Tamil Nadu Hostels and Homes for Women and Children (Regulation) Rules, 2015

[21st February 2015]

Contents
Sections	Particulars
Chapter I	Preliminary
1.	Short Title and Commencement
2.	Definitions
Chapter II	Licensing of Hostels, Lodging Houses and Homes for Women and Children
3.	Procedure for issue of licence.
Chapter III	Registration of Hostel or Lodging House or Home for Women and Children
4.	Registration of Hostel or Lodging House or Home for Women and Children
Chapter IV	Appointment of Manager or Resident Manager
5.	Appointment of Manager or Resident Manager
Appendix
Form I	Application form for Licence and Renewal of Licence
Form II	Inspection Report
Form III	Licence / Renewal
Form IV	Application form for Registration
Form V	Certificate of Registration
Form VI	Register for Registration
Form VII	Certificate of Fitness
Form VIII	Certificate of Structural Stability and Sanitation

In exercise of the powers conferred by sub-section (1) of Section 25 of the Tamil Nadu Hostels and Homes for Women and Children (Regulation) Act, 2014, the Governor of Tamil Nadu hereby makes the following rules:-