[Cites 0, Cited by 0]

State of Rajasthan - Act

Rajasthan Suppression of Immoral Traffic in Women and Girls Rules, 1958

RAJASTHAN
India

Rajasthan Suppression of Immoral Traffic in Women and Girls Rules, 1958

Rule RAJASTHAN-SUPPRESSION-OF-IMMORAL-TRAFFIC-IN-WOMEN-AND-GIRLS-RULES-1958 of 1958

Published on 15 November 1958
Commenced on 15 November 1958
[This is the version of this document from 15 November 1958.]
[Note: The original publication document is not available and this content could not be verified.]

Rajasthan Suppression of Immoral Traffic in Women and Girls Rules, 1958Published vide Notification No. F.1/7(17) Home (A)/57, dated 15.11.1958 (Published in Rajasthan Raj-patra, Part 4C, dated 27.11.1958 at Page 1191).In exercise of the powers conferred by Section 23 of the Suppression of [Immoral Traffic in Women and Girls Act, 1956] [Now see Immoral Traffic (Prevention) Act, 1956.] (104 of 1956), the Governor is hereby pleased to make the following Rules, namely:

1. Short title, extent and commencement.

(1)These rules may be called the Rajasthan Suppression of Immoral Traffic in Women and Girls Rules, 1958.

2. Definitions.

- In these rules, unless the context otherwise requires-

(a)'Act' means the Suppression of [Immoral Traffic in Women and Girls Act, 1956] [Now see Immoral Traffic (Prevention) Act, 1956.];

(b)'Board' means the Board visitors appointed by the Government under Rule 41;

(c)'Chief Inspector' means the person appointed by the Government to discharge the functions of the Chief Inspector under these rules;

(d)'Licence' means a licence granted under Section 21;

(e)'Form' means a form appended to these rules or prescribed under Rule 44;

(f)'Section' means a section of the Act;

(g)'Superintendent' means the principal officer in-charge of protective home and includes any person specially appointed to discharge the functions of a Superintendent under these rules;

(h)'Director' means the Director of Social Welfare Department of Government of Rajasthan; and

(i)'Government' means the Government of Rajasthan.

3. Manner of notifying public places.

- A copy of every order of the District Magistrate notifying a place to be a public place under Section 7(1) shall be affixed to a conspicuous part of the public place of notified and also the court house of the District Magistrate.

4. Placing of girls in safe custody.

(1)Where a responsible and trust-worthy person belonging to the same religious persuasion as that of a girl produced before a Magistrate under sub-section (1) of Section 17 is willing to take charge of the girl and the Magistrate, acting under sub-section (1) or sub-section (2) of that section, passes an order placing the girl in the safe custody of that person, such person shall execute before the Magistrate an undertaking in Form I.

(2)If the person whose custody the girl is placed is no longer willing to fulfil the conditions of the undertaking, he may apply to the Magistrate for releasing him from the obligation to keep the girl in his custody.

5. Detention of woman or girl in protective homes.

- Where, in pursuance of sub-section (2) of Section 10, or sub-section (2) of Section 17, or sub-section (2) of Section 19, a Magistrate passed an order directing that a woman or girl be detained in a protective home, a warrant of detention in From II shall be prepared in duplicate and shall be forwarded to the Superintendent of the Protective Home, who shall retain one copy and return the other to the Magistrate after making an endorsement therein that the woman or girl referred to in the warrant been duly taken in his charge.

6. Notification of residence etc. by convicted offenders.

(1)A convicted offender who has been ordered by the court under Section 11 to notify his residence or any change of, or absence from, such residence shall, immediately after his release, report himself to the police officer having jurisdiction over his place of residence and shall also leave his correct address with such police officer. Thereafter, he shall report himself to such police officer once in every month till the expiry of the period for which he is required to notify his residence.

(2)When any such offender intends to change his place of residence, he shall intimate his intention to the police officer having jurisdiction over his place of residence and also furnish to him the correct address of the intended place of residence. In every such case, the police officer shall send to the police officer having jurisdiction over the new place of residence a report of the intended change of residence together with full particulars of the convicted offender.

(3)As soon as the offender takes up his residence in the new place, he shall report himself to the police officer having jurisdiction over that place and shall also report himself to such officer once in every month till the expiry of the period for which he is required to notify his residence.

(4)If, for any reason, the offender does not change his place of residence as originally intended, he shall report the fact to the police officer having jurisdiction together with the reasons for such change of intention.

(5)The provisions of sub-rules (2), (3) and (4) shall apply to temporary absence from the place of residence for any period exceeding seven days :Provided that, in the case of temporary absence, the convicted offender shall again report to the police officer as soon as he returns to the usual place of residence.

(6)Any person who commits a breach of any of sub-rules (1) to (5) shall be punishable with fine which may extend to two hundred and fifty rupees.Explanation. - In this rule, 'police officer' means the officer in-charge of a police station.

7. Licensing of protective homes.

(1)Application for a licence under Section 21(3) shall be made in Form III to the Government.

