Section 44 in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970
44. Functions of the committee.
(1)The Committee shall generally look after the affairs of the Shelter and for this purpose, it shall be open to [Chairman] [Substituted by Notification dated 8-1-1971, Published in Rajasthan General Gazette Part IV-C(I), dated 18-2-1971.] to visit the Home or Shelter and interview the inmates at any time with a prior intimation to the Superintendent of the institution concerned. The Chairman shall be competent to visit a Home or Shelter at any time.(2)The Committee of the Home or Shelter should be consulted in respect of all important administrative matters except those connected with the appointments of staff and disciplinary control over it. Barring the actual operation of Government funds and the maintenance of accounts, the Committee should be intimately associated with the management of Home or Shelter and any advice tendered by them should ordinarily be accepted and acted upon except when it is inconsistent with the Rules or financial procedure or any order issued by the Government or the Director. The Committee will thus be fully in picture as regards functioning of the Homes and Shelters even though the budget may be formally operated upon by Government officers.
