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State of Andhra Pradesh - Section
Section 21 in Andhra Pradesh Orphanages and other Charitable Homes (Supervision and Control) Rules, 1999
21. Repeal and Savings.
- From the date of commencement of these rules, all certificates of Recognition granted to any Home or Institution, by any authority including the Government under the provisions of the Women's and Children's Institutions (Licensing) Act, 1956 shall stand repealed and any person or organisation or a Committee managing or conducting any such Home or institution even after the expiry of 90 days from the date of commencement of these rules, shall be liable for prosecution under Section 24 of the Orphanages and other Charitable Home (Supervision and Control) Act, 1960.AppendixForm-IApplication for Grant of Certificate of Recognition of a Home| 1. Name of address of the Home or Institution. | |
| 2. Date of Establishment. | |
| 3. Name and address of the members of theManaging Committee. | |
| 4. Name and address of the Manager of the Homeor Institution. | |
| 5. Objects of the Home or Institution. | |
| 6. No. of inmates sanctioned/ enrolled. | |
| 7. Education provided to the inmates. | |
| 8. Training facilities available to the inmates. | |
| 9. Provision of funds and balance of fundsavailable with the Home or Institution (Copies of auditedstatements for the last three years should be accompanied) | |
| 10. Whether the Home or Institution is inreceipt of financial assistance from Government or any otherorganisation of Government, if so, the details thereof. | |
| 11. Fixed assets of the Home or Institution indetail. | |
| 12. Whether the Home has already been grantedany certificate of recognition by any authority and if so, thedetails thereof. | |
| 13. Whether any member of the Managing Committeeor Manager of the Home has been penalised for violation of theserules earlier, and if so, the details thereof. | |
| 14. Boarding and lodging facilities available inthe Home. | |
| 15. Particulars of staff employed for themaintenance of the Home or Institution. | |
| 16. If the Home is meant for women or girlswhether the staff employed are female. | |
| Note: The Manager or Superintendent or Warden orMatron should be a women only. | |
| Signature of the Manager or any authorised personby the Managing Committee | |
| Official Seal of the Home |
| In exercise of the powers conferred undersub-section (1) of Section 15 of the Orphanages and otherCharitable Homes (Supervision and Control) Act, 1960 and therules made thereunder by the Government of A.P., the Board ofControl pleases to grant a Certificate of recognition tothe...................................... the details of the Home are: | |
| 1. Location and address of the Home. | |
| 2. Date of establishment | |
| 3. Number of inmates enrolled of the date ofapplication. | |
| 4. Name and address of the Manager. | |
| 5. Name and addresses of the members of theManaging Committee. | |
| 6. The minimum standards of boarding, lodging,clothing sanitation, health, and hygienic conditions available inand to be maintained by the Home. | |
| 7. The standards of education and trainingavailable at the time of application and are to be continued bythe Home. | |
| 8. Quantum of financial assistance eligible tothe Home by any Govt. Dept, or Organisation. | |
| 9. Date on which the Home has applied for grantof recognition. | |
| 10. Date on which the Board has resolved togrant certificate of recognition. | |
| 11. Certificate Number and year | |
| Given with the approval of the Board under mayseal on this day.....................of.................. | |
| Signature of the Chairman or any authorisedsignatory of the Board. | |
| Station: | |
| Date: | |
| Official seal of the Board. |