Section 14(b) in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970
(b)When an inmate is discharged from the Home or Shelter under these rules he/she will be allowed to take back the jewellary, cash and other belongings which were deposited at the time of his/her admission or as a result of his/her earnings during stay in the Home or Shelter. In case of transfer of an inmate from one institution to another the above property will also be transferred.
