Section 14 in Tamil Nadu Hostels and Homes for Women and Children (Regulation) Act, 2014
14. Responsibilities of manager.
(1)The owner or manager of a hostel, lodging house or home for women and children shall,-(a)maintain all the buildings and all appliances, fixtures and fittings in the building in good repair and clean and hygienic condition;(b)keep the premises free from any accumulation of refuse, foul matter or undesirable growth;(c)ensure that all parts of the premises are adequately lit and ventilated at all times;(d)provide a suitable storage area, where refuse, waste or rubbish can be stored prior to their disposal;(e)provide and maintain in good repair and efficient working order any artificial lighting, emergency lighting and adequate fire extinguishers as prescribed under the relevant laws.(2)The manager or resident manager of a hostel, lodging house or home for women and children shall not,-(a)store or keep or allow to be stored or keep any kerosene, petrol, spirit or any explosive or flammable substances inside the premises;(b)cause or permit any obstruction to be caused in any flight of stairs, passage or other means of escape.(3)The manager or resident manager shall not permit any room to be used as a sleeping place for inmates other than a room specified as a bed room.(4)The manager or resident manager shall accommodate only such number of inmates in a room, as may be prescribed.(5)(a)A manager or resident manager shall as soon as it comes to his knowledge that any person on the premises is suffering or is suspected to be suffering from a infectious disease, immediately, notify the Health Inspector of the area of the circumstances and shall at once isolate the person from coming in contact with the articles used by other inmates in the premises.(b)The manager or resident manager shall, comply with every direction of the Health Inspector, in respect of -(i)the isolation or removal of any person suffering or suspected to be suffering from an infectious disease;(ii)cleansing and disinfection of the hostel, lodging house or home for women and children, or of any bedding, linen, blankets or other articles used by such person; and(iii)any measures necessary for the prevention or reduction of any infection of the hostel, lodging house or home for women and children or amongst the inmates thereof.(6)The manager and resident manager shall ensure that the inmates of hostel, lodging house or home for women and children are not subjected to any form of mental or physical harassment.Part - V Safety and Security Measures
