Section 3(2) in Andhra Pradesh Orphanages and other Charitable Homes (Supervision and Control) Rules, 1999
(2)Nomination of the Members. - The State Government may nominate any officer not below the rank of the Deputy director who is working in Women Development and Child Welfare Department and Social Welfare Department as a member of the Board of Control under Clause (c) of subsection (2) of Section 5 of the Act.
