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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(3)(c) in The Rules for the Working and Management of the Central Aftercare Homes and District After-care Shelter, 1985

(c)Follow up-after discharge-After discharge of inmate from the Home or the Shelter on her rehabilitation contact shall be maintained as far as practicable with a view to minimise an eliminate chance of his/ her relapsing to his/her old habits and coming under unhealthy influences. The Superintendent or After-care Officer shall for this purpose work in close co-operation with the District Probation Officers or employees or parents of the inmates and social workers of the concerned areas. A record of progress of those discharged from the Home/Shelter shall be maintained as far as practicable.