(1)The Chief Inspector may visit any Special School, Children's Home and Observation Home at any time, hear any complaints of the inmates and make suggestions to the Superintendent thereof.(2)Every Chief Inspector, Inspector and Assistant Inspector shall, during his inspection of institutions give every child committed to its case an opportunity to make any complaint or application to him which such child may wish to make.(3)Every such Inspector shall at the conclusions of his inspections, note in the visit book of the institution the fact that he has inspected it on a particular date.(4)The Inspector and the Assistant Inspector shall submit to the Chief Inspector detailed report of his inspection.(5)The Chief Inspector shall communicate to the institution inspected by him any suggestions he has to make or such suggestions as he may deem fit and necessary to communicate after the report of the Inspector or the Assistant Inspector.
