- As soon as possible after the admission of a person in prison, the Welfare Officer shall, -(a)inform him about his rights and duties, and explain to him the institutional rules, regulations, routine, discipline, amenities and facilities;(b)enquire about his individual problems and help him find a solution;(c)prepare him for a positive adjustment with the institutional environment; and, if the person is a convicted person, -(d)study him to assess his personality, background, needs, aptitudes and capacities;(e)inform him about the correctional and rehabilitative facilities available to him and encourage him to make a constructive use of the same;(f)plan a suitable institutional programme for him.
