Section 9(3)(c) in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011

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State of Jammu-Kashmir - Subsection

Section 9(3)(c) in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011

(c)In case an applicant for registration is running a shelter home, the Government shall, through an officer or any authority or agency authorised by it, inspect the shelter home, prepare a report and record its finding on the report, detailing that -

(i)the premises has maximum intake capacity as such shelter home for persons seeking shelter;

(ii)the place is secure for running a shelter home for women and that adequate security arrangements can be put in place for the shelter home;

(iii)the shelter home has a record of maintaining a functional telephone connection or other communication media for the use of the inmates.

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State of Jammu-Kashmir - Subsection

Section 9(3)(c) in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011