Section 24 in The Assam (Management, Function and Responsibilities of Special School, Children's Home and Observations Homes) Rules, 1976
24. Superintendent to order discharge of inmates on due dates.
(1)The Superintendent shall order the discharge of any child the period of whose detention has expired and inform the Chief Inspector within seven days of the action taken by him. If the date of release falls on a Sunday or any other public holiday, the child may be released on the preceding day, entry to that effect being made in the register of discharge. The Superintendent shall, in appropriate cases, order the payment of subsistence allowance to the child for his home journey or place of rehabilitation at such rates as may be fixed by the State Government from time to time and the railway and/or road fare, as the case may be.(2)In deserving cases, the Superintendent may provide the child with such shall tools, as may be necessary to start a business subject to such maximum cost as may be fixed by the State Government.(3)The Superintendent may, subject to the approval of the Chief Inspector, allow at their own request such girls, as have no place to go, to stay in the institution after the period of their detention has expired till some other suitable arrangements are made.
