42. Powers and duties of after care societies and financial assistance to them.
(1)An after care society where in existence or formed hereafter should exercise a close but friendly supervision over the lads on their final release in their respective district and should render them assistance in one or more of the following ways :-(i)To make all arrangements for the released inmate's reception at home or in decent lodgings and to arrange, if possible, for his immediate employment and if necessary, for his support until he becomes self-supporting;(ii)In needy cases, to provide the released inmates with working implements, tools and clothes, and pecuniary assistance in case of urgent necessity;(iii)To appoint paid or honorary agents who in addition to their duties as friends and helpers of released inmates in his circle is regular at his work, that he is living a sober and industrious life, and that he avoids bad associates.(2)Financial assistance will so far as possible be rendered by the Government to such after care societies as are recommended by their Director for the conspicuous and meritorious work.
