Section 14 in Rajasthan Suppression of Immoral Traffic in Women and Girls Rules, 1958
14. Duties of Superintendents.
- The following duties, in addition to other duties assigned by the Government from time to time, appertain to the Superintendent:-(i)the Superintendent shall be incharge of general supervision and sanitation of the home and the health of inmates;(ii)the Superintendent shall be responsible for the discipline of the subordinate staff;(iii)the Superintendent shall be incharge of maintaining general accounts, disbursing bills, custody of jewellery, cash and other belonging of the inmates;(iv)the Superintendent shall be incharge of office correspondence, interviews with visitors and showing them round the home;(v)the Superintendent shall arrange meetings of the Board of visitors and submit immediately the reports of the meetings to the Chief Inspector.(vi)the Superintendent shall make surprise inspection of provision stores at least once a month, shall visit the home at uncertain hours and check that everything is in order;(vii)the Superintendent shall be responsible for submitting statements and returns under these Rules in addition to such statements and returns as may be prescribed by the Government in consultation with the Chief Inspector from time to time;(viii)the Superintendent may grant casual leave to the subordinate staff;(ix)the Superintendent shall visit the home at nights at least twice a month at uncertain intervals;(x)the Superintendent shall be responsible for the purchase of provisions and by informing himself of the current market rates, shall satisfy himself that the full amount of food is purchased and the rates are reasonable. He shall also see the rations weighed and served out of the cooks, and shall with the medical officer, inspect the food daily, when it is cooked and ready for distribution, to make sure that it is properly cooked and that full quantity reaches the inmates. The result of the Superintendent's inspection of food shall be noted in the Office Journal;(xi)the Superintendent shall be responsible for all the property of the protective home and all money and stores received.
