Section 60 in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
60. Home Personnel organisation.
(1)The staff strength of a Home shall be determined with reference to the duty, posts, hours of duty per day as the base for each category of staff. The institutional organisational set up shall be fixed in accordance with the size of the Home, the capacity, work load, distribution of functions and requirements of programmes.(2)The whole time staff in a Home may consist of Superintendent, Probation Officer (in case of Observation Home/ Special Home), case Workers (in case of Children's Home/Shelter Home), Child Welfare Officers, Counsellor, Educator, Vocational Training Instructor, Medical staff. Administrative staff, Care Takers, House Father/House Mother, Store Keeper, Cook, Helper, Washerman Safai, Karamchari, Gardener as required. A House Mother/House Father shall be appointed for every 25 children.(3)The part-time staff shall include Psychiatrist, Occupational Therapist and other professionals as may be required from time to time.(4)The staff of the Home shall be subject to control and overall supervision of the Superintendent, who by order shall determine their specific responsibilities and shall keep the concerned authority informed of such order made by him from time to time. The Superintendent and such other staff who may be required shall live in the quarters provided for them within the premises of the Home.(5)The specific duties of each category of staff working in the Institutions are as shown in Schedule - 3. These duties are in addition to the duties mentioned in the above Rules.
