Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 25 in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970

25. Cloths and other equipments.

(1)On admission into the Home or Shelter, each inmate shall be supplied with clothes, beddings, utensils, soap, hair oil and comb etc. at the scale prescribed by the Government from time to time.(2) The Director shall determine the standard pattern and the life of articles to be supplied to inmates.
(3)Each inmate's clothing and equipment shall be renewed from time to time as the necessity arises.