Section 15(1) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(1)The objective of the Children's Home is to restore the child to the parent/ guardian. The child and parent/ guardian shall be appropriately counselled for the effective reintegration of the child with the family. Where it is not practicable to restore the child to the parent/ guardian, the child shall be provided all facilities for the child's all-round development, education, vocational training and inculcating self-discipline and emotional stability in the child, to make the child self-reliant on leaving the children's Home. The emphasis in the Children's Home shall be on the reintegration of the child with the family and the all-round development of the child and not on the child's detention in the Home. The Home shall also net work with other agencies to help in the child's education, vocational training etc.
