Section 21(4) in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970
(4)On receipt of the Home Enquiry Report from the District Probation officer, the Superintendent will propose suitable girls with their case evaluation reports to the Marriage Sub - Committee, if -(a)The girl is willing to marry the suitor;(b)The consent of the parents or guardians, if necessary, has been obtained;(c)The medical officer has certified that the inmate selected is fit for marriage;(d)The girl belongs to the same religious persuation.
