Section 15(5) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(5)The procedure to be followed and the facilities to be provided in the Children's Homes.(a)Physical Infrastructure. - It should include separate facilities for children in the age group of 0-5 years with appropriate facilities for the infants. Separate facilities for children in the above age of 5 years and below the age of 10 years having different dormitories for boys and girls. The standard of accommodation as prescribed in Rule 24 shall apply. There should be adequate lighting, ventilation, heating and cooling arrangements, drinking water and toilets.(b)The Children's Home shall also have the facilities prescribed in Schedule - 5 and under Rule 14(5)(c)Intake Procedure. - Every new child who is brought to the Home, shall immediately be taken charge of by the counsellor/child welfare officer/designated officer/Home Committee, as the case may be. The child shall be received with due care. A brief orientation shall be given to the child on induction to remove any inhibition from the mind of the child. The child shall immediately be given bath, clothing, food etc., and medically examined. The name of the child shall be entered in the Admission Register and appropriate accommodation be allocated to be child. The further procedure prescribed in Schedule 4 shall be followed.(d)Visitors are allowed to visit the Home with the permission of the Commissioner/Superintendent of the Home/Home Committees.(e)The Superintendent/Project Manager shall maintain a Visitors' Book. The remarks of the visitors shall be considered by the Home Committees.(f)While visiting an institution, the visitors will not say or do anything which undermines the authority of the Superintendent/Project Manager or is in contravention of any law or rule or impinges on the dignity of the child.(g)The Children's Home, being a child care centre looking after children who are not accused of any offence, should not be treated as a custodial institution. In the event of a child leaving the Home without permission, no proceedings of the nature of suspension shall be automatically initiated against the staff of the Home; however, an enquiry shall be conducted to ascertain whether the staff have acted in good faith and disciplinary action shall be initiated only when lack of good faith is established. The information about the child leaving the Home without permission shall be sent to the family of the child, if their address is known and to the police. The detailed report along with the efforts to trace the child shall be sent to the Committee for information in the subsequent siting of the Committee.
