Section 4 in Andhra Pradesh Women and Children's institutions (Licensing) Rules, 2010
4. Conditions for establishing/maintaining of Institution/facility /service or proposing an establishment of institution/facility/service.
(a)The Institution applying for license shall be registered under the Societies Registration Act, 1860/Companies Act, 1953/Society (Telangana Areas) registration Act of 1350 F, Indian Trust Act; or any such Act providing for such registration.(b)All Institutions for reception/care/protection/welfare of Women & Children shall ensure : -(i)Suitable accommodation in secured premises with proper protection, with basic facilities, access to education, vocational training, periodic medical check-up and follow up thereon, counselling, amenities with hygienic and sanitary conditions including potable water, quality of which should be got certified by the laboratories (notified by Government) once in every year.(ii)Age prescribed calorific diet, proteins and calories including local foods/local seasonal vegetables/fruits to the residents, with menu displayed in institution.(iii)Required specialist treatment and therapy to Disabled children by specialist institutions, preferably Government institutions.(iv)Home committees of women/children to encourage the participation and to respect the opinion of the residents of the institution with a redressel mechanism to sort out the problems of all residents in a speedy and systematic manner.(c)Strict adherence to instructions, guidelines and minimum standards of care or standard operating procedures as may be prescribed by Government, Director, Women Development & Child Welfare Department, authorities concerned and the Licensing authority.(d)The Directors/Office bearers/Trustees/ Board Members/ Office bearer/ invitees and staff of the institution shall be mentally sound and shall not have/had any criminal record or involved in any offence/ plead guilty of an offence involving moral turpitude/ financial fraud.(e)Objectives of institution, details of name, address, occupation, qualifications of the individuals and in case of Association, that of the Directors/Board Members and staff/employees working in the institution, shall be displayed on their website duly updating the same every year, in such manner as may be prescribed by Government/Licensing authority.(f)Whenever the institution finds a child/person whose family back ground is not known, or such a child/person is brought to their institution, they shall report the same to the nearest police station (if the Child/Person is brought to them by the persons other than the police) and shall also enter the details in the "missing and found persons" website at http:missingperson.ap.nic.in and inform the concerned in such manner as may be directed by the Government/Licensing Authority. If any child/person goes missing from their institution, they shall report the same to the concerned Police Station, and shall enter the same on the website of "Missing & found persons" at http:missingperson.ap.nic.in.(g)Any other institution or organization having a database/ information about missing and found persons shall also enter the same in http://missingperson.ap.nic.in website.(h)Victims of Trafficking are received only by licensed/ recognized institutions for such victims such as Swadhar / Ujjwala Home or protection home meant for such trafficked victims and minor trafficked victims by institutions notified for such trafficked minor victims.(i)Rights and entitlements of stakeholders i.e., Women/ Children under various schemes/statutory provisions are protected and ensured at all times.(j)Person in charge of an institution meant for women/ girls whether called Superintendent or by any other name, shall be a woman only.(k)Without the previous written consent of the Licensing Authority, the institution/service provider shall not;(i)Change its name or location as specified in the certificate. However, for reason to be justified, location change of the organization, should be intimated to the Licensing Authority within 30 days.(ii)Alter the purpose or objective or activities or any service of Institution specified in the license.(l)Updated report on residents/beneficiaries shall be provided to licensing authority starting with Application for License in Form-IA with only changes to be reported at http://missingperson.ap.nic.in in Form-I-B for every six months thereafter and in such manner as prescribed by Government or licensing authority.(m)Whenever a foreign national is visiting the home or institution, the particulars about him or her shall be intimated to the respective District Collector along with the copy of his/her passport under intimation to Head of the Department concerned.(n)A volunteer from NGO/ Organization may be allowed to work in the home/institution by the local Project Director, District Women and Child Development Agency.Provided that the Project Director, District Women & Child Development Agency shall check the antecedents of the volunteers and allow if the volunteer has a sound record and character with no history of child abuse and if services provided by the volunteer will contribute to development of the residents. No male volunteer shall be allowed to stay in the girls homes/institutions.
