(1)The following acts are forbidden in the institutions, namely :-(a)quarrelling with any other child;(b)an assault or use of criminal force;(c)use of insulting, absence or threatening language;(d)immoral or indecent or disorderly behaviour;(e)disabling himself for work;(f)damage to the property of institution;(g)interference in the management of institution.(h)receiving, possessing or transferring any prohibited articles;(i)conspiring to escape or to assist in escaping;(j)answering untruthfully any question put by an officer of institution or a visitor;(k)refusing to eat food or destroying food;(2)The Superintendent may award any of the following punishments to a child who commits any of the acts mentioned in sub-rule (1) :-(a)deprivation of playing hours;(b)temporary cessation of visits from parents or guardian;s(c)change to work of severe nature, for a period of not exceeding three months;(d)segregation from rest in a separate room of institution for a period not exceeding two days in twelve months.(3)The Superintendent shall maintain a register in which he shall record full particulars of the punishment inflicted by him, together with the nature of offences, the names of the defaulters and the number of previous punishments awarded to them. The Superintendent shall send an extract from the register to the Chief Child Welfare Officer before the tenth of every month.
