Section 31(2) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(2)The Competent Authority shall pass orders on the application made under sub-rule (1) or under sub-rule (5) of Rule 17 within one month of receiving the reports. If no such order is passed with in the period of one month it shall be deemed that the Competent Authority has no objection to the recommendations made in the report of the Home Committee and the child shall be discharged or released as per the report of the Home Committee.
