Section 13(b) in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970
(b)Ordinarily an inmate-will not be allowed to stay for more than 18 months in an After care Home. When it is found that an inmate should be allowed to stay in the institution beyond 16 months, the Superintendent shall refer the case to the Chief Inspector with necessary details and recommendations. The decision of the Chief Inspector in such case shall be final.
