Section 38 in Punjab Suppression of Immoral Traffic in Women and Girls Rules, 1960
38. Discharge of inmates of protective homes, [Section 23(2)(g)].
(1)The State Government may, at any time, order an inmate of a protective home to be discharged either absolutely or on such conditions as it approves. In the event of a breach of any such conditions, the inmate shall be liable to be arrested and brought back to the home.(2)The Superintendent shall at the end of each month prepare a statement of inmates who have to be discharged in the subsequent month and read out the statement to the inmates.(3)On the day of discharge, the inmate's state of health shall be recorded by the Superintendent in the Inmates' Register. He/She shall compare the entries in the warrant of committal with those in the Register and shall satisfy himself/herself that they agree and that the term of the inmate has been duly served. He/She shall then sign the endorsement for discharge on the warrant, certifying to the due expiry of the term. The belongings of the inmate shall be handed over to her and the details recorded in the appropriate column in the Inmates' Register. The inmate shall be given food for the day before she is discharged. The inmate shall if necessary be provided with suitable clothing.(4)Every discharged inmate whose destination is on or near a line of railway shall be supplied with a railway ticket of the lowest class. Payment of the fare shall be made by railway warrant where the cost of the journey exceeds Rs. 5/-. In other cases, payment shall be made by the cash. When a journey is to be made by boat, bus or steamer, the inmate shall be provided with passage or passage money to the halting place nearest to his/her destination at the lowest rate. Every inmate who has to proceed a distance of more than five miles by road or more than three hours' journey by rail or other mode of conveyance shall on discharge be given subsistence allowance at the rate of fifty naye paise, if the journey will be completed on the following morning and one rupee per day otherwise.(5)The State Government may at any time order suitable inmates of the protective homes to be admitted into homes established under the After Care Programmes of the State Government.(6)A disposal register in Form XV shall be kept in every protective home in which full particulars shall be entered of the manner in which every inmate is disposed of on discharge and of her after-career. Every effort shall be made by the Superintendent to keep in touch with the inmates for at last three years after their discharge.(7)An annual return in Form XVI shall be made by the Superintendent to the Chief Inspector. The remarks made by the Board from time to time during the year to which the return relates shall also be communicated to the Chief Inspector with the return.
