Section 44(1) in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970
(1)The Committee shall generally look after the affairs of the Shelter and for this purpose, it shall be open to [Chairman] [Substituted by Notification dated 8-1-1971, Published in Rajasthan General Gazette Part IV-C(I), dated 18-2-1971.] to visit the Home or Shelter and interview the inmates at any time with a prior intimation to the Superintendent of the institution concerned. The Chairman shall be competent to visit a Home or Shelter at any time.
