16. Contents of certificate.-

(1) The certificate shall specify-

(a) the name and location of the recognised home;

(b) the name of the manager thereof;

(c) the nature of the home, whether for women generally or for widows or for children generally or for orphans or for one or more of these classes;

(d) the number of inmates to be taken by the home;

(e) the minimum standards regarding boarding, lodging, clothing, sanitation, health and hygiene which, having regard to the conditions of the locality in which the recognised home is situated and its resources, should be complied with in the home;

(f) the standard of education or training to be provided for the inmates of the home, in case the education or training of its inmates is undertaken; and

(g) such other conditions and particulars as may be prescribed:

Provided that there shall be deemed to be included in the certificate granted in respect of a home for females a condition to the effect that the person incharge thereof, whether called superintendent or by any other name, shall ordinarily be a woman.

(2) The Board shall not, ordinarily, permit any recognised home to admit as inmates, persons of different sexes, but may do so for reasons to be recorded and subject to such conditions and limitations as may appear to it to be in the public interest.

(3) Without the previous written consent of the Board, no recognised home shall-

(a) change its name or location as specified in the certificate in respect of it; or

(b) alter the purpose of any service specified therein.