Section 5(iii) in The Rules for the Working and Management of the Central Aftercare Homes and District After-care Shelter, 1985
(iii)The District After-care Shelters will only admit persons released from correctional institutions (Jails, Reformatories, Borstals, Certified Schools, etc.) and such other category of persons as the State Government may specify in consultation with the Inspector-General of Prisons, Orissa.
