Section 13(2) in Andhra Pradesh Orphanages and other Charitable Homes (Supervision and Control) Rules, 1999
(2)The Board may reject any application made under these rules for grant of certification of recognition, if it felt that the application is not in order, or the proper amenities are not provided for the reception, care, protection to the inmates of the Home and the intention of the Board to reject the application shall be communicated to the applicant shall be communicated to the applicant within two months from the date of receipt of such application by the Board.Provided that no order rejecting the application for grant of recognition of a Home shall be made unless the applicant has been given an opportunity of defence on the grounds of refusal and a copy of the final order rejecting the application shall be communicated by the Board, in writing, to the address of the applicant given in his application, by registered post.
