Section 3(3) in Tamil Nadu Hostels and Homes for Women and Children (Regulation) Rules, 2015
(3)On receipt of an application for licence, the Collector shall cause an inspection of the institution with a team consisting of the following officers, within 20 days of the receipt of such application, namely:-(i)an officer not lower in rank than the District Social Welfare Officer or District Child Protection Officer or Project Officer, Integrated Child Development Services Scheme or District Differently Abled Welfare Officer;(ii)a representative from Health Department;(iii)Personal Assistant (Accounts) to Collector; and(iv)the Tahsildar or Deputy Tahsildar of the respective jurisdiction.
