Section 9 in Tamil Nadu Hostels and Homes for Women and Children (Regulation) Rules, 2015
9. Infrastructure available in the hostel or lodging house or home for women and children.-
(i)Total area of the campus.(ii)Total living area of the building including the living area provided to each inmate, kitchen, dining hall, store room, sick room, first aid room, library, separate bathrooms and toilets for girls and boys, officer room, manager or resident manager or warden or care taker's / care giver's room.(iii)Plinth area of each floor of the building.(iv)Number of floors.(v)Play ground.(vi)Details of building available for academic programme with specifications.(vii)Details of facilities available for (i) vocational * (ii) Socio-cultural recreational # (iii) Eco friendly ** programmes with specifications.* Tailoring, embroidery, printing, maintenance of electrical and electronic appliances, motor mechanism, carpentry, plumbing and any other non hazardous items with the permission of concerned District Collector.# Teaching musical instruments, yoga, dance, gymnastics, arts and painting, cookery, games like cricket, tennis, football, basketball, badminton, chess, carom and other indoor and outdoor games except swimming.** Gardening, tree planting, waste management, landscaping, bio-composting and any other non hazardous items with the permission of concerned District Collector.(viii)Building stability certificate and sanitation certificate obtained either from Public Works Department/ Registered Chartered Engineer+/ Registered Chartered Architect4 (mention the year specifically).+ as prescribed in Form VIII.(ix)Certificate from Fire Service and Rescue Department
