Section 32 in The Punjab Suppression of Immoral Traffic in Women and Girls Rules, 1960
32. Permission to inmates to absent themselves for short periods from protective homes [Section 23(2)(g)]
- With the previous sanction of the Chief Inspector and in very special cases, the Superintendent may grant to any inmate leave of absence for a period not exceeding a week on the death of the parent or guardian or to visit the parent or guardians who is seriously ill. The Chief Inspector may extend the leave granted, by a period not exceeding two weeks. The leave granted may at any time be cancelled without assigning any reasons and the inmate recalled. A leave account register shall be maintained in Form XIV.
