Section 24 in The Haryana Prevention of Beggary Rules, 1972
24. Duties of Visiting Committee.
[Section 28]. - (1) It shall be the duty of members of a Visiting Committee constituted for a Certified Institution :-(a)to visit the Institution once a month according to the programme which shall be drawn up the Chairman after consulting the members;(b)to attend meetings;(c)to visit all parts of the Reception Centre of the Certified Institutions and see the inmates remanded or detained therein, and make such enquiries of them as they may think fit;(d)to satisfy themselves that necessary measures for discipline, employment, coaching of industries and medical care are being taken;(e)to give every inmate an opportunity of making applications and to enquire into the same;(f)to recommended to the Chief Inspector or Superintendent the release on licence in accordance with the provisions of Section 20 of person detained in Institution;(g)to recommend to the Chief Inspector the names of Societies and responsible person willing to take charge of or [provide] [See Legislative supplementary Part III, dated 24th February, 1976.] work for persons so released;(h)to ascertain and communicate to the Chief Inspector whether any person recommended for release is willing to be placed in the charge of or work for any such society or responsible person.(i)to consider any other matter connected with the progress of the certified Institution, and the welfare of the inmates.(2)Four members shall form the quorum for the meeting of a Visiting Committee.
