Section 71 in The Assam (Management, Function and Responsibilities of Special School, Children's Home and Observations Homes) Rules, 1976
71. Inspection of institution.
- Every institution shall be open to inspection at all reasonable times by the inspecting officers of the Directorate of Social Welfare. Inspector of Schools of the district and by such other officers of the State Government as may be authorised by the State Government in this behalf.Form I[Vide sub-rule (1) of Rule 20]Form of Order of Release of LicenceI ...................................................... (name and designation of the licensing authority) Government of Assam, do by this licence permit.....................son/daughter of.........caste...........residence.....number......who was ordered to be detained in Children's Home/Special School by the Children Act, 1970 for a term of............on the........... day of.......19.... and who is now detained in the............. at...........to be discharged from the said................on condition that he/she be placed under the supervision and authority of..............during the remaining portion of the aforesaid period of detention.This licence is granted subject to the detention endorsed hereon, upon the breach of any of which it shall be liable to be revoked.Dated the............Signature and Designation ofLicensing AuthorityConditions
