians of their transfer from one protective home to another. This shall not be counted as a letter for the purpose of sub-rule (4).

(7)No letter shall be delivered to or sent by an inmate unless the Superintendent has satisfied himself/herself that its transmission is unobjectionable.

(8)The Superintendent may at his/her discretion grant interviews or allow the despatch or receipt of letters at short intervals than those provided in sub-rule (4) in spite of the inmate's misconduct, if he/she considers that special or urgent grounds exist for such concession.

(9)A register in Form XII shall be maintained by the Superintendent for recording the visits of parents or guardians of the inmates of the home. Cases of refusal to permit visits shall be recorded in this register with reasons.

(10)A register of correspondence between the inmates and their parents and guardians shall be maintained in Form XIII.

32. Permission to inmates to absent themselves for short periods from protective homes [Section 23(2)(g)].

- With the previous sanction of the Chief Inspector and in very special cases, the Superintendent may grant to any inmate leave of absence for a period not exceeding a week on the death of the parent or guardian or to visit the parent or guardians who is seriously ill. The Chief Inspector may extend the leave granted, by a period not exceeding two weeks. The leave granted may at any time be cancelled without assigning any reasons and the inmate recalled. A leave account register shall be maintained in Form XIV.

33. Discipline and punishment [Section 23(2)(g)].

(1)The following acts are forbidden in a protective home and every inmate who wilfully commits any of them shall be deemed to have wilfully disobeyed the regulations of the protective home :-

(a)quarrelling with any other inmates,

(b)any assault or use of criminal force,

(c)use of insulting, obscene or threatening language,

(d)immoral or indecent or disorderly behaviour,

(e)wilfully disabling herself for labour,

(f)contumaciously refusing to work,

(g)wilful idleness and negligence at work.

(h)wilful damage to the property of the protective home.

(i)wilful mismanagement of work.

(j)tampering with or defacing history tickets, records, documents or tools.

(k)receiving, possessing or transferring any prohibited article,

(l)feigning illness.

(m)wilfully bringing a false accusation against any officer or inmate,

(n)omitting or refusing to report, as soon as it comes to her knowledge, the occurrence of any fire, any plot or conspiracy, any escape, or any attack or preparation for attack upon any inmate or official of the home.

(o)conspiring to escape or to assist in escaping,

(p)answering untruthfully any question put by an officer of the home or a visitor,

(q)refusing to eat food or wilfully destroying food.

(r)committing a nuisance in any part of the home.

(2)The Superintendent may award any of the following punishments for the act or acts specified in sub-rule (I) :-

(a)deprivation of play hours;

(b)temporary cessation of visits from parents or guardians;

(c)change to labour of severe nature for a period not exceeding three months; and

(d)segregation from the rest in a separate room of the protective home.

(3)A Punishment Book shall be maintained by the Superintendent who shall record full particulars of the punishments inflicted by him/her, together with the nature of offences, the names of the offenders and the number of previous punishments awarded to them.

(4)An extract from the Punishment Book shall be sent by the Superintendent to the Chief Inspector before the tenth of every month.

34. Prohibited Articles [Section 23(2)(g)].

- Liquor, intoxicating drugs including opium and ganja shall be the prohibited articles and shall not be introduced, received, possessed or transferred in the protective home.

35. Treatment mental cases [Section 23(2)(g)].

- When an inmate of a protective home is sent to a Government Mental Hospital for observation or treatment, action shall be taken by the Superintendent under sub-section (2) of Section 6 of the Indian Lunacy Act, 1912 (4 of 1912) for obtaining a reception order. An inmate who is taken to the Government Mental Hospital with such receptor order shall be treated as a "Civil patient"

36. Removal to civil hospital for treatment [Section 23(2)(g)].

(1)Whenever the Medical Officer of a protective home considers it necessary to remove an inmate to a civil hospital for treatment as an indoor patient, he shall draw up a full statement of the case and forward the same to the Superintendent, who shall forthwith cause the inmate concerned to be sent to the hospital temporarily.

(2)The inmate shall immediately proceed under escort to the hospital and present herself to the Officer Incharge of the hospital.

(3)The inmate shall be an indoor patient in the hospital and shall not leave until formally discharged therefrom.

(4)The authorities of the hospital shall give intimation to the Superintendent concerned before discharging the inmate from the hospital. On receipt of intimation, the Superintendent shall arrange for an escort to fetch the inmate. The railway warrant, subsistence allowance, bus or other fare and any other allowances necessary for the inmate and the escort shall be given to the escort so arranged by the Superintendent. Such charges shall also be paid to the escort while removing the inmate from the protective home to the hospital.

