Section 27 in The Punjab Suppression of Immoral Traffic in Women and Girls Rules, 1960
27. Attendance of the inmates of protective homes before police or Magistrate [Section 23(2)(g)].
- Any inmate whose attendance is required before the police or before a Court shall be permitted to leave the protective home for the purpose, only on receipt of written requisition signed by a Police Officer not below the rank of a Deputy Superintendent of Police or of a summons issued by the Court of competent jurisdiction. The inmate shall in such cases be accompanied by the Superintendent or by any member of the staff considered suitable by the Superintendent.
