Section 17(5) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(5)Quarterly Review of each child shall be done by the Home Committee. Where the Home Committee finds, after due enquiry, that any child may be discharged or released to live with its parents or guardians or any authorised person willing to receive and take charge of the child to educate and train the child for the child's rehabilitation, a report shall be sent to the Competent Authority for appropriate orders under Sections 56 or 59 of the Act.
