Section 9(5) in Tamil Nadu Hostels and Homes for Women and Children (Regulation) Act, 2014
(5)On any hostel, lodging house or home for women and children ceasing to function under sub-section (4), the Collector may direct that any women or children, who is an inmate of such institution shall be-(a)restored to the custody of her or his parent or lawful guardian, as the case may be; or(b)transferred to another licenced hostel, lodging house or home for women and children.
