Section 15 in Andhra Pradesh Women and Children's institutions (Licensing) Rules, 2010
15. Inspection.
- The Commissioner/ Director, Women Development & Child Welfare Department, District Project Director, District Women and Child Development Agency or District Collector or officers authorized by them shall have the right to make surprise /periodical inspections.Provided that any officer (who shall be at least a first Level Gazetted Officer) authorized by them in writing, by general or special order, may enter at all reasonable times any home for inspection and to know whether the provisions of the Act or rules, conditions of license are being compiled with or not and may require the production of any document relating to the institution.
