Section 12 in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970
12. Procedure for admission.
(a)A person shall be admitted in a Home or Shelter on receiving an application in the prescribed form through any of persons mentioned in rule 10 above and his/her particulars will be recorded in the Register of Admissions and Discharge.(b)The Superintendent or the Assistant Superintendent as the case may be, of any Home or Shelter shall be empowered to grant admission to a person received through court or police, and provisional admission in other cases. As soon as a person received through court or police is admitted, and in other cases provisionally admitted, a report of this fact will be prepared in four copies in Form 1 .A. One copy of the report shall be forwarded to each of the Chairman of the Committee, the Chief Inspector and Director, Social Welfare within 24 years. Approval for final admission to persons other than received through court or police shall be obtained, after necessary investigations, latest within a week, from the Chairman of the Committee or from the Chief Inspector, if the Chairman of the Committee is not available or special permission is necessary under rule 8(3). The report for final admission shall be made in Form I-B.(c)In case admission is disallowed by the Chairman of the Committee, the Superintendent or the Assistant Superintendent may refer the case to the Chief Inspector. The decision of the Chief Inspector in such case shall be final.(d)A new comer shall be interviewed by the Superintendent or the Assistant Superintendent of the Home or Shelter to assess his/her suitability for admission. On admission she/he shall be kept in quarantine for a fortnight and medically examined. If found fit physically and free of any communicable disease, he/she shall be accommodated in the respective block meant for him/her.(e)At the time of admission, particulars of jewellary, cash and other belongings will be entered in the prescribed register and taken custody of by the Superintendent under the witness of two literate employees of the institution. The Property Register of inmates shall be checked and properly verified by the Chief Inspector once in every two months.
