Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(2) in Andhra Pradesh Orphanages and other Charitable Homes (Supervision and Control) Rules, 1999

(2)Any person or organisation maintaining or conducting a Home at the time of commencement of these rules, failed to make an application for a Certificate of Recognition to the Board, within 90 days from the date of commencement of these rules, shall be deemed to have violated the provisions of the Act and these rules and the Board may take action to impose penalties as provided under Section 24 of the Act.