Section 20(5) in Andhra Pradesh Orphanages and other Charitable Homes (Supervision and Control) Rules, 1999
(5)Without prejudice to the basic structure of these rules, the Government may by notification in the Andhra Pradesh Gazette shall modify or amend these rules in consultation with the Chairman of the Board and with the approval of the majority members of the State Panel Committee and such amendment or modification of rules shall not have retrospective effect.