(2)On receipt of an application for a licence, the Government shall cause full and complete investigation to be made through the Director or any officer authorised by him in this behalf before issuing the licence. The said Director or officer before reporting on the application to the Government shall record the statements of the applicant or applicants and the Special Police Officer appointed for that area. In addition, he may make enquiries from such social welfare workers or respectable persons of the locality as he may deem necessary. The Government, if satisfied, that the applicant or applicants is or are fit person or persons to whom a licence may be granted, any grant a licence in Form IV, which if granted will remain in force for a period of one year.

(3)An application for the renewal of a licence shall be made in Form V at least thirty days before the date of its expiration. The licence may thereupon be renewed for a like period.

(4)No licence issued or renewed under this Rule shall be transferable.

(5)The management of every licenced home shall, wherever practicable, be entrusted to women.

(6)The licensee shall comply with all the conditions of the licence and the provisions of the Act and these , rules and shall maintain all registers and accounts in the manner hereinafter laid and shall submit all statements and returns as prescribed in the Rules.

8. Admission into, protective homes.

(1)On the admission of a woman or a girl into a protective home under the provision of the Act, she shall be examined by the Superintendent, who shall record the Inmate's Register in Form VI, the particular required to be shown in that register.

(2)The woman or girl admitted into a protective home shall then be supplied with a new set of clothes and the clothes worn by her at the time of her admission shall be destroyed, if they are in rags or in filthy and verminous condition. The clothing of every woman and girl to be detained for a period of two years or more shall, if they are not liable to be destroyed,be sold and the proceeds credited to the personal account of the woman or girl. In all other cases, the clothing of a woman or girl shall be returned to the parents, guardians or relatives of the woman or girl and if it is not possible to do so, shall be washed, tied up in bundle and stored and returned to the woman or girl on her discharge. She shall also be given a bath, which shall be of a disinfecting nature.

(3)The Superintendent of some other official of the protective home considered suitable by such Superintendent, shall then take the woman or girl to the nearest hospital for examination. If there is no hospital within a reasonable distance, the medical examination of the woman or girl shall be conducted by the nearest qualified lady doctor.

(4)Women or girls found to be suffering from any general disease shall be kept, as far as possible, separate from the other inmates of the protective home. Women or girls suffering from minor ailments shall be treated by the Medical Officer of the protective home. If any woman or girl is suffering from serious illness, she shall be taken to the nearest hospital for admission and a report shall immediately be sent to the District Superintendent of Police and to the nearest Magistrate. A copy of the report shall be simultaneously sent to the Chief Inspector.

9. Admission of children accompanying inmates into protective homes.

(1)A child below seven years of age in the care of its mother who is detained or ordered to be kept in the protective home may also be admitted to the home along with her, if it cannot be placed with its relatives or otherwise properly provided for. If any question arises as to whether a child is below seven years of age or not, such question shall be determined by the Superintendent.

(2)A child born in the home after the admission of the inmate into the protective home may remain with her.

(3)No child shall be kept in the protective home if it has completed the age of seven years. On a child completing such age, the Superintendent shall intimate the fact to the Chief Inspector with a view to his making arrangements, if possible, to place the child with its relatives or otherwise to keep the child in Government orange or other recognised institution.

(4)A child kept in the protective home shall be allowed such diet and clothing as the medical officer attached to the protective home may think fit.

10. History ticket.

- A record hereinafter referred to as history ticket shall be maintained in respect of each inmate in Form VII.

11. Medical Examination.

- Every inmate shall be medically examined and weighed once in every month and the result of such examination and weighment shall be recorded in the history ticket of the inmate. A statement in the Form VII shall be submitted before the 10th of every month to the Chief Inspector showing the weighment statistics of the protective home.

12. Strength of Establishment of protective homes.

- The strength of the establishment including medical officer of each protective home, whether established or licensed by the Government, shall be determined by the Government from time to time in consultation with the Director. The Government, in consultation-with-the Director, may also assign to the duties to them. Necessary arrangements for medical aid of the inmates shall be also, made by the Government in consultation with the Director.

13. Superintendents.

- The Superintendent shall generally be responsible for the observance of all rules and orders, the supervision of subordinate staff and the maintenance of discipline among the inmates. He shall in his own hand-writing, maintain an office journal in which shall be recorded daily, every occurrence of importance connected with the management of the homes, which is not otherwise disposed of in the registers of correspondence and which it is desirable to note for future guidance. The journal shall be forwarded to, the Chief Inspector at the end of each month, who shall immediately return it after perusal with such remarks as he may consider necessary.

14. Duties of Superintendents.

- The following duties, in addition to other duties assigned by the Government from time to time, appertain to the Superintendent:-

(i)the Superintendent shall be incharge of general supervision and sanitation of the home and the health of inmates;

(ii)the Superintendent shall be responsible for the discipline of the subordinate staff;

(iii)the Superintendent shall be incharge of maintaining general accounts, disbursing bills, custody of jewellery, cash and other belonging of the inmates;

(iv)the Superintendent shall be incharge of office correspondence, interviews with visitors and showing them round the home;

(v)the Superintendent shall arrange meetings of the Board of visitors and submit immediately the reports of the meetings to the Chief Inspector.

