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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(10) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(10)All the staff and the NGOs working in the Institution shall submit self assessment reports, quarterly, for evaluation by the Commissioner or any person or agency nominated by him. The Bench Mark for the self-assessment shall be the principles contained in Schedule 1 and the duties contained in these Rules.