Section 5 in Andhra Pradesh Women and Children's institutions (Licensing) Rules, 2010
5. Application for License.
- (i) Every person or Institution desiring to establish or maintain an Institution or conduct/provide facility or service shall :-(a)Make an online application for license at http://missingperson.ap.nic.in to the Child Development Project Officer concerned under intimation to District Project Director in the Form-I along with particulars as required.(b)Upload photographs and all documents as required.(c)Make available all Originals to Child Development Project Officer at the time of enquiry for verification. Provided that a person maintaining an Institution or providing a facility or service at the commencement of this Act / Rules shall, within a period of three months from such commencement, make an application for such license.(ii)Verification of the application:(a)On receipt of the application for license, the Child Development Project Officer concerned shall inspect the institution and verify the original documents and submit online report to the Project Director, District Women & Child Development Agency.(b)The CDPO shall download the copy of the application, visit the institution and verify the following:(1)Objectives, antecedents and activities of the applicant/management and in case of an Association, the office bearers of the managing committee/governing body, particulars of governing body and the staff of Institution copy of Annual report, copy of Annual audited accounts, list of residents and particulars of facilities as reported in application and as mentioned in Form-I.(2)All other conditions prescribed under rule 4.(3)If the CDPO on verification finds any discrepancy/ inadequacy in the information/ details submitted by the organization/management of the home, she shall return the application to the person/officer responsible of the home for rectification and re-submission.(c)Child Development Project Officer shall update the application on online with her findings and send the hard copy duly attested, to the Project Director concerned within 30 days of receipt of the application.
