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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(3)(b) in The Rules for the Working and Management of the Central Aftercare Homes and District After-care Shelter, 1985

(b)Training and rehabilitation - After the period of quarantine is over the inmate shall be given suitable facilities for training in different crafts and trades in a production unit attached to the Home according to his/her aptitude and interest taking into account the local condition and individual requirement so as to be helpful for the ultimate rehabilitation of the inmate. The daily routine of work, training, recreational and educational activities shall be chalked out by the Superintendent of the Home with the concurrence of the Managing Committee subject to final approval of the Inspector-General of Prisons.