Section 33 in Rajasthan Suppression of Immoral Traffic in Women and Girls Rules, 1958
33. Discipline and punishment.
- (l) The following acts are forbidden in a protective home and every inmate who wilfully commits any of them shall be deemed to have wilfully disobeyed the regulations of the protective home:-(a)quarrelling with any other inmate,(b)any assault or use of criminal force,(c)use of insulting, absence or threatening language,(d)immoral or indecent or disorderly behaviour,(e)wilfully disabling herself for labour,(f)Continuously refusing to work,(g)wilful idleness and negligence at work,(h)wilful damage to the home property,(i)wilful mismanagement of work,(j)tampering with or defacing history tickets, records, documents or tools,(k)receiving, possessing or transferring any prohibited article,(l)feigning illness,(m)wilfully bringing a false accusation against any official or inmate,(n)omitting or refusing to report, as soon as it comes to her knowledge, the occurrence of any fire, any plot or conspiracy, any escape, attempt or preparation to escape or any attack or preparation for attack upon any inmate or official of the home,(o)conspiring to escape or to assist in escaping,(p)answering untruthfully any question put by an officer of the home or a visitor,(q)refusing to eat food or wilfully destroying food,(r)committing a nuisance in any part of the home.(2)The Superintendent may award any of the following punishments for the act or acts specified in sub-rule (1)-(a)deprivation of play hours;(b)temporary cessation of visits from parents or guardians; and(c)change to labour of serve nature for a period not exceeding three months.(3)A punishment Book shall be maintained by the Superintendent, who shall record full particulars of the punishments inflicted by him together with the nature of offence, the names of the offenders and the number of previous, punishments awarded to them.(4)An extract from the Punishment Book shall be sent by the Superintendent to the Chief Inspector before the 10th every month.
