Section 19(2) in Andhra Pradesh Orphanages and other Charitable Homes (Supervision and Control) Rules, 1999
(2)(a)A boy or a girl who is an orphan and who is not remanded to the Juvenile Home under the Juvenile Offenders Act.(b)A destitute women who has no means for her livelihood and who has not been remanded or convicted by the Court under the Immoral Traffic Act. 1956.Provided that the Government or the Head of the Department of Women Development and Child Welfare shall direct admission of any orphan who is Juvenile Offender or a destitute women who is undergoing trial or punishment, as a special case in any of the Homes wholly financed and managed by the Government Department.Chapter-V
