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State of Haryana - Section

Section 19 in Haryana Children Rules, 1974

19. Functions and responsibilities of institution. Section 67(2)(e).

(1)Every institution shall maintain a register of admission and discharge of children in Form VI and get the children admitted to the institution to be medically examined once in every month.
(2)Every child admitted to an institution shall be supplied with a set of clothes and the clothes worn by the child at the time of admission shall be destroyed if they are in rags or filthy or verminous condition. In other cases the clothes shall be returned to the parents, guardian or relatives of the child, and if it is not possible to do so, shall be washed, tied up in a bundle and stored and returned to the child on his discharge.
(3)Every child admitted to an institution shall be got medically examined from the Medical Officer of the institution or from the local hospital and the child to be found suffering from any venereal disease shall be kept, as far as possible, separate from other children. The child suffering from minor ailment shall be got treated from the Medical Officer of the institution but in case of serious illness he shall be taken to the nearest hospital for admission and a report to that effect shall be sent to the Chief Child Welfare Officer by the Superintendent of the institution.
(4)Every institution shall supply the children with diet and clothing and bedding in accordance with the scales specified in tables A and B given below :-Table A
1. Atta ... 500 grams per day
2. Sugar ... 35 grams per day
3. Vegetable ghee ... 35 grams per day
4. Pulses ... 50 grams per day
5. Vegetable ... 250 grams (including onion) per day
6. Milk ... 250 grams per day
7. Salt ... 15 grams per day
8. Haldi ... 1 gram per day
9. Chillies ... 1 gram per day
10. Spices ... ½ gram per day
11. Tea ... 1 gram per day
12. Firewood ... 1 Kilogram per day
13. Gur ... 250 grams (per month during winter October to March)
14. Washing soap ... 250 grams per month
15. Lifebuoy soap ... 1 cake per month
16. Mustard Oil ... 125 grams per month
17. Rice ... 150 grams in lieu of 200 grams Atta (twice a week according tochoice of children)
18. Datan fresh .... One
19. Sweet dish or special dish or fruit ... 50 paise per dish twice a week.
Table B
Sr.No. Name of the article Number Period
1. Pajamas 1 pair One year
2. Kurta 1 One year
3. Pants (Khaki) 2 One year
4. Shirts (One khaki and one white) 2 One year
5. Turban (for sikhs only) 10 One year
6. Banyans 3 One year
7. Underwear 3 One year
8. Handkerchiefs 3 One year
9. Towels 2 One year
10. Comb 1 One year
11. Bed sheets 2 One year
12. Pillow 1 One year
13. Bed cover 1 One year
14. Jersey Woolen 1 Two years
15. Khes 1 Two years
16. Pillow cases 2 Two years
17. Woollen Coat 1 Two years
18. Durri 1 Five years
19. Quilt 1 Five years
20. Mattress 1 Five years
21. Blanket 1 Five years
22. Quilt covers 2 Five years
SHOES
23. Chapples 1 pair One year
24. Shoes 1 pair One year
25. Shoes, Canvas 1 pair One year
26. Socks, Woollen 1 pair One year
27. Socks, Nylon 2 pair One year
28. Boot Polish 3 tins One year
Provided that the aforesaid scales may be increased or decreased so as to remain within the limit of amount fixed by the Government from time to time.
(5)The institution shall be responsible for -
(i)security, custody and discipline;
(ii)inspecting the food daily so as to ensure that the same is cooked and distributed among the children properly, and
(iii)moral, education and training.
(6)The institution shall inform in respect of the escape or re-capture of any child admitted therein to -
(a)the Chief Child Welfare Officer;
(b)the District Magistrate; and
(c)the Station House Officer of the nearest Police Station.
(7)Energy institution shall inform the Chief Child Welfare Officer and the parents, guardians or relatives, if any, in respect of death of any child admitted in the institution. If the parents, guardians or relatives fail to take possession of the dead body within a period of six hours in case they reside within the locality in which the institution is situated or twenty-four hours in case they reside elsewhere, the same shall be disposed of in accordance with the faith of the child by the institution. The expenditure incurred by the institution in this respect shall not exceed one hundred rupees in any one case.