Section 25 in Rajasthan Suppression of Immoral Traffic in Women and Girls Rules, 1958
25. Religious and moral instruction.
(1)The protective homes shall not be used as a means of fostering any one religion at the expense of others and the principle of secularism shall be maintained strictly.(2)Religious and moral instruction to inmates of protective homes shall be allowed on condition that no proselytising is carried on under the cloak of such instruction and that nothing is done to take the inmates away from the religion professed by them. The instruction may be in the form of prayer, worship and occasional bhajans with music.(3)The Superintendent shall endeavour to secure the services of honorary; and in their absence, the senior members of the staff, preferably the teachers, shall be deputed to impart religious and moral instruction to the inmates of their own faith at least once a week.
