Section 13 in Tamil Nadu Hostels and Homes for Women and Children (Regulation) Act, 2014
13. Appointment of manager.
(1)Every person, who lets for occupation any hostel, lodging house or home for women and children shall appoint a manager. In any case where no manager is appointed, the person who lets the premises for accommodation shall be deemed to be the manager of such premises. If the manager does not permanently reside on the premises, a resident manager, who resides on the premises shall also be appointed with all the powers and responsibilities of the manager:Provided that where girl children and women are housed in a hostel, lodging house or home for women and children, the manager and the resident manager shall be a woman.(2)No person shall be appointed as manager or resident manager unless he produces a certificate of fitness, in the prescribed form from a Medical officer not below the rank of a Civil Surgeon.(3)Every manager or resident manager shall be appointed after verifying his antecedents with the local police.(4)For every fifty inmates, there shall be one manager or resident manager.
