Section 14(5) in Tamil Nadu Hostels and Homes for Women and Children (Regulation) Act, 2014
(5)(a)A manager or resident manager shall as soon as it comes to his knowledge that any person on the premises is suffering or is suspected to be suffering from a infectious disease, immediately, notify the Health Inspector of the area of the circumstances and shall at once isolate the person from coming in contact with the articles used by other inmates in the premises.(b)The manager or resident manager shall, comply with every direction of the Health Inspector, in respect of -(i)the isolation or removal of any person suffering or suspected to be suffering from an infectious disease;(ii)cleansing and disinfection of the hostel, lodging house or home for women and children, or of any bedding, linen, blankets or other articles used by such person; and(iii)any measures necessary for the prevention or reduction of any infection of the hostel, lodging house or home for women and children or amongst the inmates thereof.
