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11. Power to make rules.- (1) The State Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act. (2) In particular, and without prejudice to the generality of the foregoing power, such rules may provide for- (a) the form of application for licence and the particulars to be contained therein; (b) the form of licence and the conditions subject to which such licence may be granted; (c) the management of institutions; (d) the reception, care, protection and welfare of women and children in institutions, including all matters relating to their diet, clothing, accommodation, training and general conduct; (e) the inspection of institutions; (f) the maintenance of registers and account and submission of returns and audit of such accounts; (g) the discharge from institutions of women and children and their transfer from one institution to another; (h) the manner of filing appeals under this Act and the time within which such appeals shall be filed; (i) the manner of service of orders and notices Under this Act; (j) any other matter which is to be or may be prescribed.    |
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