Section 41 in Punjab Suppression of Immoral Traffic in Women and Girls Rules, 1960
41. Board of visitors. [Section 23(2)(g)].
(1)The State Government may appoint for any local area a Board of visitors to visit once a month the protective homes situated within such local area and to comment and advices on matters affecting the administration of such protective homes.(2)The State Government may appoint to a Board to work as its member such officials and non-officials as it may deem necessary, the total number being not less than three and not more than seven, one of whom shall be nominated as President. Non-official members may include experienced social welfare workers, particularly women social welfare workers, in the field of suppression of immoral traffic in women and girls.(3)A non-official member shall hold office for two years from the date of his/her appointment and shall be eligible for re-appointment.(4)It shall be the duty of the Board -(a)to enquire into and see that the arrangements in the protective homes are proper in all respects;(b)to examine the medical, admission and disposal registers and any other connected records;(c)to see that no inmate is illegally detained in a home;(d)to bring any special cases to the notice of the Chief Inspector;(e)to interview new admissions since the last meeting and to hear any representations that the inmates may desire to make; and(f)to carry out any other duties which may be assigned to the Board from time to time by the State Government.(5)The Board shall hold a formal meeting once in every three months. The meeting shall be held in the protective home or if there are two or more protective homes in any area, in each home by rotation. The Superintendent of the protective home in which the meeting is held shall be the Secretary of the Board for the meeting.(6)No business shall be transacted at the meeting of a Board unless at least three members are present.(7)The President shall preside at every meeting of the Board at which he/she is present. If the President is absent from any meeting, the members present shall elect one of the members to preside over the meeting and the member so elected shall at that time exercise all the powers of the President.(8)The President of the Board shall fix the date and hour of the meeting and a week before the date so fixed, a notice thereof, together with an abstract of any special matters to be considered, shall be furnished to the members by the Secretary of the Board.(9)The minutes of each meeting shall be approved by the President and sent by the Superintendent of the protective home in which the meeting is held to the Chief Inspector with his/her remarks.(10)The Superintendent of each home shall bring the to notice of the Chief Inspector all cases of failure on the part of any member to attend a meeting. The Chief Inspector shall keep a record of such cases of absence and shall, when any non-official member's attendance is markedly irregular, bring the fact to the notice of the State Government who may, if it thinks fit, remove such member from office.(11)The Superintendent shall be advised by the resolutions of the Board in the management of the home; provided that if, in the opinion of the Superintendent, it would be inconsistent with the Act or these Rules, or inexpedient to give effect to any such resolution, he/she shall submit the resolution for the orders of the Chief Inspector and intimate to the President of the Board the fact of his/her having done so. The order of the Chief Inspector shall be final. It will, however, be subject to review by the State Government who may confirm, rescind or modify such order.
