Section 51 in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970
51. Duties and responsibilities.
(1)The Superintendent of the Home shall hold a Gazetted status and shall function as the Head of office as the Drawing and Disbursing officer of the Home and will be governed by the general rules regarding powers and responsibilities of such Government officers and will be fully responsible to the Chief Inspector and the Director in financial and administrative matters. In addition to other duties assigned by the Government from time to time, following duties and responsibilities appertaining to the Superintendent :-(a)The Superintendent shall be responsible for the admission, care, custody, protection, treatment, training and general welfare of the inmates of the institution. He/she shall reside on the premises of the institution in the quarter provided by the Government free of rent.(b)The Superintendent shall be responsible for management and general supervision of all work of the Home including the supervision of the work of the staff, maintenance of accounts and financial transactions, accounts of clothing, food stock, stores, private property of inmates, if any, etc.(c)The Superintendent shall be responsible for good discipline of the institution and for efficient working of the training and production units. He/she may issue administrative orders to meet emergency reporting the circumstances of the case of the Chief Inspector and to the Committee of the institution as soon as possible.(d)The Superintendent shall take all necessary measures for maintaining the good health of the inmates and maintain the institution in well sanitated condition.(e)The Superintendent shall be responsible for maintaining the accounts, custody of jewellery, cash and other belongings of the inmates and submission of financial returns prescribed under the existing rules.(f)The Superintendent shall be incharge of office correspondence, interviews with visitors and showing them round the Home.(g)The Superintendent shall prepare case history, diagnosis and the treatment plan for inmates. He/she shall arrange for social and vocational rehabilitation of inmates, job - placement and follow-up work relating to persons discharged from the home.(h)The Superintendent shall function as the ex-officio Secretary of the Committee.(i)The Superintendent shall make surprise inspection of provision stores at least once a month, shall visit the institution at uncertain hours and check that every thing is in order.(j)The Superintendent shall be responsible for submitting statements and returns under the rules in addition to such statements and returns as may be prescribed by the Government, the Director of the Chief Inspector from time to time.(k)The Superintendent shall be responsible for proper dieting and clothing of inmates in accordance with the prescribed scale and consistence with the sanctioned grant.(l)The Superintendent shall be generally responsible to the Committee for the proper administration of the Home.(m)The Superintendent shall perform such other duties as may be assigned from time to time by the Director for the purpose of efficient working of the Home. He/she shall carry out executive instructions issued from time to time by the Chief Inspector for the proper management of the Home.(n)The Superintendent shall maintain the following registers, records and documents :-(i)Attendance Register of staff.(ii)Movement Register of the staff.(iii)General Admission and Discharge Register of inmates.(iv)Attendance Register of inmates.(v)Property Register of inmates.(vi)General Order Book.(vii)Punishment Book.(viii)Visitors Book.(ix)Minutes Book for the meeting of the Committee.(x)Registers and records relating to the correspondence with Shelters and different organisations for the purposes of social and vocational rehabilitation of inmates.(xi)Records of pre-release contact in respect of those released from correctional institutions.(xii)Follow-up Register.(xiii)Records of individual inmates. - Individuals Case Records containing :-(1)History Sheets of inmates;(2)Health records;(3)Educational and Vocational Performance Record;(4)Records relating to the preparation of rehabilitation plan and steps taken in its implementation;(5)Records of general performance in Home including interview notes;(6)Records of follow-up and family contracts.(xiv)Accounts and Service Registers. - All records prescribed under Finance Accounts and Service Rules and including:-(1)Cash Book.(2)Stock Ledger.(3)Purchase Register.(4)Receipts and Issue Register of Stock and Store.(5)Acquittance Roll.(6)Register of Dead Stock.(7)Service Book, Character Rolls and Service Records.(8)Records relating to the earnings of the inmates.(9)Receipts and accounts for issue of post - card to inmates.(xv)office Journal. - The Superintendent shall in his/her own hand - writing, maintain an office Journal in which shall be recorded daily, every occurrence of importance connected with the management of the Home, which is not otherwise disposed of in the registers of correspondence and which it is desirable to note for future guidance.(o)Visitor's Book. - There shall be a Visitor's Book kept in the office of the Home or Shelter. Immediately on completion of the visit the visitor or the member of the Committee shall record his/her findings, remarks and suggestion in the Visitor's Book in his/her own handwriting. Such records shall be limited to a statement of facts found during the visit. The remarks and suggestion shall be based on the facts observed.(2)Assistant Superintendent. - [(a) The Assistant Superintendent of a Home shall discharge all the functions of a Superintendent in his/her absence on other occasions he/she shall assist the Superintendent in all items of work assigned to him under the rules or under the instructions of the Director or the Chief Inspector. The Assistant Superintendent shall particularly be responsible for the care of inmates and accounts of clothing food stock stores and sanitation of the institution. He/she shall reside on the premises of the institution in the quarter provided by the Government free of rent] [Substituted by Notification dated 8-1-1971, Published in Rajasthan General Gazette Part IV-C(I), dated 18-2-1971.].(b)The Assistant Superintendent of Shelter shall function as the Superintendent of the Shelter and shall function in the same way as the Superintendent of the Home in so far as the Shelter is concerned, with similar duties and responsibilities excepting those relating to the Head of office and Drawing and Disbursing officer. He/she shall reside on the premises of the institution in the quarter provided by the Government free of rent. He/she shall maintain the same registers and records and submit such returns and reports as prescribed and relevant for the Shelter. He/she shall be generally responsible to the Committee. He/she shall perform such other duties as may be assigned to him/her from time to time by District Probation officer, the Chief Inspector and the Director for the purposes of efficient working of the Shelter.(3)Case Worker/Investigator. - (a) He/she shall maintain case files of the inmates guidance of the Superintendent/Asstt. Superintendent.(b)He/she shall investigate into the case history of the inmates from time to time and report the same to the Superintendent or the Assistant Superintendent under his/her guidance.(c)He/she shall assist the Superintendent and the Assistant Superintendent in contacting agencies and courts etc. in connection with legal matters and rehabilitation of inmates.(d)He/she shall perform such other duties as may be specified by the Chief Inspector from time to time.Chapter - VI General Supervision
