Section 30 in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970
30. Private cash.
- The private cash of inmates shall be kept in a pass book opened in his/her name in the Post office Savings Bank Account and shall be preserves by the Superintendent or the Assistant Superintendent of the Home or Shelter until the date of his/her discharge from the institution. In this account shall also be deposited all moneys which the inmate may get for work done by him inside or outside the institution or received from parents, relatives or others. The inmate shall be permitted to withdraw from his/her savings account not more than rupees two in any one week except where the Chief Inspector is satisfied that the extra money is required for reasonable cause.[The Superintendent or the Assistant Superintendent of the Home or Shelter as the case may be, shall maintain the register of private cash of inmates showing the account of deposits, withdrawals and balances in the Post office Saving Bank Accounts and cash in hand, if any. This register shall be checked by the Chief Inspector once in every two months.] [Added and Substituted by Notification dated 8-1-1971, Published in Rajasthan General Gazette Part IV-C(I), dated 18-2-1971.]
