Section 20(2) in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970
(2)Rehabilitation may be achieved in any of the following ways:(a)Restoring the inmates to his family.(b)Counselling the inmate and his or her relatives to facilitate their re - adjustment.(c)Imparting suitable training in a craft, trade or profession inside or outside the institution and thereby enabling the person to earn his or her livelihood.(d)Enabling the inmate to secure a job or employment but no female inmate of 40 years or below be sponsored for the job of a domestic servant.(e)Arranging marriage of a female who is unmarried, widow or divorced with a suitable person.(f)Minor children unclaimed by their parents may be given in adoption after observing legal formalities, and safe - guarding their future welfare.(g)Providing financial assistance to inmates for establishing themselves in trades or occupations.
