Section 12 in Punjab Suppression of Immoral Traffic in Women and Girls Rules, 1960
12. Strength of establishment of Protective homes [Section 23(2)(g)].
- The strength of the establishment including medical officer of each protective home, whether established or licensed by the State Government, shall be determined by the State Government from time to time - in consultation with the Chief Inspector. The State Government, in consultation with the Chief Inspector may also assign duties to them. Necessary arrangements for medical aid of the inmates shall be made by the State Government in consultation with the Chief Inspector.
