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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Andhra Pradesh - Subsection

Section 38(2) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(2)Co-management shall be implemented through the Home Committee, Working Committee and Executive Committee. The Home Committee shall be responsible for managing the institution in all aspects. The Home Committee is a representative body of the officials of the Department and the NGOs. The objective of establishment of the Home Committee is to ensure optimum care and protection of children through co-operative efforts, all round development of the personality of the children and realisation of their rights and transparency and accountability of the Institution.