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State of Rajasthan - Section

Section 12 in Rajasthan Suppression of Immoral Traffic in Women and Girls Rules, 1958

12. Strength of Establishment of protective homes.

- The strength of the establishment including medical officer of each protective home, whether established or licensed by the Government, shall be determined by the Government from time to time in consultation with the Director. The Government, in consultation-with-the Director, may also assign to the duties to them. Necessary arrangements for medical aid of the inmates shall be also, made by the Government in consultation with the Director.