Section 38(6) in Rajasthan Suppression of Immoral Traffic in Women and Girls Rules, 1958
(6)A disposal register in Form XI shall be kept in every protective home in which full particular shall be entered of the manner in which every inmate is disposed of on discharge and of her after-carrier. Every effort shall be made by the Superintendent to keep in touch with the inmates for at least 3 years after their discharge.
