37. Visits to and communication with child. Section 67(2)(n).
(1)No child shall be allowed to meet the visitors or receive letters without permission of the Superintendent and no visitor shall be permitted to interview any child except in the presence of the Superintendent or other officer of the institution so authorised by the Superintendent in this behalf.(2)The visitors may be allowed to meet the children on Saturday and Sunday between 4 p.m. to 6 p.m., but in case of urgency, they may be allowed on other days and at other times with the special permission of the Superintendent. The privilege of receiving visitors may be refused on the orders of the Superintendent as a punishment for misconduct by the child, or if it is used to introduce any prohibited article into the institution or if the visitor has, or is likely to have, in the opinion of the Superintendent, a bad influence on child or for any other sufficient cause. The Superintendent shall record the reasons for such refusal in the office journal.(3)Every child shall be allowed to write or receive a letter once a month during the period of his stay in the institution subject to the condition of good conduct.(4)If the address of the parents or guardian is known, they shall be given notice of any serious illness of the child and the superintendent shall answer any reasonable queries made by the parents or guardians.(5)No letter shall be delivered to or sent by a child unless the Superintendent has satisfied himself that its transmission is un-objectionable.(6)The Superintendent may at his discretion grant interviews or allow the despatch or receipt of letters at short intervals than those provided in sub-rule (3) inspite of the child's misconduct if he considers that special or urgent grounds exist.(7)A register in form XIII shall be maintained by the Superintendent for recording the visits of visitors. Cases of refusal to permit visits shall be recorded in the said register together with reasons.(8)A register of correspondence between the children and their parents and guardians shall be maintained in form XIV.
