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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Andhra Pradesh - Subsection

Section 60(4) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(4)The staff of the Home shall be subject to control and overall supervision of the Superintendent, who by order shall determine their specific responsibilities and shall keep the concerned authority informed of such order made by him from time to time. The Superintendent and such other staff who may be required shall live in the quarters provided for them within the premises of the Home.