Section 38(1) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(1)All the State-run institutions under the Act shall be jointly managed by the Government and Non-Governmental Organisations, as expeditiously as possible. The NGOs with a good track record of working with children and having experienced staff shall be involved in all aspects of managing the institution along with the Government to achieve the objects of the Act and in particular as provided in Sections 34, 40 and 45.
