Section 56(4) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(4)Control of Expenditure and other Duties:(a)Subject to the rules and orders of the Government and to the requirements of the Accountant General, the expenditure of the Homes shall be controlled by the Commissioner.(b)At the commencement of each financial year, the Commissioner shall distribute the total budget allotment among the several drawing officers of the Homes.(c)Adequate provision must be made in the Budget for providing to the children academic education, vocational training, engaging instructors on contract basis, the necessary equipment and material, extra-curricular activities including intra-state and inter-state sports and other competitions and for recreational material.(d)The financial powers of the Commissioner shall be as set out in Schedule No. 10 to these Rules.(e)The Commissioner is authorised to sanction all contracts necessary for the due and economic administration of the Homes under his control. Every contract for the supply of articles required for the institutions or which impose a recurring liability on the institution, shall be drawn up in Form No. X and duly stamped, except in the case of contracts with Government departments. No contract or agreement can be considered valid unless executed by the Commissioner. He may also sanction the institution of civil suits against defaulting contractors and others. Every case in which notice of suit against the department or against any officer of the Institution, for acts done in his official capacity is received, the same shall be referred to the Government for necessary orders in the matter.
