Section 24 in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970
24. Punishment for indiscipline.
(1)The Superintendent may award any of the following punishments for the act or acts specified in rule 23 -(a)temporary cessation of visits of parents or guardians,(b)deprivation of play hours,(c)change to work of harder nature for a period not exceeding three months.(2)A punishment book shall be maintained in each Home or Shelter by the Superintendent or the Assistant Superintendent who shall record full particulars of the punishment awarded by him/her together with the nature of offences, the names of the offenders and the number of previous punishments awarded to them.(3)An extract from the punishment book of entries of every month shall be sent by the Superintendent or the Assistant Superintendent to the Chief Inspector before the 10th of the following month.(4)When any offence under the Indian Penal Code is committed by an inmate of the Home or Shelter, the Superintendent or the Assistant Superintendent shall -(a)if the offence is non-cognizable, file a complaint with the prior permission of the Chief Inspector, and(b)if the offence is cognizable refer the case to the officer - in - charge of the Police Station within whose jurisdiction the Home of Shelter is situate, and send a report to the Chief Inspector.(5)No punishment other than those mentioned in rule 24, sub-rule (1) shall be awarded to or inflicted upon any inmate, and any member of the staff responsible for inflicting any unauthorised or unrecorded punishment of any inmate shall be liable for severe disciplinary action.Chapter - III Equipment, Diet and other Miscellaneous facilities
