Section 51(1) in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970
(1)The Superintendent of the Home shall hold a Gazetted status and shall function as the Head of office as the Drawing and Disbursing officer of the Home and will be governed by the general rules regarding powers and responsibilities of such Government officers and will be fully responsible to the Chief Inspector and the Director in financial and administrative matters. In addition to other duties assigned by the Government from time to time, following duties and responsibilities appertaining to the Superintendent :-(a)The Superintendent shall be responsible for the admission, care, custody, protection, treatment, training and general welfare of the inmates of the institution. He/she shall reside on the premises of the institution in the quarter provided by the Government free of rent.(b)The Superintendent shall be responsible for management and general supervision of all work of the Home including the supervision of the work of the staff, maintenance of accounts and financial transactions, accounts of clothing, food stock, stores, private property of inmates, if any, etc.(c)The Superintendent shall be responsible for good discipline of the institution and for efficient working of the training and production units. He/she may issue administrative orders to meet emergency reporting the circumstances of the case of the Chief Inspector and to the Committee of the institution as soon as possible.(d)The Superintendent shall take all necessary measures for maintaining the good health of the inmates and maintain the institution in well sanitated condition.(e)The Superintendent shall be responsible for maintaining the accounts, custody of jewellery, cash and other belongings of the inmates and submission of financial returns prescribed under the existing rules.(f)The Superintendent shall be incharge of office correspondence, interviews with visitors and showing them round the Home.(g)The Superintendent shall prepare case history, diagnosis and the treatment plan for inmates. He/she shall arrange for social and vocational rehabilitation of inmates, job - placement and follow-up work relating to persons discharged from the home.(h)The Superintendent shall function as the ex-officio Secretary of the Committee.(i)The Superintendent shall make surprise inspection of provision stores at least once a month, shall visit the institution at uncertain hours and check that every thing is in order.(j)The Superintendent shall be responsible for submitting statements and returns under the rules in addition to such statements and returns as may be prescribed by the Government, the Director of the Chief Inspector from time to time.(k)The Superintendent shall be responsible for proper dieting and clothing of inmates in accordance with the prescribed scale and consistence with the sanctioned grant.(l)The Superintendent shall be generally responsible to the Committee for the proper administration of the Home.(m)The Superintendent shall perform such other duties as may be assigned from time to time by the Director for the purpose of efficient working of the Home. He/she shall carry out executive instructions issued from time to time by the Chief Inspector for the proper management of the Home.(n)The Superintendent shall maintain the following registers, records and documents :-(i)Attendance Register of staff.(ii)Movement Register of the staff.(iii)General Admission and Discharge Register of inmates.(iv)Attendance Register of inmates.(v)Property Register of inmates.(vi)General Order Book.(vii)Punishment Book.(viii)Visitors Book.(ix)Minutes Book for the meeting of the Committee.(x)Registers and records relating to the correspondence with Shelters and different organisations for the purposes of social and vocational rehabilitation of inmates.(xi)Records of pre-release contact in respect of those released from correctional institutions.(xii)Follow-up Register.(xiii)Records of individual inmates. - Individuals Case Records containing :-