(5)When an inmate is removed for treatment to a civil hospital, no charges shall be made against the protective home for the treatment and diet given to the inmate in the hospital.

37. Period spent in hospital, [Section 23(2)(g)].

- When an inmate is sent to a Government mental hospital or as an indoor patient to a civil hospital, the period spent by her in such hospitals and in going there and return therefrom shall be deemed to be part of the period of her detention or stay in the protective home.

38. Discharge of inmates of protective homes, [Section 23(2)(g)].

(1)The State Government may, at any time, order an inmate of a protective home to be discharged either absolutely or on such conditions as it approves. In the event of a breach of any such conditions, the inmate shall be liable to be arrested and brought back to the home.

(2)The Superintendent shall at the end of each month prepare a statement of inmates who have to be discharged in the subsequent month and read out the statement to the inmates.

(3)On the day of discharge, the inmate's state of health shall be recorded by the Superintendent in the Inmates' Register. He/She shall compare the entries in the warrant of committal with those in the Register and shall satisfy himself/herself that they agree and that the term of the inmate has been duly served. He/She shall then sign the endorsement for discharge on the warrant, certifying to the due expiry of the term. The belongings of the inmate shall be handed over to her and the details recorded in the appropriate column in the Inmates' Register. The inmate shall be given food for the day before she is discharged. The inmate shall if necessary be provided with suitable clothing.

(4)Every discharged inmate whose destination is on or near a line of railway shall be supplied with a railway ticket of the lowest class. Payment of the fare shall be made by railway warrant where the cost of the journey exceeds Rs. 5/-. In other cases, payment shall be made by the cash. When a journey is to be made by boat, bus or steamer, the inmate shall be provided with passage or passage money to the halting place nearest to his/her destination at the lowest rate. Every inmate who has to proceed a distance of more than five miles by road or more than three hours' journey by rail or other mode of conveyance shall on discharge be given subsistence allowance at the rate of fifty naye paise, if the journey will be completed on the following morning and one rupee per day otherwise.

(5)The State Government may at any time order suitable inmates of the protective homes to be admitted into homes established under the After Care Programmes of the State Government.

(6)A disposal register in Form XV shall be kept in every protective home in which full particulars shall be entered of the manner in which every inmate is disposed of on discharge and of her after-career. Every effort shall be made by the Superintendent to keep in touch with the inmates for at last three years after their discharge.

(7)An annual return in Form XVI shall be made by the Superintendent to the Chief Inspector. The remarks made by the Board from time to time during the year to which the return relates shall also be communicated to the Chief Inspector with the return.

39. Marriage of inmates of protective homes [Section 23(2)(g)].

(1)The Superintendent may, if possible, arrange for the marriage of an inmate with a man of her own religion provided that her previous consent in writing and that of her parent or guardian, if she has not attained the age of eighteen years, is obtained and provided that no monetary consideration is accepted from the person to whom the inmate is married or from any person interested in him. In case there is no parent or guardian living, the consent of the nearest relation should be obtained. The wishes of the inmate shall in every case be considered.

(2)No such marriage shall be performed without the permission of the District Magistrate.

40. Chief Inspector of protective homes. [Section 23(2)(g)].

(1)The State Government shall appoint a Chief Inspector for all the protective homes in the State, who shall preferably be a lady.

(2)Among other duties assigned to him/her by the State Government from time to time, the following duties shall appertain to the Chief Inspector -he/she shall superintend and control the working of the Punjab Suppression of Immoral Traffic in Women and Girls Rules, 1960;he/she shall have general control over the staff in all protective homes in the State;he/she shall inspect all protective homes whether established or licensed by the State Government, at least once a year and submit his/her inspection reports to the State Government.

(3)To ensure the smooth running of the home the Chief Inspector may delegate any of his powers to the Board or any other authority.

41. Board of visitors. [Section 23(2)(g)].

(1)The State Government may appoint for any local area a Board of visitors to visit once a month the protective homes situated within such local area and to comment and advices on matters affecting the administration of such protective homes.

(2)The State Government may appoint to a Board to work as its member such officials and non-officials as it may deem necessary, the total number being not less than three and not more than seven, one of whom shall be nominated as President. Non-official members may include experienced social welfare workers, particularly women social welfare workers, in the field of suppression of immoral traffic in women and girls.

(3)A non-official member shall hold office for two years from the date of his/her appointment and shall be eligible for re-appointment.

