Section 12(b) in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970
(b)The Superintendent or the Assistant Superintendent as the case may be, of any Home or Shelter shall be empowered to grant admission to a person received through court or police, and provisional admission in other cases. As soon as a person received through court or police is admitted, and in other cases provisionally admitted, a report of this fact will be prepared in four copies in Form 1 .A. One copy of the report shall be forwarded to each of the Chairman of the Committee, the Chief Inspector and Director, Social Welfare within 24 years. Approval for final admission to persons other than received through court or police shall be obtained, after necessary investigations, latest within a week, from the Chairman of the Committee or from the Chief Inspector, if the Chairman of the Committee is not available or special permission is necessary under rule 8(3). The report for final admission shall be made in Form I-B.
