Section 32 in Rajasthan Suppression of Immoral Traffic in Women and Girls Rules, 1958
32. Permission of inmates to absent themselves for short periods from protective homes.
- 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 guardian who is seriously ill. The Chief Inspector may extent 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. The inmate shall enter into a bond in Form X for this purpose before proceeding on leave.
