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[Cites 0, Cited by 0] [Section 15(5)] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(5)(g) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(g)The Children's Home, being a child care centre looking after children who are not accused of any offence, should not be treated as a custodial institution. In the event of a child leaving the Home without permission, no proceedings of the nature of suspension shall be automatically initiated against the staff of the Home; however, an enquiry shall be conducted to ascertain whether the staff have acted in good faith and disciplinary action shall be initiated only when lack of good faith is established. The information about the child leaving the Home without permission shall be sent to the family of the child, if their address is known and to the police. The detailed report along with the efforts to trace the child shall be sent to the Committee for information in the subsequent siting of the Committee.