Section 8 in The Rules for the Working and Management of the Central Aftercare Homes and District After-care Shelter, 1985
8. Institutional programme.
(a)Procedure for admission-(1) District After-Care Shelters-Any male prisoner released from Correctional Institution (Jail) and willing to avail the services afforded by the After-care Shelter shall ordinarily be eligible for admission to the Shelter having jurisdiction over the area in which the correctional institution is situated, for the purpose of ascertaining the willingness and suitability of the prisoner for after-care treatment. Pre-release contact with each prisoner shall be made by the concerned After-care Officer at least two months before the release of the prisoner at an interval of at least once a week. Contact shall also be made with the concerned Prison Welfare Officer for the purpose of collection of information regarding his antecedents, behaviour in the prison, response to correctional, educational and vocational training imparted in the correctional institution and other allied matters. In the case of a prisoner of a jail situated at a place other than where the District After-care Shelter is located and who is likely to be admitted in the District After-care Shelter after release steps shall be taken to get the prisoner transferred to the District Jail of the station where the District After-care Shelter is located. On the day of release the After-care Officer shall arrange to receive each prisoner to be admitted in the District After-care Shelter at the Jail gate and to bring him to the Shelter for admission. After admission in the District After-care Shelter each inmate shall be kept under observation for a week and steps shall be taken by the After-care Officer to rehabilitate the inmate in consultation with his family members or by finding a steady employment for him. If rehabilitation cannot be arranged within a period of three months the inmates shall be sent to the Central Home for Men for prolonged after-care treatment.(2)Central After-Care-Home for Men - The Central Aftercare Home for men shall only admit persons sent by the District Aftercare Shelters of the State. The Home shall also function as District Shelter in respect of admission of released prisoners from the local Jail if any of the place where the Home is situated. After admission each inmate shall be kept in quarantine for a fortnight when he will be medically examined and his character, personality etc. be properly assessed.(3)Central After-Care Home for Women - The admission of released female prisoners in the Central Home for Women shall be made directly (in the absence of District Shelters for Women) after release from the different jails of the State on the recommendation of the After-care Officer/ Lady Prison Welfare Officer of the concerned area. The Lady Case Worker of the Home shall be sent to receive the female prisoner at the Jail gate on the date of her release and bring her to Home for admission after receipt of information from the concerned After-care Officer/Lady Prison Welfare Officer regarding the exact date of release of the prisoner. The admission of other category of women in need of protection and care of the Home recommended for admission by voluntary organisations, local bodies, welfare organisations, Magisterial authority, Correctional Officers of the Social Defence Scheme etc. shall be made directly by the Superintendent of the Home subject to approval of the Managing Committee later on. The Lady Case-worker shall be sent to receive and bring the person from net place of residence to the Central Home for admission if the sponsoring authorities cannot arrange to send her to the Home for admission. In an emergency the Superintendent shall be competent to admit an outsider in the Central Home for women provisionally subject to verification of her character, antecedents, family and social background etc., through the District Probation Officer concerned to ascertain her suitability to continue in the Home. Any outsider, seeking admission in the Home, shall initially apply to the Superintendent of the Home who shall place the same before the Managing Committee for its approval or in emergent cases decide regarding admission of the person in anticipation of the approval of the Managing Committee. On admission the inmate shall be kept in quarantine for a fortnight and shall be medically examined and her character, personality etc., be properly assessed.(b)Training and rehabilitation - After the period of quarantine is over the inmate shall be given suitable facilities for training in different crafts and trades in a production unit attached to the Home according to his/her aptitude and interest taking into account the local condition and individual requirement so as to be helpful for the ultimate rehabilitation of the inmate. The daily routine of work, training, recreational and educational activities shall be chalked out by the Superintendent of the Home with the concurrence of the Managing Committee subject to final approval of the Inspector-General of Prisons.(c)Follow up-after discharge-After discharge of inmate from the Home or the Shelter on her rehabilitation contact shall be maintained as far as practicable with a view to minimise an eliminate chance of his/ her relapsing to his/her old habits and coming under unhealthy influences. The Superintendent or After-care Officer shall for this purpose work in close co-operation with the District Probation Officers or employees or parents of the inmates and social workers of the concerned areas. A record of progress of those discharged from the Home/Shelter shall be maintained as far as practicable.
