Section 12 in Andhra Pradesh Orphanages and other Charitable Homes (Supervision and Control) Rules, 1999
12. Recognition of Homes.
(1)Any person for a Voluntary Organisation desiring to maintain or conduct a Home shall make an application for a Certificate of Recognition in the prescribed format of Appendix appended to these rules.Provided that any person or Voluntary Organisation maintaining a Home or institution at the time of commencement of these Rules, shall make an application for a Certificate of Recognition in the prescribed format within a period of 90 days from the date of commencement of these rules.(2)Any person or organisation maintaining or conducting a Home at the time of commencement of these rules, failed to make an application for a Certificate of Recognition to the Board, within 90 days from the date of commencement of these rules, shall be deemed to have violated the provisions of the Act and these rules and the Board may take action to impose penalties as provided under Section 24 of the Act.
