Section 54(2) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(2)The Commissioner shall organise at least two workshops/seminars per year, involving the Juvenile Justice Board, the Child Welfare Committees, experts in the filed of Juvenile Justice/ Childcare and others working with the children under the Act, to discuss the problems in the effective implementation of the Act and to take remedial measures.
