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State of Odisha - Section

Section 10 in The Rules for the Working and Management of the Central Aftercare Homes and District After-care Shelter, 1985

10. Equipment, diet and other miscellaneous facilities.

(a)Equipment-(1) An inmate of the Central After-care Home will be supplied with the following equipments on admission.
  Male-   Female-
(i) Three cotton dhoties (i) Three cotton saries
(ii) Three cotton shirts (ii) Three cotton blouses
(iii) Two cotton gamuchhas (iii) Three cotton petti coats
(iv) One woolen sweater (for winter season only) (iv) Three cotton gamuchhas
(v) One cotton durry (v) 4½ metres of loose cotton cloth
(vi) One woollen blanket (vi) One woollen blouse (for winter season only)
(vii) Two cotton bed-sheets (vii) One cotton durry
(viii) One pillow (viii) One woollen blanket
(ix) Two cotton pillow cases (ix) Two cotton bedsheets
(x) One cotton mosquito net (x) One pillow
(xi) One brass plate (xi) Two cotton pillow cases
(xii) One brass tumbler (xii) One cotton mosquito net
(xiii) One brass cup (xiii) One brass plate
(xiv) One aluminium cup (xiv) One brass cup
(xv) One cot with kitbox and locking arrangement (xv) One brass tumbler
(xvi) One wooden cloth hanger (xvi) One aluminium cup
(xvii) One small mirror (xvii) One cot with kitbox and locking arrangement
(xviii) One small comb (xviii) One small mirror
    (xix) One comb of standard size
    (xx) One wooden cloth hanger
Note - Female inmates of Central After-care Homes shall be provided with cheapest quality of glass bangles.
(2)Scale of equipments prescribed for the inmates for Central Homes for Men (Males) shall be applicable to the inmates of the District After-care Shelters; provided that the scale of clothing and bedding should be reduced to the actual requirement.
(3)The cotton clothing and bedding prescribed for an inmate should ordinarily last for one year and the woollen clothing and bedding for three years, pillow for five years and comb and mirror for one year. The utensils should ordinarily last for three years and wooden furnitures for at least ten years.
(4)A careful record of the receipt and issue of all equipments shall be kept in the relevant registers. Separate account being maintained for each item of equipments both new and old.
(5)Unserviceable articles shall be brought at least once a month before the Head of the Office of the Home/Shelter, as the case may be, who shall if satisfied regarding the unserviceability shall condemn such articles as per General Financial powers vested in him/her. Articles to be condemned beyond the financial power of the Head of Office shall be referred to the Inspector-General of Prisons, Orissa for orders.
(6)Condemned clothing and bedding and other equipments not required for use shall be sold in accordance with the orders of the Inspector-General of Prisons, Orissa.
(7)Each inmate's clothing and equipments shall be renewed from time to time as the necessity arises.
(8)All articles should be purchased locally or from other sources by observing usual formalities with the approval of the Managing Committee. Sanction of the Inspector-General of Prisons, Orissa where necessary shall be obtained.
(b)Diet-(1) The inmates shall be dieted according to the following scales :
Early morning tiffin  
(i) Loaf or bread or chuda 115 Gms.
(ii) Sugar 30 Gms.
Other meals (Mid-day and Night)  
(i) Rice or wheat 470 Gms.
(ii) Dal 115 Gms.
(iii) Vegetables 235 Gms.
(iv) Mustard oil 30 Gms.
(v) Salt 20 Gms.
(vi) Condiments 5 Gms.
(vii) Onion 5 Gms.
(viii) Antiscorbetics 5 Gms.
(ix) Fire wood or coal 1 Kg.
(x) Meat or Fish 115 Gms. once a week
(xi) Milk 255 Gms. once a week to vegetarian
(2)The scale of diet prescribed in the rule may be varied as far as possible within the estimated cost of the prescribed diet.
(3)Children up to 5 years of age accompanying an inmate of the Home/Shelter will be dieted as per scale prescribed by the Medical Officer of the nearest hospital, as the case may be.
(4)The food grains and miscellaneous should be procured through contract system or purchased locally in a manner as may be approved by the Managing Committee or in its absence by the Inspector-General of Prisons.
(c)Other miscellaneous facilities - (1) Journeys Expenses of Inmates of Central After-Care Homes and District Aftercare Shelters-
(i)Journeys expenses will be paid to persons selected from outside or on release from bail for admission to the Central Homes.
(ii)Inmates of the Homes to attend interviews for purpose of job placement and rehabilitation and to join new appointments if selected.
(iii)Persons for admission to the Central Homes for Men from the District After-care Shelters; provided that they are not capable of meeting the expenditure of the journeys involved for such purpose.
(iv)Persons discharged from the Home or shelter on their social rehabilitation to go to their Homes.
(2)Payment of journeys expenses in the above cases is subject to the following conditions :
(i)The lowest charge of the cheapest conveyance available on the route is payable to the inmates.
(ii)A subsistence allowance of Rs. 1.50 per day subject to maximum of 3 days under ordinary circumstances will be paid to each of the inmates from one institution to other institution or to the place of interview or appointment and vice versa,
(iii)No inmate should ordinarily be allowed more than three interviews at Government cost for the purpose of attending interviews, rehabilitation or job placement. Any relaxation to this rule can only be made in deserving cases under specific approval of the Inspector-General of Prisons.
(iv)Every female inmate of the institution shall be accompanied by a female employee of the Home Outrider selected for admission into the Central Home for women may be accompanied by her female attendant, if any and in such cases the attendant may be paid the actual charge of the cheapest conveyance available for both the ways, if incurred and subsistence allowance of Rs. 1.50 each per day in production of a certificate from the local Revenue authority of the Sarpanch to the effect that the women seeking admission into the Home is actually poor and has no means to meet journey expenses from her place to the Central Home for women and one escort is necessary in her case. A female employee of the Home may also be sent to bring outsiders selected for admission into the Home.
(3)The Head of Office of the Home/Shelter shall be competent to sanction journey expenses of the inmates.
(d)Interview-The inmates of the Home shall be allowed interview with their relatives once a fortnight excepting on Sunday and public holidays in the presence of the Superintendent or Case Worker under orders of the Superintendent within the premises of the Home. The duration of interview Shall not ordinarily exceed half an hour. Interview hours shall be fixed by the Superintendent with concurrence of the Managing Committee.
(e)Letters-Each inmate shall be allowed to write letter once a fortnight to his/her relatives/friends. Writing materials and post card shall be supplied to the inmates for the purpose.
(f)Inuction -(i) Each inmate shall be supplied with oil and soap in the following scale L
Cocoanut oil per week 60 gms.
Toilet soap per week 85 gms.
Washing soda per week 85 gms.
(for washing cloth) per week 1 kg.
Firewood (for boiling dirty cloths)    
(ii)Male inmates shall be provided with facilities for shaving and for this purpose shaving apparatus should be kept in the Home. They shall also be allowed to cut their hair once a month.
(g)Private cash-The private cash of the inmate shall be kept in a pass book opened in the name of the inmates and shall be preserved by the Superintendent, After-care Officer until the date of discharge from the institution. Transactions of the amount kept in the pass book of an inmate during the period of his/her stay in the Home/Shelter shall be made with the approval of the Head of Office of the Home/Shelter.