Section 5 in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970
5. Accommodation.
(1)Each Home shall ordinarily have an accommodation of 100 inmates and each Shelter for 25 inmates, but the Director shall have powers to revise this strength from time to time.(2)It should be ensured that rescued women and hardened exprisoners are not mixed up with other groups. If practical considerations, convenience or exigency require several groups to be accommodated in the same Home, this should be taken care of by making separate arrangements for each groups and by an appropriate intake policy following upon an adequate system of investigation and classification.
