(1)A vagrant may be discharged from a vagrant's home under orders of the Controller,-(a)on the Manager of such vagrants' home certifying in the prescribed manner that satisfactory employment has been obtained for such vagrant ;(b)on its being shown to the satisfaction of the Controller that such vagrant has become possessed of an income sufficient to enable him to support himself without resorting to vagrancy;(c)on a relative of such vagrant, or a person who the Controller is satisfied is interested in the welfare of such vagrant, entering into a bond with or without sureties for a sum prescribed, to look after and maintain such vagrant and to prevent him from resorting to vagrancy;(d)for other good and sufficient reasons to be recorded by the Controller in writing.(2)When the employment referred to in clause (a) of sub-section (1) has been obtained for a vagrant, any such vagrant refusing or neglecting to avail himself thereof shall be liable to be punished on conviction before a Magistrate, with rigorous imprisonment for a term which may extend to one month.
