Section 56 in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
56. Chief Executive/Commissioner-Chief Inspector of Homes.
- (3) Powers and Functions:All the staff of the Department shall obey the orders, issued from time to time by the Commissioner in all matters relating to internal economy, discipline and management of institutions under the Act.(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.(5)Inspections:(a)During each inspection, the Commissioner shall endeavour to personally see every child in the institution, give every child a reasonable opportunity of making any request or complaint and take appropriate action thereon.(b)The Commissioner shall inspect the dormitories, workshops,'class rooms, hospitals and other enclosures. He shall also verify the security, sanitary, conservancy and drinking water supply arrangements and their availability. Quality and quantity of the food, clothing and bedding shall also be inspected.(c)The Commissioner shall inspect all registers, documents, books and journals of the Homes to the extent possible and give the necessary directions.(d)The Commissioner shall submit to the Government a report on the inspections of the Home embodying his opinion as to the manner in which the institution is administered and the extend to which the staff appear familiar with their duties together with any orders or suggestions found necessary for the guidance of the Superintendent. Copy of the report shall also be sent to Superintendent of the Home for , compliance.(e)The Commissioner shall submit annual administration report to the Government indicating the details of the administration of Homes, children and services with statistical information from time to time.
