Section 18 in The Haryana Prevention of Beggary Rules, 1972
18. Duties of Superintendent.
(1)The Superintendent shall be responsible for the custody, protection, treatment, training and welfare of the inmates in the Reception Centre and the Certified Institution.(2)The Superintendent shall move about freely among the inmates, hear complaints from them and redress their complaints promptly, acquaint himself with the conduct, progress, behaviour of each inmate and ensure that each one of them is provided with proper food, clothing, bedding and such other amenities as are admissible.(3)The Superintendent shall maintain discipline and order at the Reception Centre and the Certified Institution, as the case may be, and ensure that every member of the staff behaves with patience and good temper and discharges his duties satisfactorily and promptly.(4)The Superintendent shall (i) keep a constant watch on the receipts and expenditure of the Reception Centre or the Certified Institution as the case may be.(ii)satisfy himself by frequent periodical inspections that the register and account books are written upto date.(iii)verify that cash balances correspond with those entered in the cash book, that the daily entries are made in the day books and that outstanding are not allowed to accumulate.(5)The Superintendent shall assign duties to the members of the staff of the Reception Centre or the Certified Institution, as the case may be. Such duties may include those connected with the management and supervision of inmates in the Reception Centre or the Certified Institution, their training, outside employment, recreation, investigation and other matters connected with the Court.
