Section 20 in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970
20. Rehabilitation.
(1)The final aim of any programme of care or aftercare is complete rehabilitation through measures calculated to promote self - reliance, self - respect, discipline and emotional and social adjustment. Such a rehabilitation of each inmate in a Home or Shelter shall be achieved through programmes of counselling, assistance, education and training etc. The procedure involved shall be the medical examination, classified assessment of aptitude, skills and attitudes, contact with parents and relatives investigation into individuals background preparation of rehabilitation plan for each inmate and discussions on these plans in a monthly case conference. Case work practice shall be adopted by the staff in dealing with inmates for their proper rehabilitation.(2)Rehabilitation may be achieved in any of the following ways:(a)Restoring the inmates to his family.(b)Counselling the inmate and his or her relatives to facilitate their re - adjustment.(c)Imparting suitable training in a craft, trade or profession inside or outside the institution and thereby enabling the person to earn his or her livelihood.(d)Enabling the inmate to secure a job or employment but no female inmate of 40 years or below be sponsored for the job of a domestic servant.(e)Arranging marriage of a female who is unmarried, widow or divorced with a suitable person.(f)Minor children unclaimed by their parents may be given in adoption after observing legal formalities, and safe - guarding their future welfare.(g)Providing financial assistance to inmates for establishing themselves in trades or occupations.(3)The rehabilitation plan for each inmate shall be submitted to the Chief Inspector for approval and shall be implemented after the approval has been accorded.
