Section 11(3)(c) in The Protection Of Women From Domestic Violence Rules, 2006

[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(3)(c) in The Protection Of Women From Domestic Violence Rules, 2006

(c)In case an applicant for registration is running a shelter home, the State Government shall, through an officer or any authority or agency authorised by it, inspect the shelter home, prepare a report and record its finding on the report, detailing that-

(i)the maximum capacity of such shelter home for intake of persons seeking shelter;

(ii)the place is secure for running a shelter home for women and that adequate security arrangements can be put in place for the shelter home;

(iii)the shelter home has a record of maintaining a functional telephone connection or other communication media for the use of the inmates;

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 11(3)(c) in The Protection Of Women From Domestic Violence Rules, 2006