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[Cites 0, Cited by 0] [Section 56(5)] [Section 56] [Entire Act]

State of Andhra Pradesh - Subsection

Section 56(5)(d) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(d)The Commissioner shall submit to the Government a report on the inspections of the Home embodying his opinion as to the manner in which the institution is administered and the extend to which the staff appear familiar with their duties together with any orders or suggestions found necessary for the guidance of the Superintendent. Copy of the report shall also be sent to Superintendent of the Home for , compliance.