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[Cites 0, Cited by 0] [Section 51(1)] [Section 51] [Entire Act]

State of Rajasthan - Subsection

Section 51(1)(a) in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970

(a)The Superintendent shall be responsible for the admission, care, custody, protection, treatment, training and general welfare of the inmates of the institution. He/she shall reside on the premises of the institution in the quarter provided by the Government free of rent.