Section 5 in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
5. Special Juvenile Police Unit and Child Welfare Officer.
(1)The State Government shall appoint Special Juvenile Police Units at the district level and a Child Welfare Officer shall be designated in terms of Section 63 of the Act at the level of police station.(2)The Special Juvenile Police Unit shall function under a Police Officer, with necessary aptitude and training, of the rank of Inspector of Police and two social workers of whom one shall be a woman and another preferably a person having a good track record of working with children. The Social Workers shall be paid such honorarium as the State Government may fix from time to time.(3)The Special Juvenile Police Unit/Child Welfare Officer shall be assisted by recognised voluntary organisations, which will help them in identifying the children and help the children in conflict with law.