(vi)the Superintendent shall make surprise inspection of provision stores at least once a month, shall visit the home at uncertain hours and check that everything is in order;

(vii)the Superintendent shall be responsible for submitting statements and returns under these Rules in addition to such statements and returns as may be prescribed by the Government in consultation with the Chief Inspector from time to time;

(viii)the Superintendent may grant casual leave to the subordinate staff;

(ix)the Superintendent shall visit the home at nights at least twice a month at uncertain intervals;

(x)the Superintendent shall be responsible for the purchase of provisions and by informing himself of the current market rates, shall satisfy himself that the full amount of food is purchased and the rates are reasonable. He shall also see the rations weighed and served out of the cooks, and shall with the medical officer, inspect the food daily, when it is cooked and ready for distribution, to make sure that it is properly cooked and that full quantity reaches the inmates. The result of the Superintendent's inspection of food shall be noted in the Office Journal;

(xi)the Superintendent shall be responsible for all the property of the protective home and all money and stores received.

15. Weekly Inspections.

- (l) On. one morning in every week, which shall usually be Monday, the Superintendent shall hold an inspection parade of all the inmates at which the Medical Officer shall also be present. At each such parade, the Superintendent shall satisfy himself-(a)that every inmate is provided with proper clothing and bedding;(b)that they are clean and tidy; and(c)that the rules and orders applicable to inmates are being duly carried out.

(2)The Superintendent shall, at every such place, hear and enquire into any complaints and requests that the inmates wish to make. It shall be his duty to hear the complaints and requests of inmates patiently and to afford them reasonable facilities for making such complaints and requests;

(3)Nothing in this behalf debar any inmate from making a complaint or request to the Superintendent at other times that at the weekly parade, and it shall be the duty of every member of the staff to produce the Superintendent without delay any inmate desiring to see him.

16. Documents to be kept in the personal custody if the Superintendent.

- The following documents shall be kept in the personal custody of the Superintendent-

(a)Contract agreement bonds,

(b)Contractors and subordinates security deposit receipts of Post Savings Bank Account Books and Post Office cash certificates.

(c)personal files, service books and character rolls of the staff.

17. Previous sanction required to leave station by Superintendents.

- Without the written sanction of the Chief Inspector, the Superintendent shall, on no account absent himself from the station.

18. Office order books.

- The Superintendent shall maintain an order books for the protective home in which he shall record all standing orders issued to his subordinates from time to time. He shall by an order alot the various duties to his subordinates and may, by a subsequent order, vary such allotments.

19. Duties of the Medical Officers of Protective Homes.

(1)In addition to such other duties as may be assigned to the Medical Officer of a protective home by the Government from time to time in consultation with the Director, the Medical Officer shall visit the protective home every day except on Sunday and other holidays also, when necessary. He shall attend the health and cleanliness of the inmates, the treatment of the sick, the sanitation of the protective home, general inspection and supervision of food and all other matters connected directly or indirectly with the health of the staff and inmates of the home.

(2)On each visit to the protective home, the Medical Officer shall enter his remarks in the register in Form IX.

(3)The Medical Officer shall accompany the Chief Inspector during his Inspection of the protective home.

(4)During the absence of the Superintendent on short leave (other than casual leave) or during a vacancy in the post of the Superintendent for a short period, the Medical Officer, with the previous approval of the Chief Inspector, may act as the Superintendent, in addition to his own duties.

20. Educational and vocational training of the inmates of protective homes.

(1)Provision may be made for general education in all protective home. Besides general education, each protective home shall, as far as possible, provide for the vocational training of the inmates. The wishes of each inmate being consulted. As far as possible, as to the particular training she shall undergo, suitable employment, which shall include house work, sewing, weaving, spinning and the like may be provided. All courses of training shall be approved by the Director.

(2)Teachers shall be engaged for imparting general education and instructors appointed for giving vocational training to the inmates. In an emergency, the Superintendent may direct such teachers and instructors to attend to executive or administrative duties.

21. Daily Routine of protective Homes.

(1)The following daily routine shall be observed in the protective homes-

5.30 a.m. to 6.30 a.m. in warm months and 6.30 a.m to 7.30 am.in the cold months	Visit to the latrines, ablutions, bath and toilet.
7.30 a.m. to 7.45 a.m.	Morning prayers.
7.45 a.m. to 8.15 am.	Breakfast.
8.15 am. to 9.30 a.m.	Washing personal clothes.
10 a.m. to 1 p.m.	School or workshop.
1 p.m. to 2 p.m.	Lunch and rest.
2 p.m. to 4.30 p.m.	Needlework and handicraft or workshop
4.30 p.m. to 6.30 p.m.	Games, gardening and bath.
6.30 p.m. to 6.45 p.m.	Evening prayer.
6.45 p.m. to 7.30 p.m.	Night meal.
7.30 p.m. to 9.30 p.m.	Study or reading.

(2)This daily routine may be changed by the Director with the prior approval of the Government.Note. - Daily routine may be suitably modified on Sundays and other gazetted holidays. Sundays shall be observed as half holidays.

22. Diet of inmates in protective homes.

(1)The Director shall prescribe a scale of diet for the inmates of a protective home with the approval of the Government and may effect alterations therein with the like approval of the government.

(2)The scale of diet for sick inmates shall be fixed by the Medical Officer in a protective home.

