Section 21(2) in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970
(2)The Superintendent shall forward one copy of the suitor's proposal to the concerned District Probation officer, if she is satisfied that -(a)The suitor is an earning member capable of maintaining a family.(b)The suitor is hale and healthy without any communicable or infectious diseases.(c)The suitor is an unmarried person or a widower with or without children. In the case of a person having a living wife, he must get a legal divorce of such a wife and the divorce certificate from a competent court shall be produced for verification.
