Section 21(2) in The Delhi Prevention Of Begging Rules, 1960
(2)It shall be duty of such Visiting Committee-(a)to satisfy itself that necessary measures for discipline, employment, teaching of industries and medical care are being taken;(b)to give every inmate an opportunity of making applications and complaints to it and to enquire into the same;(c)to inspect the accounts and other registers and the records of inmates;(d)to recommend to the Chief Inspector the release on licence in accordance with section 20 of the Act of persons detained in the Certified Institution;(e)To recommend to the Chief Inspector the names of societies and responsible persons willing to take charge of or provide work for persons so released;(f)to ascertain and communicate to the Chief-Inspector whether any person recommended for release is willing to be placed in the charge of, or work for, any such society or responsible persons;(g)to consider any other matter connected with the progress of the Centre or Institution, as the case may be, and the welfare of the inmates in general or in particular.
