Section 59 in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
59. Special Officer.
- To deal with the teething problems in the effective implementation of the Act, a Special Officer, well acquainted with the provisions of the Act and the Rules, in letter and in spirit, and having a good track record as a Superintendent, shall be appointed for a period of three years, to visit all the institutions in the State and assist in their effective functioning in accordance with the Act and the Rules.
