Section 1 in The Orissa Maintenance of Orphanages Rules, 1985
1. Scope of the rules.
- These rules apply to orphanages, that is, to institutions that provide boarding and lodging, health care and opportunities of education, training and rehabilitation in life to at least (25) (twenty-five)-(a)orphaned and abandoned children without parents and near relations to look after them ;(b)children of single parent families deprived of adequate family care due to death, desertion, prolonged illness or imprisonment of one of the parents; provided that the total family income does not exceed Rs. 500 per month ; and(c)children of parents afflicted with leprosy or mental illness.Notes. - 1. Children who are in any manner related to an office bearer or employee of the institution should not be admitted into the institution.