23. Supply of clothing etc. to inmates of protective homes.

(1)Each inmate shall be supplied with a steel box, an unbreakable plate, tumbler and a mirror.

(2)Clothing and bedding to inmates shall be supplied on the following scale-

Name of articles1	Scale of supply per head2	Serviceability3
SareesBlousesPetticoatsBodiceesTowel'sSanitaryclothDurriesPillowPillow casesBedsheetsWoodencombs	232422yards11222	For one yearTobe replaced when worn out for two yearsIn a year

(3)Every inmate shall be given for the purpose of washing cloths half a bar of washing soap per month and for bathing purpose half a cake of toilet soap per months and 3/4 oz. of soap-nut powder per week. Every inmate shall also be provided with four grams of oil daily for dressing of hair and half an ounce of oil once a week for oil bath. A sufficient number of mirrors shall be placed in each dormitory.

(4)The Director may alter this scale with the sanction of the Government.

24. Living space for inmates in protective homes.

- Every inmate shall have a separate bed with a floor space of not less than 8'x5' per bed. A place shall be allotted for every inmate in the dormitory.

25. Religious and moral instruction.

(1)The protective homes shall not be used as a means of fostering any one religion at the expense of others and the principle of secularism shall be maintained strictly.

(2)Religious and moral instruction to inmates of protective homes shall be allowed on condition that no proselytising is carried on under the cloak of such instruction and that nothing is done to take the inmates away from the religion professed by them. The instruction may be in the form of prayer, worship and occasional bhajans with music.

(3)The Superintendent shall endeavour to secure the services of honorary; and in their absence, the senior members of the staff, preferably the teachers, shall be deputed to impart religious and moral instruction to the inmates of their own faith at least once a week.

26. Libraries for protective homes.

- Every protective home shall be provided with a library of suitable books with a catalogue. The choice of books shall be made by the Superintendent and approved by the Chief Inspector, who will be responsible for the suitability of the books chosen.

27. Attendance of the inmate of protective homes before Police or Magistrate.

- Any inmate whose attendance is required before the police or before a court shall be permitted to leave the protective home for the purpose only on receipt of a written requisition signed by a police officer not below the rank of a Deputy Superintendent of Police or of a summon issued by the court of competent jurisdiction. The inmate shall in such cases be accompanied by the Superintendent or by any other member of the staff considered suitable by the Superintendent.

28. Escape and recapture of inmates of protective homes.

(1)The Superintendent shall give immediate notice of the escape or recapture of any inmate of the home to-

(a)the Director,

(b)the Chief Inspector

(c)the nearest Police Station,

(d)the District Superintendent of Police, and

(e)the District Magistrate.

(2)On receipt of a notice of escape under sub-rule (I), the Officer in charge of the Police Station shall take necessary steps to recapture the inmate and to bring her back to the horde from which she escaped.

29. Death.of inmates of protective homes.

- In case of death of any of the inmates, the Superintendent shall immediately report the circumstances of the case to the Medical Officer, Director, District Superintendent of Police and to the nearest Magistrate. Copies of the report shall also be sent to the Chief Inspector, and to the parents or guardians or relatives, as the case may be, of the inmate.

30. Transfer of inmates.

(1)The Chief Inspector for any of the following reasons, to be recorded in writing order the transfer of an inmate detained in a protective 'home to an other protective home-

(a)when the transfer is for the welfare of the inmate or is in the interest of discipline;

(b)when there is no accommodation in the protective home; or

(c)for any other special reasons.

(2)The Superintendent shall, before effecting such transfer, satisfy himself that the inmate to be transferred is in a fit state of health to undergo the transfer.

(3)The inmate shall be escorted by a woman employee of the protective home considered suitable for the purpose by the Superintendent of the home. The Superintendent may, if necessary, take the assistance of the Special Police Officer of the area.

(4)All the records and personal property, if any, relating to the inmate transferred shall be handed over to the escort to be delivered to the Superintendent of the protective home to which the inmate is transferred.

(5)The Superintendent of the home to which the inmate is transferred shall, on the arrival of the inmate and after due verification acknowledge the correct receipt of the inmate and documents and property.

(6)The total period of detention or stay of an inmate ordered by the court shall on no account be increased by any transfer under sub-rule (1).

31. Visits to and communication with the inmates of protective home.

(1)No inmate shall be allowed to see visitors or receive letters without the express permission of the Superintendent and no male visitor shall be permitted to interview any of the inmates except in the presence of the Superintendent and no male visitor shall be permitted to interview any of the inmates except in the presence of the Superintendent or any other member of the staff of the home so authorised.

(2)Every inmate newly admitted to a protective home shall be allowed reasonable facilities for seeing or communicating with her relatives, friends or legal advisers with a view to the preparation of an appeal.

(3)Parents and guardians may visit inmates of protective home on Saturdays and Sundays between 4 p.m. and 6 p.m. For every urgent reasons, visitors may be allowed on other days and at other times with the special permission of the Superintendent. The privilege or receiving visitors may be refused on the orders of the Superintendent, as a punishment for misconduct by the inmate, or it is used to introduce any prohibited article into the home or if the parent or guardian has or is likely to have, in the opinion of the Superintendent, a bad influence on an inmate or inmates or for any other sufficient cause. The Superintendent shall record his reasons for such refusal in the office journal.

