Section 12 in Tamil Nadu Hostels and Homes for Women and Children (Regulation) Act, 2014
12. Registration of homes for women and children.
(1)Every home for women and children, by whatever name it is called, which is established, registered or maintained under any other law on or after the date of commencement of this Act, shall be registered under this Act within such period as may be prescribed.(2)Every home for women and children, by whatever name it is called, which is in existence on the date of commencement of this Act and which has been established, registered or maintained under any other law shall be registered under this Act within such period as may be prescribed.(3)For the purpose of registration of a home for women and children, the owner or manager of such home for women and children shall make an application to the Collector in such form containing such particulars, as may be prescribed. The Collector on being satisfied that a home for women and children has complied with the provisions of this Act and the rules made thereunder as regards registration, shall issue a certificate of registration, in such form as may be prescribed.(4)The Collector shall, after the issue of a certificate of registration to a home for women and children enter in a register prescribed in that behalf such particulars as may be prescribed.(5)Nothing contained in this Part shall apply to any home for women and children formed, established or managed by the Government.Part -IV Appointment of Manager, His Duties and Responsibilities.
