Section 5 in Andhra Pradesh Orphanages and other Charitable Homes (Supervision and Control) Rules, 1999
5. Functions of the Board.
(1)The Board shall review the functioning of the recognised Homes at least once in three months and ensure that the management of each recognised Home is functioning in accordance with the provisions of the Act and these rules.(2)The Board shall obtain and keep record of status of each recognised Home for every quarter and submit a report on the overall functioning of the Homes to the Government.(3)The Board shall inspect or shall cause to be inspected by the officials working in its control all the recognised Homes at least once in a year and satisfy that the funds of the Homes were utilised for which it was obtained, properly accounted for and recommend the amount of grant to be released to the Home for that year, in case the Home is receiving any grant from Government.(4)The Board shall ensure that there shall be, neither bonded labour nor child labour in any Home by the instigation of the Manager or the members of the Managing Committee of the Home.(5)The Board shall also ensure that the human rights of the inmates are protected in all the recognised homes and in case of any violation, steps should be taken to protect the rights of the inmates in accordance with the provisions of the law.(6)The Board shall furnish the accounts of the year to the Government at the end of March of every year and also furnish the Budgetary requirements as called for by the Government from time to time.
