Section 8(2) in Telangana Devadasis (Prohibition of Dedication) Rules, 2016
(2)The relief and rehabilitation shall include but not limited to,(i)Providing a house (as per the norms of the Housing Department)(ii)Economic assistance for gainful employment.(iii)Free education of children in Government Social Welfare & Tribal Welfare Residential Schools upto XII Standard.(iv)Declare the debt (bonded) if any or part of any debt (bonded) shall be deemed to have been extinguished as per the Bonded Labour System (Abolition) Act, 1976.(v)Incentives as applicable in case of inter-caste marriage/Kalyana lakshmi.
