Section 14 in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970
14. Discharge of inmates.
(a)A female inmate admitted through a court order will be discharged under orders of the court or with the permission of the Chief Inspector. A female inmate admitted through police shall not be discharged or handed over to any one without the order of a court of Magistrate I Class or the Chief Inspector. Permission of the Chief Inspector shall be obtained to discharge other female inmates for their proper rehabilitation. Any person who leaves the Home or Shelter without permission and does not come back within a week, will be discharged. Ordinarily an inmate should be discharged when the programme of counselling, assistance and training of inmates to enable them to live as a self reliant, respectful, honest and useful citizen is completed. An inmate may also be discharged as a disciplinary measure with the prior sanction of the Chief Inspector.(b)When an inmate is discharged from the Home or Shelter under these rules he/she will be allowed to take back the jewellary, cash and other belongings which were deposited at the time of his/her admission or as a result of his/her earnings during stay in the Home or Shelter. In case of transfer of an inmate from one institution to another the above property will also be transferred.(c)If the inmate has insufficient or indecent clothes, he/shall be allowed to leave the Home or Shelter on discharge or transfer with one set of clothes on his/her body.
