Section 13(c) in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970
(c)A female inmate may be allowed to stay in the Home for a period not exceeding 18 months or till her training in a particular trade or profession is completed or as directed by any court orders. If it is found that an inmate should be allowed to stay in the institution beyond 16 months, the Superintendent shall refer the case to the Chief Inspector with necessary details and recommendations. The decision of the Chief Inspector in such case shall be final.
