Section 25(2) in Tamil Nadu Hostels and Homes for Women and Children (Regulation) Act, 2014
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matter, namely:-(a)the form of application, the particulars which such application shall contain and the fee to be paid for granting licence;(b)the form in which and the terms and conditions subject to which a licence may be granted;(c)the manner in which, and the time limit within which appeal has to be preferred;(d)the form of application, the particulars which such application shall contain and the time limit within which homes for women and children shall be registered; .(e)the form in which, the certificate of registration shall be issued;(f)the form of register and the particulars to be entered in the register on registration;(g)the number of inmates to be accommodated in a room of a hostel, lodging house and home for women and children; and(h)the form in which the certificate of fitness shall be produced for appointment as manager or resident manager.
