Section 2 in The Orissa Maintenance of Orphanages Rules, 1985
2. Children above 18 (eighteen) years of age are not ordinarily eligible for accommodation in an orphanage. However, a girl inmate above 18 years of age may be maintained in an orphanage till her marriage or employment or till she attains the age of 25 (twenty-five) years, whichever is earlier. The upper age-limit is relaxable up to 4 (four) years by the Collector of the district if, in his opinion, an inmate is academically brilliant.
