Section 16 in Tamil Nadu Hostels and Homes for Women and Children (Regulation) Act, 2014
16. Appointment of security personnel.
(1)Sufficient number of security personnel shall be appointed in every hostel, lodging house or home for women and children to provide round the clock security for the inmates.(2)Security personnel shall be appointed preferably from among the ex-servicemen, retired police officers and home guards, not above the age of fifty five years.(3)Each security personnel shall be appointed after verifying his antecedents with the local police.(4)Security Personnel shall be posted at every entry and exit points of the hostel, lodging house or home for women and children. They shall not enter the building where the inmates are housed, without the permission of the manager or resident manager.
