Section 47(3) in The Assam (Management, Function and Responsibilities of Special School, Children's Home and Observations Homes) Rules, 1976
(3)Out of the income earned by an inmate working outside, at least three-fourths shall be deposited in the manner prescribed by the State Government from time to time in the name of the inmate and the account book shall be kept with the Superintendent. The rest may be spent by the inmate as mentioned in sub-rule (2).
