Section 26(2) in The Orissa (State) Council for Child Welfare Rules, 1996
(2)The Utkal Balashram shall, inter alia-(a)Provide reasonable accommodation to the inmates including accommodation for kitchen, dining, studying and recreation;(b)Ensure general education of the inmates up to atleast High School Certificate standard;(c)Provide reasonable facilities for vocational education and training and recreation;(d)Ensure safety of the inmates and prevent their coming under the influenced of anti-social persons;(e)Take proper health-care of the inmates;(f)Ensure that there is no discrimination whatsoever on the basis of religion, language, caste or creed;(g)Employ the superintendent and other personnel for smooth management of the Balashram.(h)Maintain the required registers,records and accounts properly and furnish the required reports and returns to appropriate quarters; and(i)Provide scope for inspection to the superior inspecting authorities of the Government from time to time.