(4)It shall be the duty of the Board -

(a)to enquire into and see that the arrangements in the protective homes are proper in all respects;

(b)to examine the medical, admission and disposal registers and any other connected records;

(c)to see that no inmate is illegally detained in a home;

(d)to bring any special cases to the notice of the Chief Inspector;

(e)to interview new admissions since the last meeting and to hear any representations that the inmates may desire to make; and

(f)to carry out any other duties which may be assigned to the Board from time to time by the State Government.

(5)The Board shall hold a formal meeting once in every three months. The meeting shall be held in the protective home or if there are two or more protective homes in any area, in each home by rotation. The Superintendent of the protective home in which the meeting is held shall be the Secretary of the Board for the meeting.

(6)No business shall be transacted at the meeting of a Board unless at least three members are present.

(7)The President shall preside at every meeting of the Board at which he/she is present. If the President is absent from any meeting, the members present shall elect one of the members to preside over the meeting and the member so elected shall at that time exercise all the powers of the President.

(8)The President of the Board shall fix the date and hour of the meeting and a week before the date so fixed, a notice thereof, together with an abstract of any special matters to be considered, shall be furnished to the members by the Secretary of the Board.

(9)The minutes of each meeting shall be approved by the President and sent by the Superintendent of the protective home in which the meeting is held to the Chief Inspector with his/her remarks.

(10)The Superintendent of each home shall bring the to notice of the Chief Inspector all cases of failure on the part of any member to attend a meeting. The Chief Inspector shall keep a record of such cases of absence and shall, when any non-official member's attendance is markedly irregular, bring the fact to the notice of the State Government who may, if it thinks fit, remove such member from office.

(11)The Superintendent shall be advised by the resolutions of the Board in the management of the home; provided that if, in the opinion of the Superintendent, it would be inconsistent with the Act or these Rules, or inexpedient to give effect to any such resolution, he/she shall submit the resolution for the orders of the Chief Inspector and intimate to the President of the Board the fact of his/her having done so. The order of the Chief Inspector shall be final. It will, however, be subject to review by the State Government who may confirm, rescind or modify such order.

42. Visitors book [Section 23].

- The Superintendent shall cause a Visitors Book to be maintained at the protective home. A copy of the remarks of a visitor recorded in the Visitor's Book shall be submitted by the Superintendent to the Chief Inspector soon by the remarks are recorded by the visitor.

43. Annual returns [Section 23(2)].

- The Superintendent shall submit to the Chief Inspector a report on the administration of his/her protective home for the previous year not later than the 15th May of each year in Form XVII (in the form prescribed by the State Government). The Chief Inspector shall send annually to the State Government in the first week of July each year a report on the working of these rules together with his remarks, if any.

44. Punishment for breach of rules [Section 23(1)].

- Any person who commits a breach of rule 7 or 34 of these rules, shall, on conviction by a Magistrate, be punishable with fine which may extend to two hundred and fifty rupees.Form I[See rule 4]Form of undertakingIn the Court of the______________________MagistrateI _________________________ of ______________ do hereby declare that I am willing to take charge of ______________________ aged __________________ under the orders of the Court, subject to the following terms and conditions :-

(i)I shall do my best for the welfare of the girl as long as she remains in my charge and shall make proper provision for her maintenance.

(ii)If the girl's conduct is unsatisfactory, I shall at once inform the Court.

(iii)In the event of the girl's illness, she shall have proper medical attention in the nearest hospital.

(iv)The girl shall be free to follow the observance of her own religion.

(v)I undertake to produce her before the Court when so required.

Form II[See rule 5]Warrant of commitment to a protective homeIn the Court of ___________________________________________________To the Superintendent of the protective home at ___________________________Whereas _______________________particulars of whom are furnished below has been ordered by me to be detained in a protective home for a period_________ _________________of from __________ to _____________________ under sub- section (2) of Section 10/sub-section (2) of Section 17/Sub-section (2) of Section 19 of the Suppression of Immoral Traffic in Women and Girls Act, 1956 (104 of 1956).This is to authorise and require you the said Superintendent to receive the said ___________________________________________ into your custody together with this warrant and there to detain her for the period referred to above in accordance with the Punjab Suppression of Immoral Traffic in Women and Girls Rules, 1960, and to return this warrant with an endorsement certifying the manner of its execution.Particulars

1. Name of the woman or girl.

2. Age.

3. Religion

4. Marks of identification.

5. Offence charged.

6. Offence for which convicted.

7. Sentence passed.

8. Date of sentence.

9. Period of detention.

Given under my hand and seal of the Court, this _____________________day of _________________________196_____Form III[See rule 7(i)]Form of Application for Licence

