Section 7 in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970
7. After care Home.
(a)The Government may establish or maintain Aftercare Homes for men and women separately, for persons discharged from both care and custodial institutions, such as Jails, Approved Schools, Certified Schools, Reformatories, Borstal Schools, Children Homes, Orphanages, Shelters, Probation Homes etc. Such a Home will be a long - stay Home for the residence and training of persons for their emotional, social and economic rehabilitation.(b)Protective Home. - The Government may establish or maintain a Protective or declare any institution as a Protective Home under section 21 of the Act for admission, stay and protection of female person send under the provisions of the Act.Chapter - II Institutional programme
