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State of Madhya Pradesh - Section

Section 29 in The M.P. Bhiksha Vritti Nivaran Niyam, 1977

29. Daily routine in receiving centre and certified institution.

(1)At dawn, the inmates of every receiving centre or certified institution shall be marched off to perform their ablutions and a reasonable time shall be allowed for the performance of hygienic duties.
(2)The inmates shall be employed first in clearing the dormitories, compound and other parts of the receiving centre or certified institution; thereafter the inmates shall attend to their respective duties, such as carpentry, weaving and other like assignments.
(3)All inmates, provided they are medically lit, shall ordinarily be required to work for 8 hours on every working day. Exemption from work or reduction in the hours of work may be granted by the Superintendent on the recommendation of the Medical Officer.
(4)The details of the daily routine and employment of the inmates during the working hours of the day shall be fixed by the Superintendent with the approval of the Chief Inspector, who shall have power to make changes therein, from time to time, if necessary. The approved time table in this behalf shall be displayed on the notice board of the receiving centre or the certified institution.
(5)Inmates shall be bound to do such work as the Superintendent may direct including domestic work in the institution, such as cleaning, cooking, washing clothes and sweeping.