Section 17 in The Haryana Prevention of Beggary Rules, 1972
17. Duties of Chief Inspector, Assistant Inspector.
(1)The Chief Inspector shall be overall incharge for implementing the Act and adopting necessary measures for the persons detained in various Reception Centres or Certified Institutions.(2)The Chief Inspector shall inspect every Reception Centre and Certified Institution functioning under the Act at least once in every six months [and record his observations and recommendation in general visit book] [See Legislative supplementary Part III, dated 24th February, 1976.].(3)The Chief Inspector shall :(a)satisfy himself that necessary measures for discipline, training, employment and medical care of the inmates are being taken in the Reception Centre and the Certified Institutions (functioning under the Act);(b)release the detained person from the Certified Institution in accordance with Section 20;(c)transfer any person detained in Reception Centre or Certified Institution to another Institution of similar nature either within the State or outside the State in accordance with the provision of Rule 29.(4)The Inspectors appointed under Section 18 of the Act shall assist the Chief Inspector in the performance of his duties, and perform such duties as may be delegated to him from time to time by the Chief Inspector except these specified in sub-rule (1).(5)The Assistant Inspectors appointed under Section 18 of the Act shall assist the Chief Inspector and Inspectors in performance of their duties and to perform such other duties as may be delegated to them from time to time by the Chief Inspector except those in sub-rule (1).
