Section 53(5) in The Assam (Management, Function and Responsibilities of Special School, Children's Home and Observations Homes) Rules, 1976
(5)A care-taker shall be liable for departmental action for the following; (i) wilfully and negligently permitting an inmate to escape, (ii) giving or attempting to give an inmate or taking out or attempting to take out from the institution any articles not allowed by the Superintendent, (iii) wilful disobedience or neglect of any rules, regulations or orders.
