18. Internal management of institution. Section 67(2)(d).
(1)The internal management of an institution established under the Act shall vest in the manager consisting of the superintendent and the committee of visitors collectively deemed to be its manager.(2)The committee shall consist of such number of official and non-official members, not exceeding seven, as the Government may appoint from time to time. The non-official members may include experienced social welfare workers, particularly women social welfare workers in the field of child welfare.(3)A non-official member shall hold office for two years from the date of appointment and shall be eligible for re-appointment.(4)It shall be the duty of the manager -(a)to enquire into and see that the arrangements in the institution are completed in all respects;(b)to examine the manner, admission and disposal of registers and any other connected records;(c)to bring any special case to the notice of the Chief Child Welfare Officer;(d)to carry out any other duties which may be assigned by the Government.(5)The manager shall hold a formal meeting once in every three months.(6)No business shall be transacted at the meeting unless the superintendent and two members are present. The superintendent shall preside over the meeting and he shall fix the date and hour of the meeting and a week before the date so fixed, a notice thereof, together with an extract of any special matter to be considered, shall be furnished to the members of the committee.(7)The minutes of each meeting shall be approved by the Superintendent and sent by him to the Chief Child Welfare Officer.(9)The Superintendent shall abide by the resolutions passed in the meeting of the management of the institution :Provided that, if in his opinion, it is inconsistent with the Act or these rules or inexpedient to give effect to any such resolution, he shall submit the resolution for the orders of the Chief Child Welfare Officer. The orders of the Chief Child Welfare Officer thereon shall be final. It will, however, be subject to review by the Government which may confirm, rescind or modify such order.(10)The Superintendent shall generally be responsible for the observance of all rules and orders, the supervision of the subordinate staff and the maintenance of discipline among the children. He shall, in his own handwriting, maintain an office journal in which shall be recorded daily, every occurrence of importance connected with the management of the institution, which is not otherwise disposed of in the registers of correspondence and which is desirable to note for further guidance. The journal shall be forwarded to the Chief Child Welfare Officer at the end of the each month who shall immediately return it after perusal with such remarks such as he may consider necessary.(11)The Superintendent shall visit the institution once a week in the morning, i.e., on Monday and twice a month in the night on uncertain intervals. He shall ensure that the children are provided with proper clothing and bedding and remain clean and tidy. He shall also enquire into and hear the complaints and remove them.(12)The Superintendent shall, in no case, without the prior permission of the Chief Child Welfare Officer or such other authority as the Government may specify in this behalf, absent himself.
