Section 40 in The Punjab Suppression of Immoral Traffic in Women and Girls Rules, 1960
40. Chief Inspector of protective homes. [Section 23(2)(g)].
(1)The State Government shall appoint a Chief Inspector for all the protective homes in the State, who shall preferably be a lady.(2)Among other duties assigned to him/her by the State Government from time to time, the following duties shall appertain to the Chief Inspector -he/she shall superintend and control the working of the Punjab Suppression of Immoral Traffic in Women and Girls Rules, 1960;he/she shall have general control over the staff in all protective homes in the State;he/she shall inspect all protective homes whether established or licensed by the State Government, at least once a year and submit his/her inspection reports to the State Government.(3)To ensure the smooth running of the home the Chief Inspector may delegate any of his powers to the Board or any other authority.
