Section 46(b) in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970
(b)The Secretary shall place before the Committee in its ordinary meeting a comprehensive progress report of the institution bringing out the following matters:-(i)Figures of the numbers of inmates in the institution on the date of the last meeting, the number of fresh admissions, the number of absconders and discharges and the present strength.(ii)The number of inmates rehabilitated by securing gainful employment, restoration to normal home life through marriage or otherwise.(iii)Cases for rehabilitation under correspondence with employing agencies.(iv)The number of inmates selected for training in the training and production unit on the date of the last meeting and the number freshly admitted.(v)Progress of the training and production unit with particular regard to the degree of skill and efficiency achieved by the trainees.(vi)Arrangements for training made for inmates found unsuitable for admission to the training and production unit.(vii)Arrangements for training outside the institution in professions and trades.(viii)Arrangements for imparting education to inmates.(ix)Health report of inmates.(x)Case conference held and recommendations made thereat.(xi)Non-recurring equipments, if any, purchased for the institution since the last meeting and further action, if any, proposed to be taken.(xii)Any other administrative matters that may be recommended to be brought before the Committee for decision by any Sub-Committee.(xiii)Copy of the Inspection Notes of the Chief Inspector, and Director will be placed before the Committee in the meeting.(xiv)The State of the accounts of each inmate of the Home/Shelter having an account.
