Section 6(1) in Andhra Pradesh Orphanages and other Charitable Homes (Supervision and Control) Rules, 1999
(1)The Board shall have the power of a Civil Court of the District under the provisions of the Code of Civil Procedure, 1908 to call for records, summon the manager or any member of the Managing Committee of a Home, search of records of the Home, administrating the witnesses on oath etc., and also have the powers of contempt also.
