Section 8 in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012
8. Duration for retention of beggars or indigents in Rehabilitation Homes.
- Every beggar or indigent admitted to a Rehabilitation Home, may, if, -(a)he is physically fit, stay there until he is not rehabilitated after suitable training and equipping him with means to earn his livelihood or until he is allowed to exit under section 11;(b)he is physically infirm, blind, handicapped or otherwise incurably helpless to earn his living, remain in a Rehabilitation Home for indefinite period or until some philanthropic institution volunteers to take care of him or some other person, related to him or not, volunteers to take care of him.
