Section 15 in Tamil Nadu Hostels and Homes for Women and Children (Regulation) Act, 2014
15. Approved building should be used.
(1)The hostel, lodging house or home for women and children shall be housed in a building approved by the competent authority under the relevant law.(2)In every hostel, lodging house or home for women and children, there shall be separate building for girl children and women and separate building for boys. Where boys and girls are housed in the same building for any unavoidable reasons, they shall be accommodated in separate rooms.(3)In every hostel, lodging house or home for women and children, where more than fifty inmates are accommodated, closed circuit television or digital video recorder shall be installed at every entry and exit points.
