Section 25(2) in Madhya Bharat Women's and Children's Institutions Licensing Act, 1954
(2)In particular and without prejudice to the generality of the foregoing power, the Government may make rules for all or any of the following purposes, namely :-(a)prescribing the manner and forms in which applications for licences shall be presented and the information which shall be submitted along with such applications or thereafter on the requisition of the Licensing Authority;(b)prescribing the forms of licences and the conditions and requirement which shall be fulfilled by a licensee for the continuance of a licence;(c)prescribing registers for the admission, maintenance and discharge of inmates, the forms in which they shall be kept and the particulars of information which shall be maintained in them;(d)prescribing the periodical returns and statements, the forms in which they, shall be prepared, the particulars which shall be shown therein and the time-limit within which and the authorities lo whom they shall be submitted;(e)Prescribing generally the authorities by whom and the manner in which any function or duties in respect of or incidental to the carrying into effect the provisions of this Act may be performed;(f)prescribing the minimum arrangements for general health and well being of the inmates;(g)laying down the minimum standard of services to be performed or provided otherwise by the institutions;(h)prescribing the procedure for admission and discharge of inmates;(i)prescribing the procedure for acceptance of contributions.(j)prescribing the procedure of appointment of official and non-official visitors of the institution.
