Section 45 in Tamil Nadu Hostels and Homes for Women and Children (Regulation) Rules, 2015
45. Linkage with other institution detail
Name of the institution and help received from them..(i)Food(ii)Recreation facilities(iii)Medical facilities(iv)Technical education(v)Yoga and meditation(vi)OthersSignature, name and designation of the inspection teamForm-IIILicence / Renewal[See rules 3(5)]Proceedings Of The District CollectorPresent:Proc.Roc.No.Date:Sub: Collectorate hostel or lodging house or home for women and children - Issue of licence under section 5(2)/*6(2)/ *7( 1) of the Tamil Nadu Hostels and Homes for Women and Children (Regulation) Act, 2014 for the period from________________________to________________licence granted - Order Issued.Ref: Application received.....................from.....................dated.ORDER:This licence is awarded to of Tamil Nadu as an hostel or lodging house or home for women and children vide S.No.________/Collectorate/______________________under section 5(2) /* 6 (2) / * 7(1) of the Tamil Nadu Hostels and Homes for Women and Children (Regulation) Act, 2014. Thiru / Tmt.______________________________is the manager or* resident manager of the said institution. The said institution is a hostel or* lodging house or home for women or for children or for both women and children.The Licence is valid for the period of three years commencing from _______________and ending on This licence is meant for________________________ number of inmates to be admitted by the institution. The institution shall comply with rules or regulations or instructions issued by the State Government from time to time regarding licence. The licence is granted subject to the following conditions, namely:-