(4)Every inmate shall be allowed to write or receive a letter once a month during the period of her detention or stay in the home, subject to the condition of good conduct.

(5)If the address of the parents or guardians is known, they shall be given notice of any serious illness of the inmate and the Superintendent shall answer any reasonable enquiries made by the parents or guardians.

(6)Inmates shall be allowed, if they so desire special letter in order to inform the parents or guardians of their transfer from one protective home to another. This shall not be counted as letter for the purpose of sub-rule (4).

(7)No letter shall be delivered to or sent by an inmate unless the Superintendent has satisfied himself that its transmission is unobjectionable.

(8)Superintendent may at his discretion grant interviews or allow the despatch or receipt of letters as short intervals than those provided in sub-rule (4) inspite of the inmates' misconduct, if he considers that special or urgent grounds exist for such concession.

(9)A register shall be maintained by the Superintendent for recording the visits of parents or guardians of the inmates of the home. Cases of refusal to permit visits shall be recorded in the register with reasons.

(10)A register of correspondence between the inmates and their parents and guardians shall be maintained.

32. Permission of inmates to absent themselves for short periods from protective homes.

- With the previous sanction of the Chief Inspector and in very special cases, the Superintendent may grant to any inmate leave of absence for a period not exceeding a week on the death of the parent or guardian or to visit the parent or guardian who is seriously ill. The Chief Inspector may extent the leave granted, by a period not exceeding two weeks. The leave granted may at any time be cancelled without assigning any reasons and the inmate recalled. The inmate shall enter into a bond in Form X for this purpose before proceeding on leave.

33. Discipline and punishment.

- (l) The following acts are forbidden in a protective home and every inmate who wilfully commits any of them shall be deemed to have wilfully disobeyed the regulations of the protective home:-(a)quarrelling with any other inmate,(b)any assault or use of criminal force,(c)use of insulting, absence or threatening language,(d)immoral or indecent or disorderly behaviour,(e)wilfully disabling herself for labour,(f)Continuously refusing to work,(g)wilful idleness and negligence at work,(h)wilful damage to the home property,(i)wilful mismanagement of work,(j)tampering with or defacing history tickets, records, documents or tools,(k)receiving, possessing or transferring any prohibited article,(l)feigning illness,(m)wilfully bringing a false accusation against any official or inmate,(n)omitting or refusing to report, as soon as it comes to her knowledge, the occurrence of any fire, any plot or conspiracy, any escape, attempt or preparation to escape or any attack or preparation for attack upon any inmate or official of the home,(o)conspiring to escape or to assist in escaping,(p)answering untruthfully any question put by an officer of the home or a visitor,(q)refusing to eat food or wilfully destroying food,(r)committing a nuisance in any part of the home.

(2)The Superintendent may award any of the following punishments for the act or acts specified in sub-rule (1)-

(a)deprivation of play hours;

(b)temporary cessation of visits from parents or guardians; and

(c)change to labour of serve nature for a period not exceeding three months.

(3)A punishment Book shall be maintained by the Superintendent, who shall record full particulars of the punishments inflicted by him together with the nature of offence, the names of the offenders and the number of previous, punishments awarded to them.

(4)An extract from the Punishment Book shall be sent by the Superintendent to the Chief Inspector before the 10th every month.

34. Prohibited articles.

- Liquor, intoxicating drugs including opium and ganja shall be the prohibited articles and shall not be introduced, received, possessed or transferred in the protective home.

35. Treatment of mental cases.

- When an inmate of a protective home is sent to a Government Mental Hospital for observation or treatment, action shall be taken by the Superintendent under Section 6(2) of the Indian Lunacy Act, 1912V (4 of 1912) for obtaining reception order. An inmate who is taken to the Government Mental Hospital with such reception order shall be treated as a "Civil patient".

36. Removal to Civil Hospitals for treatment.

- Whenever the medical officer of a protective home considers it necessary to remove an inmate to a Civil Hospital for treatment as an indoor patient, he shall draw up a full statement of the case and forward the same to the Superintendent, who shall forthwith cause the inmate concerned to be sent to the hospital temporarily.

(1)The inmate shall immediately proceed under escort to the Hospital and present herself to the Officer Incharge of the Hospital.

(2)The inmate shall be an indoor patient in the Hospital and shall not leave it until formally discharged therefrom.

(3)The authorities of the Hospital shall give intimation to the Superintendent concerned before discharging the inmate from the Hospital. On receipt of intimation, the Superintendent shall arrange for an escort to fetch the inmate. The railway warrant, subsistence allowance, bus or other fare and any other allowances necessary for the inmate and shall be given to the escort so arranged by the Superintendent. Such charges shall also be paid to the escort while removing the inmate from the protective home to the Hospital.

(4)When an inmate is removed for treatment to a Civil Hospital, no charges shall be made against the protective home for the treatment and diet given to the inmate in the Hospital.

37. Period spent in hospital.

- When an inmate is sent to a Government Hospital or as an indoor patient to a Civil Hospital, the period spent by her in such Hospital and in going there and return there from shall be deemed to be part of the period of her detention or stay in the protective home.

