Section 55 in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
55. Headquarters organisation.
(1)The State Government shall provide for the appointment of staff for the supervision, control and development of services under the Act.(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.(3)One of the main objectives of the headquarters organisation will be the development of infrastructure in the voluntary sector for providing services under the Juvenile Justice System.(4)The functions of the headquarters organisation will be as follows:(a)Planning, directing, co-ordinating, controlling, supervision and guiding the activities in the field of juvenile Justice;(b)Formulating progressive policies for implementation of Juvenile Justice Services and placing them before the Government;(c)Implementing Government policies regarding juvenile justice;(d)Preparing plan and non-plan schemes for the development of the department;(e)Formulating annual budgets and exercising financial control;(f)Releasing grant-in-aid for juvenile justice activities;(g)Inspection of juvenile justice programmes;(h)Departmental audit of Juvenile Justice Institutions and activities;(i)Training of both Governmental and voluntary functionaries engaged in juvenile justice activities;(j)Preparation of annual reports and compilation of statistics; and(k)Research and evaluation.(5)In addition to the duties specified in these Rules and the over all control and supervision over the headquarters organisation and the other functionaries, the Commissioner shall be responsible for the inspection of institutions set up or recognised under the Act. His inspection reports shall contain comments and suggestions on the following items pertaining to the working of the institution:(a)Physical setting in terms of building, space, requirements, living quarters for children, class rooms, sick room water supply and sanitary arrangements, play-grounds, quarters on the premises for essential staff, general cleanliness; etc.(b)Quantity and quality of food given to the children;(c)Clothing and bedding;(d)Facilities for medical treatment including arrangements for immunisation and preventive and curative services;(e)Arrangements for education and vocational training;(f)Maintenance of case files of child in institutions;(g)Arrangements made for recreation, games, physical training, library etc.,(h)Provision of staff of various categories;(i)Registers and Accounts;(j)Difficulties and grievances of personnel;(k)Difficulties and grievances of children and(l)Review of the impact of the institutional programmes.
