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State of Andhra Pradesh - Section

Section 54 in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

54. Training, Seminars, Workshops.

(1)The Commissioner shall ensure that all the Members of the Board and the Child Welfare Committee are given training/orientation on child psychology, child welfare, child rights, and also a copy of the Act and the Rules, either prior to or soon after their assuming office.
(2)The Commissioner shall organise at least two workshops/seminars per year, involving the Juvenile Justice Board, the Child Welfare Committees, experts in the filed of Juvenile Justice/ Childcare and others working with the children under the Act, to discuss the problems in the effective implementation of the Act and to take remedial measures.