Section 7 in The Rules for the Working and Management of the Central Aftercare Homes and District After-care Shelter, 1985
7. Institutional personnel and organisation.
(a)Central After-care Homes-(i) Each Central After-care Home shall have a Superintendent, a Case Worker, a nurse and such other clerical and other staff as may be decided by the State Government.Duties and responsibilities : Superintendent-The Superintendent of the Central After-care Homes shall hold Gazetted status and shall function as the Head of Office and Drawing and Disbursing Officer of the Home. In addition, the Superintendent is assigned the following duties and responsibilities :(a)admission of inmates;(b)management and general supervision of all works of the home including the supervision of the work of the staff, maintenance of accounts and financial transactions, accounts of clothing, dietary articles, other stores, private property of the inmates, if any, etc.;(c)be responsible for good discipline of the institutions and for efficient working of the production units. The Superintendent may issue administrative orders to meet emergency, reporting the circumstances of the case to the Inspector-General of Prisons and to the Managing Committee of the institution as soon as possible;(d)be responsible for maintaining good health of the inmates and for maintaining the institution in a well sanitated condition;(e)be responsible for correct maintenance of the accounts of the Home. The Superintendent shall check the stock of various articles from time to time including the stock of medicines and ensure that everything is in order and that the relevant registers are properly maintained;(f)shall arrange for social and vocational rehabilitation of inmates' job-placement and follow-up work relating to persons discharged from the Home;(g)shall function as the ex-officio Secretary of the Managing Committee;(h)shall be responsible for timely submission of reports and returns as may be prescribed from time to time;(i)shall be responsible for proper dieting and clothing of inmates in accordance with the prescribed scale and inconsistent with the sanctioned grant;(j)shall grant casual leave to all category of staff and all other types of leave to Class IV staff of the Home. The Inspector-General of Prisons, shall grant casual leave to the Superintendent and other Class III staff of the Home;(k)shall be generally responsible to the Managing Committee for the proper administration of the Home;(l)shall perform such other duties as may be assigned from time to time by the Inspector-General of Prisons for the purpose of efficient working of the Home. The Superintendent shall carry out executive instructions issued from time to time by the Inspector-General of Prisons for the proper management of the Home-(m)shall approve the tour programmes, tour diaries and tour particulars of all category of staff of the Home-(i)Attendance Register of staff;(ii)General admission and discharge register of inmates;(iii)Attendance Register of inmates;(iv)Registers and records relating to correspondence with District Shelter and different organisations for the purpose of social and vocational rehabilitation of the inmates;(v)Record of pre-release contact in respect of those released from correctional institutions;(vi)Visitors Books;(vii)Minutes Book of the meeting of the Managing Committee;(viii)General Order Book;(ix)Property Register of inmates;(x)Record of follow-up work and family contact;(xi)Remark Book of the Managing Committee;(xii)Waiting list for admission;(xiii)History sheet of inmates;(xiv)Health record of inmates;(xv)Educational and vocational performance records;(xvi)Record of general performance of Home;(xvii)Account of receipt and issue of post cards to the inmates;(xviii)Accounts Register-
