Section 9 in Punjab Suppression of Immoral Traffic in Women and Girls Rules, 1960
9. Admission of children accompanying inmates into protective homes [Section 23(2)(c)].
(1)A child below seven years of age in the care of its mother who is detained or ordered to be kept in the protective home may also be admitted to the home along with her, if it cannot be placed with its relatives or otherwise properly provided for. If any question arises as to whether a child is below seven years of age or not, such question shall be determined by the Superintendent.(2)A child born in the home after the admission of the inmate into the protective home may remain with her.(3)No child shall be kept in the protective home if it has completed the age of seven years. On a child completing such age, the Superintendent shall intimate the fact to the Chief Inspector with a view to his making arrangements, if possible, to place the child with its relatives.(4)A child kept in the protective home shall be allowed such diet and clothing as the medical officer attached to the protective home may think fit.
