Section 5 in The Rules for the Working and Management of Prison Welfare Services in the Jails, 1985
5.
Duties and responsibilities of Welfare Officer shall be -(i)to contact every prisoner in the jail and to prepare case history (in Form No. 14) with an analysis of personality aptitude and correctional needs of the prisoner;(ii)to offer counselling service to the prisoners on their personal, social and vocational problems;(iii)to establish and maintain good relations between prisoners and custodial staff and to act as a liaison between prisoners and their families or/and relatives;(iv)to arrange for correspondence with the families/relatives of the prisoners and keep them in touch with the prisoners through interviews so that the prisoners may find it easy to settle down after their release;(v)to help protection Af the family and property of a prisoner during the period of his imprisonment;(vi)to attend to the correspondence work of illiterate prisoners;(vii)to contract relatives, the welfare and employment agencies either directly of through the concerned Probation Officers to arrange for ultimate rehabilitation-in his own society or admission in an After-care Home after release of a prisoner;(viii)to help the prisoners in preparation of appeals or mercy petitions as may be necessary;(ix)to recommend the training facilities for the prisoners in Jail Industries and Crafts which may help them in future rehabilitation;(x)to arrange for parole and emergency leaves of prisoners;(xi)to arrange for moral and religious discourses by eminent persons;(xii)to take steps for follow-up work for the released prisoners;(xiii)to maintain the following registers.
