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[Cites 0, Cited by 0] [Section 15(5)] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(5)(c) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(c)Intake Procedure. - Every new child who is brought to the Home, shall immediately be taken charge of by the counsellor/child welfare officer/designated officer/Home Committee, as the case may be. The child shall be received with due care. A brief orientation shall be given to the child on induction to remove any inhibition from the mind of the child. The child shall immediately be given bath, clothing, food etc., and medically examined. The name of the child shall be entered in the Admission Register and appropriate accommodation be allocated to be child. The further procedure prescribed in Schedule 4 shall be followed.