Section 22 in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970
22. Follow - up service after discharge.
(1)The aim of care and aftercare programmes does not end with the rehabilitation of a person. The authorities incharge of a Home or Shelter shall maintain contact as far as practicable, with persons discharged from the Home or Shelter with a view to minimise and eliminate chances of their relapsing into old habits and coming under unhealthy influences. The Committee and the supervising staff shall make all efforts in this direction. The supervising officer shall, for this purpose, work in close co-operation with the District Probation officers and employer or parents of inmates and Social Workers concerned. An assessment note about the inmate, containing his criminal and social history, information regarding his behaviour and performances in the institution and re - habilitation plan for him/her etc., may be drawn up and forwarded to the concerned District Probation officer. The District Probation officer shall take care of the follow-up and if necessary, inform the Superintendent or Assistant Superintendent of the Home or Shelter concerned.(2)A register shall be maintained in each Home and Shelter and by the District Probation officer, recording the name of the inmate, his or her address, age, qualifications, nature or problem in which the inmate was involved, treatment given in the Home or Shelter, nature of final rehabilitation and the remarks about the follow-up action with progress.
