Section 38 in Rajasthan Suppression of Immoral Traffic in Women and Girls Rules, 1958
38. Discharge of inmates of protective homes.
(1)The Government may at any time order an inmate of a protective home to be discharged either absolutely or on such conditions as they approve. In the event of a breach of any such conditions, the inmate shall be liable to be arrested and brought back to the home.(2)The Superintendent shall at the end of each month prepare a statement of Inmates who have to be discharged in the subsequent month and read out the statements of the inmates.(3)On the day of discharge, the inmate's state of health shall be recorded by the Superintendent in the Inmate's Register. He shall compare the entries in the warrant of committal with those in the Register and shall satisfy himself that they are agree and that the term of the inmate has been duly served. He shall then sign the endorsement for discharge on the warrant, certifying to the due expiry of the term. The belonging of the inmate shall be handed-over to her and the details recorded in the appropriate column in the Inmate's Register. The inmate shall be given food for the day before she is discharged. The inmate shall if necessary be provided with suitable clothing.(4)Even discharged inmate whose destination is on or near a line of railway shall be supplied with a railway ticket of the lowest class. Payment of the fare shall be made by railway warrant, where the cost of journey exceeds Rs. Sq. In other cases payment shall be made by cash. When a journey is to be made by boat or bus, the inmate shall be provided with passage or passage money to the halting place nearest to his/her destination at the lowest rate. Every inmate who has to proceed a distance of more than 5 miles by road or more than 3 hour's journey by rail or other mode of conveyance shall on discharge be given subsistence allowance at the rate of [8 annas] [Please Check the Amount from the Department], if the journey will be completed on the following morning and [one rupee] [Please Check the Amount from the Department] per day otherwise.(5)The Director may at any time order suitable inmates of the Protective Homes to be admitted into homes established under the After Care Programmes of the Government.(6)A disposal register in Form XI shall be kept in every protective home in which full particular shall be entered of the manner in which every inmate is disposed of on discharge and of her after-carrier. Every effort shall be made by the Superintendent to keep in touch with the inmates for at least 3 years after their discharge.(7)An annual return in Form XII shall be made by the Superintendent to the Chief Inspector. The remarks made by the Board of Visitors from time to time during the year to which the return relates shall also be communicated to the Chief Inspector with the return.