38. Discharge of inmates of protective homes.

(1)The Government may at any time order an inmate of a protective home to be discharged either absolutely or on such conditions as they approve. In the event of a breach of any such conditions, the inmate shall be liable to be arrested and brought back to the home.

(2)The Superintendent shall at the end of each month prepare a statement of Inmates who have to be discharged in the subsequent month and read out the statements of the inmates.

(3)On the day of discharge, the inmate's state of health shall be recorded by the Superintendent in the Inmate's Register. He shall compare the entries in the warrant of committal with those in the Register and shall satisfy himself that they are agree and that the term of the inmate has been duly served. He shall then sign the endorsement for discharge on the warrant, certifying to the due expiry of the term. The belonging of the inmate shall be handed-over to her and the details recorded in the appropriate column in the Inmate's Register. The inmate shall be given food for the day before she is discharged. The inmate shall if necessary be provided with suitable clothing.

(4)Even discharged inmate whose destination is on or near a line of railway shall be supplied with a railway ticket of the lowest class. Payment of the fare shall be made by railway warrant, where the cost of journey exceeds Rs. Sq. In other cases payment shall be made by cash. When a journey is to be made by boat or bus, the inmate shall be provided with passage or passage money to the halting place nearest to his/her destination at the lowest rate. Every inmate who has to proceed a distance of more than 5 miles by road or more than 3 hour's journey by rail or other mode of conveyance shall on discharge be given subsistence allowance at the rate of [8 annas] [Please Check the Amount from the Department], if the journey will be completed on the following morning and [one rupee] [Please Check the Amount from the Department] per day otherwise.

(5)The Director may at any time order suitable inmates of the Protective Homes to be admitted into homes established under the After Care Programmes of the Government.

(6)A disposal register in Form XI shall be kept in every protective home in which full particular shall be entered of the manner in which every inmate is disposed of on discharge and of her after-carrier. Every effort shall be made by the Superintendent to keep in touch with the inmates for at least 3 years after their discharge.

(7)An annual return in Form XII shall be made by the Superintendent to the Chief Inspector. The remarks made by the Board of Visitors from time to time during the year to which the return relates shall also be communicated to the Chief Inspector with the return.

39. Marriage of inmates of protective homes.

(1)The Superintendent may, if possible, arrange for the marriage of an inmate with a man of her own religion provided that her previous consent in writing and that of her parent or guardian, if she has not attained the age of 18 years, is obtained and provided that no monetary consideration is accepted from the person to whom the inmate is married or from any person interested in him. In case there is no parent or guardian living, the consent of the nearest relation should be obtained. The wishes of the inmate shall in every case be considered and respected as far as possible.

(2)No such marriage shall be preformed without the permission of the District Magistrate.

40. Chief Inspector of protective homes.

(1)The Government shall appoint a Chief Inspector for all the protective homes in the State.

(2)Among other duties assigned to him to the Government from time to time, the following duties shall appertain to the Chief Inspector:-

(a)he shall superintendent and control in working of these rules;

(b)he shall have general control over the staff in all protective homes in the State;

(c)he shall inspect all protective homes whether established or licensed by the Government, at least once a year and submit his inspection reports tO the Government;

(d)he shall generally work under the control and direction to the Director and submit all his reports through the latter to the Government.

41. Board of Visitors.

(1)The Government may appoint for any local area a Board of Visitors to visit once a month the protective homes situated within such local area and to comment and advise on matters affecting the administration of such protective homes.

(2)The Government may appoint to a Board of Visitors to work as its members such officials and non officials as it may deem necessary, the total number being not less than 3 and not more than 7, one of whom shall be nominated as President. Non-official members may include experienced social welfare workers, particularly women social welfare workers, in the field of suppression of immoral traffic in women and girls.

(3)A non-official member shall hold office for 2 years from the date of his/her appointment and shall be eligible for re-appointment.

(4)It shall be the duty of the Board:-

(a)to enquire into and see that the arrangements in the protective homes are proper in all respects;

(b)to examine the medical, admission and disposal registers and any other connected records;

(c)to see that no inmate is illegally detained in a home;

(d)to bring any special cases to the notice of the Chief Inspector;

(e)to interview new admissions since the last meeting and to hear any representations that the inmates may desire to make; and

(f)to carry out any other duties which may be assigned to the Board from time to time by the Government.

(5)The Board shall hold a formal meeting once in every 3 months. The meeting shall be held in the protective home or if there are 2 or more protective homes in any area, in each home by rotation. The Superintendent of the protective home, in which the meeting is held, shall be the Secretary of the Board for the meeting.

(6)No business shall be transacted at the meeting of a Board unless at least 3 members are present.

(7)The President shall preside at every meeting of the Board at which he/she is present. If the President is absent from any meeting, the Members present shall elect one of the members to preside over the meeting and the member so elected shall at that time exercise all the powers of the President.

(8)The President of the Board shall fix the date and hour of the meeting and a week before the date so fixed, a notice thereof, together with an abstract of any special matters to be considered, shall be furnished to the members by the Secretary of the Board.

(9)The minutes of each meeting shall be approved by the President and sent by the Superintendent of the protective Home in which the meeting is held to the Chief Inspector with his remarks.

