Section 24(4) in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970
(4)When any offence under the Indian Penal Code is committed by an inmate of the Home or Shelter, the Superintendent or the Assistant Superintendent shall -(a)if the offence is non-cognizable, file a complaint with the prior permission of the Chief Inspector, and(b)if the offence is cognizable refer the case to the officer - in - charge of the Police Station within whose jurisdiction the Home of Shelter is situate, and send a report to the Chief Inspector.
