Section 21(2) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977
(2)It shall be the duty of such visiting committee-(a)to satisfy itself that necessary measures for discipline, employment, teaching of industries and medical care are being taken;(b)to give every inmate an opportunity for making applications and to enquire into the same;(c)to inspect the accounts and other registers and the record of inmates;(d)to recommend to the Chief Inspector or Superintendent the release on licence in accordance with Section 22, of persons detained in the certified institution;(e)to recommend to the Chief Inspector the names of organizations and responsible persons willing to take charge of or provide work for persons so released;(f)to ascertain and communicate to the Chief Inspector whether any person recommended for release is willing to be placed in the charge of or work for any such organization or responsible persons;(g)to consider any other matter connected with the progress of the Centre or institution, as the case may be, and the welfare of the inmates in general.
