Section 23 in The Assam (Management, Function and Responsibilities of Special School, Children's Home and Observations Homes) Rules, 1976
23. Procedure to be followed in released cases.
(1)The Superintendent shall place each intimate before the Committee, with a view to his release on licence before the expiry of his period of detention, in accordance with the institution issued from time to time in this behalf by the Chief Inspector.(2)Timely information of the release of an inmate and of the probable date of his release shall be given to his parent or guardian and the parent or the guardian shall be invited to come to the institution to take charge of the inmate on that date. If necessary, the actual expenses of the parent or guardian's journey both ways and of the child's journey from the institution shall be paid to the parent or guardian by the Superintendent at the time of the release of the child. If the parent or guardian, as the case may be, fails to come to take charge of the child on the appointed date, the child shall be taken to his native place by the escort of the institution:Provided that girls shall be escorted by a female escort.(3)At the time of release or discharge, a child may be provided with one set of Government clothing if the Superintendent deems it necessary.(4)If the inmate has no parent or guardian, he may be sent to an After-care Organisation or in the event of employment having been found for him to the person who has undertaken to employ him.(5)The Superintendent of girls' institution, subject to the approval of the Chief Inspector, may get suitable girls above the age of 15 years married according to the procedure laid down by the Chief Inspector from time to. time.
