Section 9 in The Rules for the Working and Management of the Central Aftercare Homes and District After-care Shelter, 1985
9. Managing Committee.
(a)There, shall be a Managing Committee for each Central After-care Home and District After cAre Shelter. The Managing Committee for a Central Home shall consist of eleven members and that of a District Shelter seven members inclusive of the Chairman and Secretary. Ordinarily not more than one-third of the total members shall be official (Four for Managing Committee for Home and two for the Managing Committee of the Shelter). The Superintendent of the Jail and the Superintendent of Police should be the official members of the Managing Committee for Shelter.(b)Each Managing Committee shall have a Chairman and a Secretary. The non-official members of the Managing Committee be appointed by the State Government in consultation with the State Social Welfare Advisory Board. [* * *] [Deleted vide Orissa Gazette Suppl. No. 49/2.12.1988.].(c)The Superintendent of each Central Home and the After-care, Officer of each District Shelter shall be ex-offico Secretary of the respective Managing Committee. He/She shall be responsible for convening the meetings of the Committee, for putting up the agenda for the meetings and for recording the minutes and for such other incidental matters. The minutes recorded by Secretary shall be placed before the Chairman of the meeting for his/her approval.(d)(i)The official members of the Managing Committee of each Home or Shelter shall consist of the following :(1)[ District Magistrate-Chairman] [Substituted vide Orissa Gazette Suppl. No. 49/2.12.1988.](2)Superintendent of Police.(3)Chief District Medical Officer.(4)District Employment Officer.(5)One Officer of the Education Department.(6)Superintendent of Central Home-Member-Secretary.(7)One Member of Parliament representing a constituency of the District.(8)One representative of the local welfare organisation/aftercare Officer, District/After-care Shelter.(9)[ Project Officer, District Rural Development Agency.] [Inserted vide Orissa Gazette Suppl. No. 49/2.12.1988.](ii)While nominating the non-official members for each Managing Committee the State Government may, as far as possible, select from amongst the following (seven for each Central Home and five for each District Aftercare Shelters) ;(1)One M.L.A. representing the District.(2)One Educationist.(3)One representative of the local Municipality.(4)One social worker of eminence.(5)One representative of the local medical profession.(6)One representative of the local legal profession.(7)One representative of the local business community.(8)One Lady specially nominated by the State Social Welfare Advisory Board.(e)Each non-official member of the Managing Committee shall hold office ordinarily for two years from the date of their appointment. Any non-official member may, however, be re-appointed to hold membership of the Committee to the extent of five years at the maximum at a stretch. Government may remove any member for reasons as may appear to them sufficient. The Chairman of the State Social Welfare Advisory Board shall ordinarily be consulted in the case of removal of the non-official member.(f)Any non-official member who wishes to resign shall send his/her resignation to the Chairman of the Committee who shall refer it to Government through the Inspector-General for Prisons for necessary action.(g)The Managing Committee shall be empowered to recommend the removal of any non-official member for failure to attend three consecutive meetings or for other sufficient reasons. Such recommendation shall be made to the State Government through the Inspector-General of Prisons. Government shall ordinarily consult the Chairman of the State Social Welfare Advisory Board before taking final action.(h)The Committee shall ordinarily meet once a month. Additional meetings shall be called when deemed necessary by the Chairman or by the Secretary in the consultation with the Chairman or whom one-third of the total members so desire by a duly signed requisition.(i)The quorum for a meeting shall be one-third of the number of members.(j)The Managing Committee shall generally look after the affairs of the Home or Shelter. It shall be the duty of each member of the Managing Committee to satisfy himself /herself that the rules and orders regulating the management of the Home/Shelter and its inmates are being carried out properly and for this purpose it shall be open to any member to visit the Home/Shelter and interview the inmates at any time with a prior intimation to the Superintendent/After-care Officer of the institution concerned. No member shall issue any order to any subordinate officer of the Home/Shelter. They are competent to record their comments in the Visitors book for Departmental action.(k)The Managing Committee shall scrutinise all admissions of inmates in the Home/Shelter and on their approval the admission shall be confirmed. The admission shall be consistent with the rules on the subject. The Managing Committee shall be empowered to appoint a sub-committee including the Superintendent/After-care Officer, as the, case may be, as a member and delegate the powers of admission to the sub-committee.(l)The Secretary shall be competent to admit inmates in anticipation of the approval of the Managing Committee and shall seek the approval of the Managing Committee in their next meeting or seek the approval of the sub-committee, if any appointed by the Managing Committee for the purpose.(m)The Managing Committee shall be competent to decide contract for the purchase of food-stuff, dietary and other miscellaneous articles for the use of the inmates of the Home/Shelter after due consideration of tenders and examination of samples.(n)The Managing Committee shall be competent to approve essential purchase for the Home/Shelter in an emergency up to a limit of Rs. 2000 (Rupees Two thousand) only in anticipation of formal sanction by the Inspector-General of Prisons. All proposals for purchase of furniture, equipments and other items of contingent nature shall first be approved by the Managing Committee prior to submission of the same to the Inspector-General of Prisons for sanction if the same exceeds the financial powers of the Head of Office of the Home/Shelter to sanction such purchase.(o)The Managing Committee shall be competent to approve the daily routine of work and training of inmates drawn up by the Superintendent of the Home/Shelter subject to final concurrence by the Inspector-General of Prisons.(p)There shall be a Visitors Book for the members of the Managing Committee. Any member visiting the Home/Shelter shall immediately on completion of the visit record his/her findings, remarks and suggestions in the Visitors Book in his/her own handwriting. Such record shall be limited to a statement of facts as found during the visit and the remarks and suggestions, shall be based on the facts observed. The remarks made in the Visitors Book shall as early as possible be placed before the Managing Committee for its consideration. The Managing Committee may at its opinion forward a copy of the remarks with necessary comments to the Inspector-General of Prisons for further action. The final action taken by the Managing Committee or the Inspector-General of Prisons on the remarks of each visitor shall be communicated to such visit or by the Secretary of the Committee with the approval of the committee. The Visitors Book shall be kept in the Office of the Home/Shelter in the custody of the Superintendent/Aftercare Officer of the Home/Shelter and shall not be removed from the office of the Home/Shelter.
