Section 21(10) in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970
(10)In deserving cases, before the marriage takes place, the Chief Inspector shall sanction a marriage grant of Rs. [3500/-] [Substituted by Notification dated 5-11-1996.] to the inmate for equipping the inmate with utensils and other domestic or personal necessities.
