Section 10(5) in The Rules for the Working and Management of the Central Aftercare Homes and District After-care Shelter, 1985
(5)Unserviceable articles shall be brought at least once a month before the Head of the Office of the Home/Shelter, as the case may be, who shall if satisfied regarding the unserviceability shall condemn such articles as per General Financial powers vested in him/her. Articles to be condemned beyond the financial power of the Head of Office shall be referred to the Inspector-General of Prisons, Orissa for orders.
