Section 21 in The M.P. Bhiksha Vritti Nivaran Niyam, 1977
21. Duties of Visiting Committee.
(1)It shall be the duty of the members of a Visiting Committee appointed for a receiving centre or a certified institution maintained by the State Government :-(a)to visit the centre or institution as the case may be, once a month according to a rotation which shall be drawn up by the Chairman after consulting the members;(b)to attend meetings;(c)to visit all parts of the centre or institution, and see every inmate remanded or detained therein and make such inquiries of them as they think fit.(2)It shall be the 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 for making applications and to enquire into the same;(c)to inspect the accounts and other registers and the record of inmates;(d)to recommend to the Chief Inspector or Superintendent the release on licence in accordance with Section 22, of persons detained in the certified institution;(e)to recommend to the Chief Inspector the names of organizations 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 organization 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.(3)Four members shall form the quorum for the purpose of the meeting referred in clause (b) of sub-rule (1).
