Section 13 in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970
13. Period of stay.
(a)No person shall be allowed to stay for more than three months in a Shelter without the permission of the Chief Inspector. If a longer stay is necessary such person may be sent to a suitable Home under the directions of the Chief Inspector.(b)Ordinarily an inmate-will not be allowed to stay for more than 18 months in an After care Home. When it is found that an inmate should be allowed to stay in the institution beyond 16 months, the Superintendent shall refer the case to the Chief Inspector with necessary details and recommendations. The decision of the Chief Inspector in such case shall be final.(c)A female inmate may be allowed to stay in the Home for a period not exceeding 18 months or till her training in a particular trade or profession is completed or as directed by any court orders. If it is found that an inmate should be allowed to stay in the institution beyond 16 months, the Superintendent shall refer the case to the Chief Inspector with necessary details and recommendations. The decision of the Chief Inspector in such case shall be final.(d)If an inmate of the Home or Shelter has secured a job or employment he/she may be allowed to continue to live in the Home or Shelter for a period not longer than two months, with the permission of the Chief Inspector.
