The recognition of hostels for girls which are not attached to particular educational institutions under the Tamil Nadu Educational Rules shall vest in the Director. Such recognition shall be refused or withdrawn unless: -(i)the management of the hostel is registered under any law for the time being in force in India;(ii)the accommodation provided in the hostel is suitable and adequate;(iii)the inmates of the hostel are pupils studying in recognised educational institutions;(iv)a competent staff is employed to exercise supervision over the hostel; and(v)the management -(a)undertakes to maintain the accounts of the hostel according to the directions that may be issued by the Director, from time to time and submit them to such audit as the Director may prescribe;(b)frames suitable rules relating to the constitution and working of the hostel and submits them to the Director for his approval; and(c)produces a sanitary certificate in the form prescribed in Appendix 30 to the Tamil Nadu Educational Rules.Application for recognition should be made to the Director through the Inspectress in the prescribed form (Appendix 29).
