Section 10 in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970
10. Sources of admission.
- Admission to the Home or Shelter will be made subject to availability of accommodation and facilities:-(a)On a court order under the Act or otherwise.(b)On the recommendations of a reputed Social Worker or recognised Voluntary Agency working in the field of Moral and Social Hygiene.(c)On the recommendations or consent of a parent/husband/legal guardian.(d)on the request of a person in need of protection.(e)On being sent by police, but no such inmate once admitted shall be handed over to any one without the order of a Court of the Magistrate, 1st Class or the Chief Inspector.(f)On being recommended by the Committee.