1. Full name of the applicant or association(if registered a copy of the registration certificate andparticulars of all members of the association shall be given.)
2. Religion.
3. Residence (town or village)
Police Station,
District
(Note. - In case of association, particulars regarding items 2and 3 mentioned in respect of each member).
4. Name of the Institution.
5. Aims and objects of the Institution.
6. Details about the financial condition of the Institution,funds, property and sources of income.
7. Arrangements made or proposed to be made forboarding and lodging. Also details of the buildings, whetherowned by the Institution or rented.
8. Arrangements in respect of general health ofinmates and facilities for their medical treatment andarrangements proposed to be made for the education and vocationaland moral training designed to make them fit for rehabilitationin life as normal citizens.
9. Full address of the proposed Institution including thename of the city or town and the locality.
10. If any such application has been made previously, pleasestate its result together with its date, month and year.
11. If the Institution exists at present, the date of itscommencement, annual reports of its working if prepared or itsworking to date.
12. Number and particulars of inmates at the time of openingthe Institution.
13. Maximum number of accommodation for children and women.
14. Any other particulars.

I/We ............................ hereby solemnly affirm that the above and annexed particulars are true according to my/our best knowledge and belief.Signature(s) with date and place and name in block letters.Form IV[See rule 7(2)]Licence

Serial number of Licence.	Name and full address of the protective home	Name and full description and residence oflicensee	Name in full of the manager of protective home	Particulars of services to be rendered by theInstitution	Restrictions as to number of inmates	Date of expiry of licence	Remarks
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)

the ................of..............................195.. ..........(Seal) licensing Authority.Conditions

1. This licence is granted subject to all the provisions of the Suppression of Immoral Traffic in Women and Girls Act, 1956 (No. 104 of 1956) and the Punjab Suppression of Immoral Traffic in Women and Girls Rules, 1960.

2. The Licensee shall affix on a conspicuous part of the protective home a sign board on which shall be painted in large letters in English and Hindi the name of the protective home.

3. The licence shall not be transferable.

4. The licence shall remain in force for a period of one year from the date of issue.

Form V[See rule 7(3)]Form of Application for renewal of Licence

1.	Full name of the applicant or Association (if registered acopy of the registration certificate and particulars of allmembers of the Association should be given).
2.	Religion.
3.	Residence (town or village).
	Police Station.
	District.
4.	Name of the Institution.
5.	Licence number and year.
6.	Any other particulars.

Signature(s) with date and place and names in block letters.Form VI-A[See rule 8(i)]The Inmatess' Register(Name of the protective home)

1. Name of the inmate.
2. Father's name or husband's name (in the case of a marriedwoman or girl).
3. Age.
4. Caste or religion, previous occupation, if any.
5. Previous place of settled residence, if any (town orvillage), tehsil and district.
6. Height.
7. Weight on admission.
8. Marks of identification.
9. General health.
10. Ability to do any skilled-work.
11. Calendar number of the case, and sentencing authority.
12. Period and date of order or committal.
13. Date of admission.
14. Date of expiry of period of detention or transfer toanother home.
15. Labour on which employed.
16. Particulars and value of property deliveredwith or found on the inmate on admission, or subsequentlyreceived on her account with signature or left thumb-print inacknowledgement of correctness on each such occasion and ondisposal.
17. Initials of Superintendent (with dates) in token ofhaving received the property into his/her charge.
18. Remarks showing how the inmate has beendisposed of after expiry of the period of detention or transfer.Initials of the Superintendent in token of the accuracy of theentries.
19. State of health and weight on the date of discharge.

Note :- Particulars about health should be entered by the Medical Officer.Form VI-B[See rule 8(i)]

Sr. No.	Name	Address	Court case No.	Date of discharge	Admission No. if convicted
1	2	3	4	5	6

Form VII[See rule 10]History Ticket

1. Name of protective law.
2. Serial No. in the inmates register.
3. Name
4. Father's or husband's name.
5. Four addresses of Guardians and Relations.
1.
2.
3.
4.
5.
6. Age.	}
7. Height.	Rs. On Admission.
8. Weight
9. State of Health. - To be filled up by the Medical Officer.
10. Date of Admission/Conviction.
11. Causes that strayed the case from normal life.
12. Period of detention.
13. Monthly Medical Examination and Weight.

Disposals

1. Attainment during the duration of the stay.

2. Date of Disposal.

3. Nature of Disposals.

4. To whom restored - name of the person with address.

5. Weight.

Form VIII[See rule 11]Statement showing the gain or loss in weight of inmates in *(here enter the name of the protective home.) .....................................for the month of ..........................

