Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Haryana - Subsection

Section 18(2) in The Haryana Prevention of Beggary Rules, 1972

(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.