Section 41(4) in Rajasthan Suppression of Immoral Traffic in Women and Girls Rules, 1958
(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 Government.
