Tamil Nadu Hostels and Homes for Women and Children (Regulation) Rules, 2015
Chapter II
Licensing of Hostels, Lodging Houses and Homes for Women and Children
3. Procedure for issue of licence.-
(1) Any person desiring to establish, maintain or conduct hostel, lodging house or home for women and children and any person who is entitled to continue the hostel, lodging house or home for women and children under sub-section (1) of section 6 of the Act shall make an application for licence in Form-I to the Collector.
(2) Every application for licence shall be accompanied by a fee of `3,000/- (Rupees three thousand only) in Banker's Cheque or Demand Draft drawn in favour of the Collector.
(3) On receipt of an application for licence, the Collector shall cause an inspection of the institution with a team consisting of the following officers, within 20 days of the receipt of such application, namely:-
(i) an officer not lower in rank than the District Social Welfare Officer or District Child Protection Officer or Project Officer, Integrated Child Development Services Scheme or District Differently Abled Welfare Officer;
(ii) a representative from Health Department;
(iii) Personal Assistant (Accounts) to Collector; and
(iv) the Tahsildar or Deputy Tahsildar of the respective jurisdiction.
(4) The inspection team shall submit its report in Form II within a week from the date of its constitution.
(5) Upon receipt of the inspection report, the Collector may either grant a licence in Form III which will be valid for three years or reject the application:
Provided that before rejection of the application for grant of licence the applicant shall be given an opportunity to make his submission, if any, against such rejection.
(6) Renewal.-
(i) Every application for renewal of the licence granted under sub-rule (5) shall be made to the Collector in Form I and shall be accompanied by fee of `3,000/- (Rupees three thousand only) in Banker's Cheque or Demand Draft drawn in favour of the Collector.
(ii) An application for renewal shall be made not less than three months before the date of the expiry of the period of such licence:
Provided that the Collector may allow such application after the expiry of the aforesaid period but before the expiry of the period of the licence, if he is satisfied that the applicant was prevented by sufficient cause from applying for renewal in time.
(iii) The procedure for the renewal of the licence shall be the same as applicable to the issue of licence as specified in sub-rules (1) to (5).
(7) Appeal.-
Any person who is aggrieved by an order of the Collector refusing to grant a licence or cancelling or suspending a licence may appeal to the Government or such authority as may be specified by the Government in this behalf within fifteen days from the date of receipt of such order:
Provided that the appellate authority may entertain an appeal after the expiry of the period specified above, if it is satisfied that the applicant was prevented by sufficient cause from preferring an appeal in time.
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