(10)The Superintendent of each Home shall bring to the notice of the Chief Inspector, all cases of failure on the part of any member to attend a meeting. The Chief Inspector shall keep a record if such cases of absence and shall, when any non-official member's attendance is markedly irregular, bring the facts to the notice of the Government who may, if they think fit, remove such member from office.

(11)The Superintendent shall be advised by resolutions of the Board in the management of the protective home; provided that, if in the opinion of the Superintendent, if would be inconsistent with the Act or these Rules, or inexpedient to give effect to any such resolution for the orders of the Chief Inspector and intimate to the President of the Board the fact of his having done so. The order of the Chief Inspector shall be final. It will however, be subject to review by the Government who may confirm, rescind or modify such order.

42. Visitors Books.

- The Superintendent shall cause a Visitors Book to maintained at the protective home. A copy of the remarks of the visitor recorded in the Visitors Book, shall be submitted by the Superintendent to the Chief Inspector soon after the remarks recorded by the visitor.

43. Annual returns.

- The Superintendent shall submit to the Chief Inspector a report on the administration of his protective home for the previous year, not later than the 15th May of each year in the Form XIII. The Chief Inspector shall send annually to the Government in the first week of July each year a report on the working of these rules together with his remarks, if any.

44. Forms.

- The Director shall prescribe forms for maintenance of registers and statements pertaining to accounts and other matters of a protective home.

45. Punishment for breach of rules.

- Any person who commits a breach of Rule 7 or 34 of these Rules, on conviction by a Magistrate, be punishable with fine which may extend to two hundred and fifty rupees.Form IForm of undertaking(See Rule 4)In the Court of the........Magistrate I..........of.........do hereby declare that I am willing to take charge of.........aged.........under the orders of the Court, subject to the following terms and conditions:-

(i)I shall do my best for the welfare of the girl as long as she remains in my charge and shall make proper provisions for her maintenance.

(ii)If the girl's conduct is unsatisfactory, I shall at once inform the Court.

(iii)In the event of the girl's illness, she shall have proper medical attention in the nearest hospital.

(iv)The girl shall be free to follow the observations of her own religion.

(v)I undertake to produce her before the Court when so required.

Form IIWarrant of committed to a protective home(See Rule 5)In the Court ofTo the Superintendent of the Protective Home atWhereas.............particulars of whom are furnished below has been ordered by me to be detained in a protective home for a period of.......from.........to.........under sub-section (2) of Section 10/sub-section (2) of Section 17/sub-section (2) of Section 19 of the Suppression of [Immoral Traffic in Women and Girls Act, 1956] [Please see the Provisions of Immoral Traffic (Prevention) Act, 1956.] (104 of 1956).This is to authorise and require you the said Superintendent to receive the said........... into your custody together with this warrant and there to detain her for the period referred to above in accordance with the Rajasthan Suppression of Immoral Traffic in Women and Girls Rules, 1958, and to return this warrant with an endorsement certifying the manner of its execution.Particulars :-

1. Name of the woman or girl

2. Age

3. Religion

4. Marks of identification

5. Offence charged

6. Offence for which convicted

7. Sentence passed

8. Date of sentence

9. Period of detention

Given under my hand and seal of the Court, this.........day of........20........Form IIIForm of Application for Licence[See Rule 7(1)]

1. Full Name of the applicant or association (if registered, a copy of registration certificate and particulars of all members of the association shall be given).

2. Religion

3. Residence (town or village).

Police Station.District.Note. - In case of association, particulars regarding items 2 -and 3 be mentioned in respect of each member.

4. Name of the institution.

5. Aims and objects of the Institution.

6. Details about the financial condition of the Institution funds, property and sources of income.

7. Arrangements made or proposed to be made for boarding and lodging. Also details of the building whether owned by the Institution or rented.

8. Arrangements in respect of general health of inmates and facilities for their medical treatment and arrangements proposed to be made for the education and vocational and moral training designed to make them fit for rehabilitation in life as normal citizens.

9. Full address of the proposed institution including the name of city or town and the locality.

10. If any such application has been made previously, please state its result together with its date, month and year.

11. If the institution exists at present, the date of its commencement, annual reports of its working if prepared or its working to date.

12. Number and particulars of inmates at the time of opening the institution.

13. Maximum number of accommodation for children and women.

14. Any other particulars.

I/We.........hereby solemnly affirm that the above and annexed particulars are true according to my/our best knowledge and belief.Signature(s) with date, place and name in block lettersForm IVLicence[See Rule 7(2)]

S. No. of licence	Name and full address of the protective home.	Name and full description and residence oflicensee	Name in full of the Manager of protective home	Particulars of services to be rendered by theInstitution	Restrictions as to number of inmates	Date of expiry of licence	Remarks
1	2	3	4	5	6	7	8

ConditionsThis licence is granted subject to all the provisions of the Suppression of [Immoral Traffic in Women and Girls Act, 1956] [Please see now Immoral Traffic (Prevention) Act, 1956.] (104 of 1956) and the Rajasthan Suppression of Immoral Traffic in Women and Girls Rules, 1958.

2. The licensee shall affix on a conspicuous part of the Protective Home a sign board on which, shall be painted in large letters in English and Hindi the name of Protective Home.

