Section 24(5) in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970
(5)No punishment other than those mentioned in rule 24, sub-rule (1) shall be awarded to or inflicted upon any inmate, and any member of the staff responsible for inflicting any unauthorised or unrecorded punishment of any inmate shall be liable for severe disciplinary action.Chapter - III Equipment, Diet and other Miscellaneous facilities
