Section 18 in The Assam (Management, Function and Responsibilities of Special School, Children's Home and Observations Homes) Rules, 1976
18. Disposal of property.
- The property other than money or valuables belonging to a child received or detained in an institution, shall be disposed of in the following manner, namely-(a)if it consists of obscene pictures, or literature, tobacco, snuff, opium, drug or liquor, or perishable articles of trivial valuable, it shall be destroyed;(b)if it consists of perishable articles of more than trivial value it shall be sold by auction as soon as possible and the proceeds kept in safe custody by the Superintendent;(c)the clothing, bedding or other articles of such child shall be destroyed if the Superintendent considers it essential on hygienic grounds or considers them to be worthless or if the clothing and bedding is ragged, and the clothing, bedding and other articles of children found to be suffering from any infectious or contagious disease shall be burnt;(d)clothing, bedding and other articles and covered by the provisions of Cls. (a), (b) and (c), shall, after being washed and disinfected, if necessary, be made up into a bundle or bundles and suitably stored. The Superintendent shall be responsible for their safe custody.
