Section 19 in Tamil Nadu Hostels and Homes for Women and Children (Regulation) Act, 2014
19. Report regarding certain incidents.
- The manager shall, immediately after the occurrence of any untoward incident affecting the body, mind or property of any inmate of the hostel, lodging house or home for women and children, in addition to reporting the incident to the jurisdictional police shall also report the same to the Collector explaining the incident and circumstances leading to the incident, to the best of his knowledge.Part -VI Offences and Penalties
