Section 30(1) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(1)The Superintendent of the Special Home shall maintain a roster of the cases to be released on the expiry of the period of stay as ordered by the Board. Each case shall be placed before the Home Committee for proper mainstreaming. With regard to cases in which the child is kept for the maximum period, action shall be initiated six months before they attain the age of 18 years.
