Section 8 in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970
8. Eligibility for admission.
(1)The institutions of Homes and Shelters will admit men or women, as the case may be, according to their eligibility defined in rules 2(i), 6 and 7 above.(2)Children below the age of 7 years may be allowed to stay in a Home and Shelter along with their parents provided no other arrangement is possible. Children above the age of 7 years may be sent to orphanages or elsewhere.(3)Any other person requiring shelter, care or aftercare may be admitted with the permission of the Chief Inspector.
