Section 61 in The Family Courts (Calcutta High Court) Rules, 1990
61. Direction for accommodation in a short-stay home
. - Upon consideration of such application the court may pass orders as it may think fit including direction on the authority of a short-stay home attached to any registered voluntary organisation/social organisation/ organisation rendering legal aid and advice to the vulnerable section of the community, to arrange accommodation for the applicant before it for a temporary period with or without any charge.
