Section 38(7) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(7)The working Committee shall(a)implement in the Homes, the programmes approved by the Executive Committee(b)review the functioning of the Homes at least once in every three months and more often as required.(c)submit half yearly review report to the Executive Committee and make suggestions regarding more effective implementation of programmes.(d)monitor and direct the functionaries in the Homes through the respective Home Committee.(e)review and direct the functioning of the Home Committee and issue appropriate guidelines for the effective co-management of the Homes.(f)implement such decisions as are entrusted to it by the Executive Committee for mobilisation of resources, initiation of collaboration etc.(g)help Executive Committee draw up the Budget Estimates and Annual General Report of the functioning of the Homes.(h)ensure that the aims and objectives of the Juvenile welfare programme is achieved through proper implementation, monitoring and review of programmes and personnel.
