Section 17 in Andhra Pradesh Women and Children's institutions (Licensing) Rules, 2010
17. Discharge of inmates of institutions.
- (i) Subject to the regulations, if any, made by the Licensing Authority the managing committee of a home is satisfied that an inmate of the institution has become fit to earn his or her livelihood or is otherwise fit to be discharged from the institution, the Chief functionary may discharge such inmate after obtaining approval of licensing Authority or officer delegated with such power.(ii)Notwithstanding anything contained in sub-rule (i), no female inmate of an institution shall be discharged or given in marriage or entrusted to the care of any other person unless such female has made a declaration before the licensing authority or officer specified by it in this behalf, that she consents to such discharge, marriage or entrustment, as the case may be.(iii)Based on the Pre-Discharge Enquiry Report (Form-III), the Discharge order (Form-IV) shall be issued.
