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State of Andhra Pradesh - Section

Section 37 in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

37. Linkages and Co-ordination with Government and Non-Governmental Agencies.

- The Superintendent of the Homes and the Home Committees shall mobilise resources from the various governmental, nongovernmental, corporate, and other community agencies with close coordination with the district administration and plan individual as well as group programmes for the purposes outlined in the Act for facilitating the rehabilitation and social integration of the child.