Section 53 in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970
53. Chief Inspector.
- The Government shall appoint a Chief Inspector for all the Homes and Shelters in the State. Among other duties assigned to him by the Government from time to time, the following duties shall appertain to the Chief Inspector:-(i)He shall superintend and control the working of these rules:(ii)He shall have general control over the staff in all the Homes and Shelters;(iii)He shall inspect all the Homes and Shelters whether established or recognised by the State Government at least twice in year and submit his inspection reports to the Director and the State Government;(iv)He shall submit to the Director consolidated monthly, quarterly and annual reports and returns, expenditure statements and such other returns as may be prescribed by the Government from time to time.
