Section 31 in Punjab Suppression of Immoral Traffic in Women and Girls Rules, 1960
31. Visits to and communications with inmates of protective home [Section 23(2)(g)].
(1)No inmate shall be allowed to see visitors or receive letters without the express permission of the Superintendent and no male visitor shall be permitted to interview any of the inmates except in the presence of the Superintendent or any other member of the staff of the home so authorised by the Superintendent in this behalf.(2)Every inmate newly admitted to a protective home shall be allowed reasonable facilities for seeing or communicating with her relatives, friends or legal advisers with a view to the preparation of an appeal.(3)Parents and guardian may visit inmates of a protective home on Saturdays and Sundays between 4 p.m. and 6 p.m. For very urgent reasons, visitors may be allowed on other days and at other times with the special permission of the Superintendent. The privilege of receiving visitors may be refused on the orders of the Superintendent as a punishment for misconduct by the inmate, or if it is used to introduce any prohibited article into the home or if the parent or guardian has or is likely to have, in the opinion of the Superintendent, a bad influence on an inmate or inmates or for any other sufficient cause. The Superintendent shall record his/her reasons for such refusal in the office journal.(4)Every inmate shall be allowed to write or receive a letter once a month during the period of her detention or stay in the home, subject to the condition of goods conduct.(5)If the address of the parents of guardians in known, they shall be given notice of any serious illness of the inmate and the Superintendent shall answer any reasonable enquiries made by the parents or guardians.(6)Inmates shall be allowed, if they so desire, special letter in order to inform the parents or guardians of their transfer from one protective home to another. This shall not be counted as a letter for the purpose of sub-rule (4).(7)No letter shall be delivered to or sent by an inmate unless the Superintendent has satisfied himself/herself that its transmission is unobjectionable.(8)The Superintendent may at his/her discretion grant interviews or allow the despatch or receipt of letters at short intervals than those provided in sub-rule (4) in spite of the inmate's misconduct, if he/she considers that special or urgent grounds exist for such concession.(9)A register in Form XII shall be maintained by the Superintendent for recording the visits of parents or guardians of the inmates of the home. Cases of refusal to permit visits shall be recorded in this register with reasons.(10)A register of correspondence between the inmates and their parents and guardians shall be maintained in Form XIII.