Name of protective home	Total number of inmates weighed	Number of inmates lost weight	Number of inmates gained weight	Number of inmates whose weights have not changed	Average gain in weight
(1)	(2)	(3)	(4)	(5)	(6)

Form IX[See rule 14(X)]Detailed account of daily issues of Rations

Serial No.	Ration Card No.	Name of the inmate	No. of Units	Atta	Sugar/Gur	Pulses (Kind of)	Salt	Pickles etc.	Fuel

Milk with reasons for its supply	Mustered Oil/Ghee	Condiments	Parched gram	Turmeric	Chillies	Garlic or onions	Corriander	Any other Ration	Remarks

Form IX-A[See rule 14(2)]Ration issue registerName of Commodity.............................

Date	Balance	Receipt	Total	No. dated	Issues	Balance	Initial of the Assistant Superintendent	Remarks
1	2	3	4	5	6	7	8	9

Form IX-B[See rule 14(2)]Name of Protective Home Clothing Main RegisterReceipts

Date	Voucher No.	Receipt from	Cotton / Dhoties / Sarees	Salwars	Blouses / shirts	Underwear / Petiticoat	Brassiers	Napkins
1	2	3	4	5	6	7	8	9
ISSUESBALANCE

Frock Underwear	Shawls	Sweaters	Shoes / Chapplies	Towels	Misc.	Remarks	Drawers
10	11	12	13	14	15	16	17

Form IX-C[See rule 14(2)]Bedding Main RegisterReceipts

Date	Voucher No.	Receipt Form	Bedsheet	Duree	Khes	Mattres	Quilts	Bed cover	Pillow	Pillow cases	Razai / Blanket	Woolen blouses or shirts	Woolen vests	Woolen socks	Woolen Matron or Tular
1	2	3	4	5	6	7	8	9	10	11	12	13	14	15	16
ISSUESBALANCE

Form IX-D[See rule 14(2)]Name of Protective HomeName of CommodityClothing Issue Register

Date	Name to whom issued	Date of issue	Details of Issue	Signature of Assistant Superintendent	Signature of Superintendent	Remarks
1	2	3	4	5	6	7

Form X[See rule 14(3)]Office of _____________Month of ___________Cash Book

RECEIPTS
Date	No of receipt	Where necessary	Particulars	Pay	CONTINGENCIES	Miscellaneous	Total	Classification …...
In recoupment of permanent advance	Advocate Payment
				Rs nP.	Rs nP.	Rs nP.	Rs nP	Rs nP

PAYMENTS
Date	Sub Voucher No.	Particulars	Allowances	CONTINGENCIES	Miscellanous	Total	Classification
Out of permanent Advance	Out of money drawn in anticipation of payment
			Rs nP.	Rs nP.	Rs nP.	Rs nP.	Rs nP.

Form X-A[See rule 14(3)]Imprest Register

Date	Voucher No.	Particulars	Head of Accounts	Contingencies	Signature
1	2	3	4	5	6	7	8	9	10	11

Form XI[See rule 19(2)]Medical Officer's Journal(Name of the Protective Home)

Month and date	Observations or Direction of the Medical Officer	Remarks of the Superintendents

Form XIISee rule 31(9)Visitors Register

1	2	3	4	5	6	7	8	9
Serial No.	Date of visitor	Name and address of the visitor	Particulars of the immate visited	Relationship of the visitor with the immate	Purpose of visit	Time taken	Whether permitted or not. If refused permission,reasons for the same	Remarks

Form XIII[See rule 31(10)]Register of Correspondence by the inmates

1	2	3	4	5	6	7
Sr. No.	Date of corr-espondence	Nature of correspondence	To when sent	Relationship of the addresses with the inmate	Whether allowed or not	Remarks

Form XIV[See rule 32]Leave Account Register

1	2	3	4	5	6	7	8	9
Serial No.	Name of the inmate	Period of leave	Date of departure	Date of return	Place(s) to be visited	Persons to be visited with their relationship	Purpose of leave	Remarks

Form XV[See rule 38(6)]Disposal Register(Name of the Protective Home)

1. Serial Number.

2. Name of girl or woman.

3. Age.

4. Caste, religion and language.

5. Conduct.

6. Attainment.

7. Health.

8. Medical treatment.

9. Date of leaving.

10. Duration of stay.

11. Remarks.

12. Signatures of Superintendent.

Form XVI[See rule 38(7)]Number of persons discharged during the year

District,

taluk,

town or village.

1. Name of the protective home.

2. Number of girls/women discharged during the year.

Station.DateSuperintendent of Protective Home.Form XVII[See rule 43]Administrative Report of Protective HomesFor the year ___________________________________Date __________________

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