Section 5(3) in Andhra Pradesh Orphanages and other Charitable Homes (Supervision and Control) Rules, 1999
(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.
