Section 31 in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
31. Discharge or release.
(1)Any person seeking discharge or release of a child under Section 56 or Section 59 (1) of the Act as the case may be, may make an application to the competent authority who shall send the copies of the application to the concerned Probation Officer where the applicant is residing and to the Home Committee of the Institution where the child is staying and call for their reports. An application can also be made directly to the Home Committee, where the child is residing seeking the child's discharge or release. Where the Home Committee, on due enquiry finds that the child may be discharged or released, a report shall be sent to the competent authority for appropriate orders. The Home Committee shall make the enquiry by itself or through the Probation Officer or through any other qualified agency and submit its report to the Competent Authority, expeditiously.(2)The Competent Authority shall pass orders on the application made under sub-rule (1) or under sub-rule (5) of Rule 17 within one month of receiving the reports. If no such order is passed with in the period of one month it shall be deemed that the Competent Authority has no objection to the recommendations made in the report of the Home Committee and the child shall be discharged or released as per the report of the Home Committee.
