Section 46(2) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(2)Any association or body of individuals, whether incorporated or not, established for or having for its object the reception or protection of children or the prevention of cruelty to child and which undertakes to bring or to give facilities for bringing up any child entrusted to its care in conformity with the religion of his/her birth or otherwise, may be included within the meaning of Fit Institution.
