Section 21 in The Delhi Prevention Of Begging Rules, 1960
21. Duties of Visiting Committee.
(1)It shall be the duty of members of a Visiting Committee appointed for a Receiving Centre or Certified Institution maintained by the Chief Commissioner-(a)to visit such Centre or Institution, as the case may be, once a month according to a rota which shall be drawn up by the Chairman after consulting the member;(b)to attend quarterly meetings which shall be held in the months of January, April, July and October;(c)to inspect all parts of the Centre or Institution and see every inmate remanded or detained therein.(2)It shall be duty of such Visiting Committee-(a)to satisfy itself that necessary measures for discipline, employment, teaching of industries and medical care are being taken;(b)to give every inmate an opportunity of making applications and complaints to it and to enquire into the same;(c)to inspect the accounts and other registers and the records of inmates;(d)to recommend to the Chief Inspector the release on licence in accordance with section 20 of the Act of persons detained in the Certified Institution;(e)To recommend to the Chief Inspector the names of societies and responsible persons willing to take charge of or provide work for persons so released;(f)to ascertain and communicate to the Chief-Inspector whether any person recommended for release is willing to be placed in the charge of, or work for, any such society or responsible persons;(g)to consider any other matter connected with the progress of the Centre or Institution, as the case may be, and the welfare of the inmates in general or in particular.(3)Five members shall form a quorum for the purpose of the meetings specified in clause (b) of sub-rule (1).
