Section 11(3) in The Protection Of Women From Domestic Violence Rules, 2006
(3)Every association or company seeking registration under sub-section (1) of section 10 shall possess the following eligibility criteria, namely:-(a)It should have been rendering the kind of services it is offering under the Act for at least three years before the date of application for registration under the Act and these rules as a service provider.(b)In case an applicant for registration is running a medical facility, or a psychiatric counselling centre, or a vocational training institution, the State Government shall ensure that the applicant fulfils the requirements for running such a facility or institution laid down by the respective regulatory authorities regulating the respective professions or institutions.(c)In case an applicant for registration is running a shelter home, the State Government shall, through an officer or any authority or agency authorised by it, inspect the shelter home, prepare a report and record its finding on the report, detailing that-(i)the maximum capacity of such shelter home for intake of persons seeking shelter;(ii)the place is secure for running a shelter home for women and that adequate security arrangements can be put in place for the shelter home;(iii)the shelter home has a record of maintaining a functional telephone connection or other communication media for the use of the inmates;
