Section 7 in The Punjab Prevention of Beggary Rules, 1975
7. Duties of Chief Inspector, Inspector Assistant Inspector, Probation Officer.
- Section 17(2) - (1) The Chief Inspector shall be the overall incharge for implementing the Act and for adopting necessary measures for the welfare of the persons detained in various Certified Institutions.(2)The Chief Inspector shall -(a)ensure that necessary measures for [maintaining discipline, training, employment and medical care of the inmates are being taken in the Certified Institutions.] [Substituted vide Notification No. GSR 23/PA 9/71 Section 17/ Amendment (1)79, dated 13.4.1979.](b)have the power to transfer any person detained in a Certified Institution to another Certified Institution either within the State or outside the State subject to the following conditions namely -(i)every direction for transfer of such person shall be issued with due regard to the accommodation [available] [See Punjab Legislative Supplementary Part III, dated 13.4.1979, Page 233.];(ii)no such direction shall be issued except on -(1)a report from the Medical Officer of the Certified Institution recommending the transfer of such person on medical or hygienic ground; or(2)a decision given by a court; or(3)a report from the Superintendent recommending the transfer in the interest of maintaining discipline or for other reasons :Provided that the Chief Inspector shall not direct the transfer of any person to a Certified Institution which is not maintained by the State Government, in contravention of the terms of any agreement entered into by the State Government with such Institution.(3)The Inspectors appointed under section 14 shall assist the Chief Inspector in the performance of his duties and perform such duties as may be assigned to them from time to time by the Chief Inspector except those specified in sub-rule (1).(4)The Assistant Inspectors appointed under section 14 shall assist the Chief Inspector and Inspectors in the performance of their duties and to perform such other duties as may be assigned to them from time to time by the Chief Inspector except those specified in sub-rule (1).(5)[ It shall be the duty of the Probation Officer to carry out the directions given to him by the Court and particularly perform the following duties, namely] [See Punjab Legislative Supplementary Part III, dated 13.4.1979, page 233.]:-(i)[ to make initial enquiries regarding the home of the beggar;] [See Punjab Legislative Supplementary Part III, dated 13.4.1979.](ii)to attend regularly the Court and submit reports;(iii)to keep diary, case-files and registers;(iv)to escort inmates, whenever possible, from the court to the Certified Institution;(v)to endeavour to find employment and work for the inmates;(vi)to run recreation clubs and to organise games and cultural programmes;(vii)to maintain close contact with the inmates and redress their grievances promptly;(viii)to assist the Police in the arrest process;(ix)to inform the parent or guardian, if any, about the illness of the inmate concerned;(x)to follow up, whenever possible, for a period of 18 months the activities of inmates discharged from the institution, either released on licence or after expiry of detention period.
