Section 55(2) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(2)The Headquarters Organisation shall have a separate wing for the development of education, vocational training and rehabilitation services as well as for the placement of children leaving the Institutions. Such a wing shall also have a unit for women, with the specific function of securing for girls opportunities for their integration into the community through employment, vocational placement, marriage, etc. There shall also be a separate wing for research and development, supported by good documentation, for the advancement of juvenile Justice and Child Welfare.
