Section 5 in The Rules for the Working and Management of the Central Aftercare Homes and District After-care Shelter, 1985
5. Category of inmates.
- (i) The Central After-care Homes for Men will ordinarily admit persons released from correctional institutions (Jails, reformatories, Borstals, Certified Schools etc.). The District After-care Shelters are to function as feeder units of the Central After-care Homes for Men. The State Government may in consultation with the Inspector-General of Prisons specify any other category of persons to be admitted in the Central After-care Home for Men.(ii)The Central After-care Home for Women will admit the following category of women :(a)widows with no ostensible means of subsistence;(b)widows without support of moral, social and financial help from natural relatives i.e., parents, children etc.;(c)widows forced out of the family;(d)wives without adult children deserted by their husbands;(e)wives unhappy with their husbands and the husband's family who have left the protection and shelter of the home and, family either voluntarily or by seduction or temptation;(f)unmarried mothers thrown out of family and society;(g)destitute women;(h)any women in imminent moral danger;(i)women released from correctional institutions (Jails, Reformatories, Borstals, Certified Schools, etc.);(j)such other category of women as the State Government may specify in consultation with the Inspector-General of Prisons.(iii)The District After-care Shelters will only admit persons released from correctional institutions (Jails, Reformatories, Borstals, Certified Schools, etc.) and such other category of persons as the State Government may specify in consultation with the Inspector-General of Prisons, Orissa.
