Section 42 in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970
42. Sub-committee.
(a)The Committee shall be empowered to appoint Sub - Committee of two or three members to look after specific items of work and to delegate its powers to them. Following Sub-Committees may be formed by each Committee:-(1)Administration Sub-Committee.(2)Education and Training Sub-Committee.(3)Marriage Sub-Committee.(b)Case Committee. - (i) The Committee shall nominate one of its members on the Case Committee of the institution. Other members of the Case Committee will be as follows:-(1)District Probation officer.(2)Superintendent or Assistant Superintendent of the institution.(3)Case Worker/Investigator.(4)Superintendent of the Deputy Superintendent of Jails, if there is a Jail at the place of the institution.(5)Psychologist.(i)The Chief Inspector will participate in the meeting of each Case Committee at least once in a year.(ii)The Case Committees shall discuss the case histories of inmates in a monthly conference at the Home/Shelter.(iii)The Superintendent or the Assistant Superintendent shall prepare the proceedings of the monthly conferences and send a copy of the proceedings to the Chief Inspector without delay.
