Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 32 in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970

32. Committee.

- There shall be a Committee for each Home and Shelter. The Committee for a Home shall consist of seven members and that for a Shelter of five members inclusive of the Chairman, ordinarily not more than one-third of the total members shall be official. The Committee shall also function as Board of Visitors under Rajasthan Suppression of Immoral Traffic in Women and Girls Rules, 1958. The Chairman will be the President of the Board of Visitors.