Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 15 in The Haryana Prevention of Beggary Rules, 1972

15. Daily routine in Reception Centre and Certified Institution.

(1)At dawn the inmates of Reception Centre and Certified Institution shall be marched off to perform their ablutions and a reasonable time shall be allowed for the performance of hygienic duties.
(2)The details of the daily routine and employment of the inmates during the various hours of the day shall be fixed by the Superintendent with the approval of the Chief Inspector who shall have power to make changes therein from time to time, if necessary. The approved timetable in this behalf shall be displayed on the notice board of the Reception Centre and the Certified Institution.