3. The licence shall not be transferable.

4. The licence shall remain in force for a period of one year from the date of issue.

Form VForm of Application for renewal of Licence[See Rule 7(3]

1. Full Name of the applicant or association (if registered, a copy of registration certificate and particulars of all members of the association shall be given).

2. Religion.

3. Residence (town or village).

Police StationDistrict.

4. Name if the Institution

5. Licence number and year.

6. Any other particulars

Signature(s) with date place and names in block letters.Form VIThe Inmates' Register[See Rule 8(i]

1. Name of the inmate.

2. Father's name or husband's name (in the case of a married woman or girl).

3. Age

4. Caste or religion, previous occupation, if any

5. Previous place of settled residence if any (town or village), taluk & district.

6. Height

7. Weight on admission

8. Marks of identification

9. General health.

10. Ability to do any skilled work

11. Calendar number of the case and sentencing authority.

12. Period and date of order, of committal.

13. Date of admission.

14. Date of expiry of period of detention or transfer to another home.

15. Labour on which employed.

16. Particulars and value of property delivered with or found on the inmate on admission, or subsequently received on her account with signature or left thumb print in acknowledgement of correctness on each such occasion & on disposal.

17. Initials of Superintendent (with dates) in token of having received in property into his/her charge.

18. Remarks showing hOw the inmate has been disposed of after expiry of the period of detention or transfer. Initials of the Superintendent in token of the accuracy of the entries.

19. Statement of health and weight on the date of discharge.

Note. - Particulars about health should be entered by the Medical Officer.Form VIIHistory ticket[See Rule 10]

1. Name of protective home.

1A. Date of admission.

2. Date of expiry of the period of detention.

3. Serial number in the Inmates Register.

4. Name

5. Age

6. Height

7. Weight on admission

8. Diet

9. Nature of labour on which employed

10. Statement of health on admission

11. Remarks (Punishment awarded, etc.)

12. Results of monthly medical examination and weighment.

Date :

State of health

Remarks and initials of the Supreintendent

Note. - Particulars about health should be entered by the Medical Officer.Form VIII[See Rule 11]

*Here enter the name of the protective home

Statement showing the gain or loss in weight ofinmates in *(.......) for the month of............

Name of protective home	Total No. of inmates weighed.	Total No. of inmates lost weight	No. of inmates gained weight	No. of inmates whose weights have not changed	Average in weight
1	2	3	4	5	6

Form XBond[See Rule 32]Whereas I..........daughter of.........inhabitant of..........have been' convicted under section..........of the Suppression of Immoral Traffic in Women and Girls Act, 1956 and sent to the Protective Home at;-And Whereas my parent/guardian Shri........is dead/is lying seriously ill at.............;And Whereas the Superintendent of the Protective Home has granted me leave of absence from the Protective Home for..........days under rule 32 of the RajasthanSuppression of Immoral Traffic in Women and Girls Rules, 195811 on condition of my executing a bond for my return to the said home after the expiry of the said leave or any extension thereof;I hereby bind myself to return to and present myself at the said protective home on the day the leave or any extended period thereof expires and in case of making default,I bind myself to forfeit to the Government of the State of Rajasthan a sum of Rupees.......Dated the........day of.......20............................SignatureWitness :- (1)................

(2)................(Where a bond with surety is executed, add.)I do hereby declare myself for the above named........that she will return to and present herself at the said Protective Home as hereinbefore agreed to by her and in case of her making default therein, I bind myself jointly and severally to forfeit to the Governor of the State of Rajasthan a sum of Rs.........................SignatureWitness :- (1)................

(2)................Form XI[See Rule 38(6)]Disposal Register(Name of the Protective Home)

1. Serial number......................................

2. Name of girl or woman................................

3. Age................................................................

4. Caste, religion and language.........................

5. Conduct.........................................................

6. Attainment......................................................

7. Health...............................................................

8. Medical treatment...........................................

9. Date of leaving..................................................

10. Duration of stay.................................................

11. Remarks.............................................................

12. Signatures of Superintendent...........................

Form XIINumber of persons discharged during the year[See Rule 38(7)]District,..............taluk, town or village

1. Name of the Protective Home

2. Number of Girls/Women discharged during the year

StationDate........20..........Superintendent of Protective HomeForm XIII[See Rule 43]Annual Administration Report of............Protective Home for the year........20........

1. Building

2. Staff

3. Inmates admitted.

Note. - In this column the No. of inmates, child and adult, i.e. above 14 years should be shown separately. Besides this, No. of married, widowed, deserted or otherwise should be shown separately. Admission under order of Courts, through Police and otherwise may also be shown separately. Number of inmates at the end of the last year may also be shown with the above details.

4. Health of the inmates.

Notes. - This should include number of inmates suffering with Venereal diseases at the time of admission of later treatment. General note on the diseases and treatment and medical assistance given may also be given.

5. Education and Training.

Note. - This should include the details regarding Education and Training given in crafts. The work done by the inmates under different crafts and the disposal of the products nay also be mentioned. The progress of the inmates regarding education, failure and success be mentioned in details. Special trends of inmates towards special craft or art may be mentioned.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Rajasthan - Act