Section 52(6) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(6)Withdrawal shall be made by cheques or requisitions, as the case may be, signed by the Treasurer in the case of amounts not exceeding Rs. 1,000 (Rupees one thousand) and signed duly by the Treasurer and other members of the Board of management to be nominated by the State Advisory Board, for amounts exceeding Rs. 1,000 (Rupees one thousand).
