Section 60 in The Assam (Management, Function and Responsibilities of Special School, Children's Home and Observations Homes) Rules, 1976
60. Functions of Governing Body.
- The Governing body shall be responsible to see that-(1)the premises of the institution are maintained in a sanitary condition and to the satisfaction of the Chief Inspector:(2)proper lighting arrangements are made and adequate water facilities for bathing and drinking are provided;(3)a separate kitchen is provided;(4)wholesome and sufficient food according to the standard approved by the Chief Inspector is provided for every inmate:(5)sleeping and dinning accommodation is adequate for the number of inmates kept in the institution;(6)adequate provision is made for indoor and outdoor games;(7)such medicines as are ordinarily required for house-hold use are kept in the stock and proper arrangements are made for medical treatment of inmates in case of sickness and as far as possible full-time or part-time medical officer is employed to attend and treat inmates in the institution;(8)adequate arrangements are made for the education and training, as contemplated in the Act, of inmates either on the premises of the institution or in School or institutions maintained or recognised by the Education Department of the State Government and suitable arrangements for teaching of crafts suited to the individual child are also made in the institution;(9)if the institution admits both boys and girls, suitable arrangements for housing boys and girls separately and arrangements for proper supervision over the two sections are made to the satisfaction of the Chief Inspector;(10)adequate and qualified staff, as approved by the Chief Inspector, is maintained and quarters are provided for the essential staff on the premises of the institution;(11)discipline is maintained in the institution.
