Section 8(3) in The Rules for the Working and Management of the Central Aftercare Homes and District After-care Shelter, 1985
(3)Central After-Care Home for Women - The admission of released female prisoners in the Central Home for Women shall be made directly (in the absence of District Shelters for Women) after release from the different jails of the State on the recommendation of the After-care Officer/ Lady Prison Welfare Officer of the concerned area. The Lady Case Worker of the Home shall be sent to receive the female prisoner at the Jail gate on the date of her release and bring her to Home for admission after receipt of information from the concerned After-care Officer/Lady Prison Welfare Officer regarding the exact date of release of the prisoner. The admission of other category of women in need of protection and care of the Home recommended for admission by voluntary organisations, local bodies, welfare organisations, Magisterial authority, Correctional Officers of the Social Defence Scheme etc. shall be made directly by the Superintendent of the Home subject to approval of the Managing Committee later on. The Lady Case-worker shall be sent to receive and bring the person from net place of residence to the Central Home for admission if the sponsoring authorities cannot arrange to send her to the Home for admission. In an emergency the Superintendent shall be competent to admit an outsider in the Central Home for women provisionally subject to verification of her character, antecedents, family and social background etc., through the District Probation Officer concerned to ascertain her suitability to continue in the Home. Any outsider, seeking admission in the Home, shall initially apply to the Superintendent of the Home who shall place the same before the Managing Committee for its approval or in emergent cases decide regarding admission of the person in anticipation of the approval of the Managing Committee. On admission the inmate shall be kept in quarantine for a fortnight and shall be medically examined and her character, personality etc., be properly assessed.(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.(c)Follow up-after discharge-After discharge of inmate from the Home or the Shelter on her rehabilitation contact shall be maintained as far as practicable with a view to minimise an eliminate chance of his/ her relapsing to his/her old habits and coming under unhealthy influences. The Superintendent or After-care Officer shall for this purpose work in close co-operation with the District Probation Officers or employees or parents of the inmates and social workers of the concerned areas. A record of progress of those discharged from the Home/Shelter shall be maintained as far as practicable.
