Section 15(2) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(2)As soon as a child in need of care and protection is brought to a Children's Home, every effort should be made to ascertain the name and address of the parent/guardian of the child. The Case Worker and the NGOs working with the children should try to contact the parent/guardian of the child directly, or through the local networks, police, child line as well as through the District Probation Officer and the intake procedure in sub-rule (5) (c) of Rule 14 be followed. The child should be counselled to rejoin the parent or the guardian. During the interregnum, the newly admitted child should be placed in a reception unit and should be given short-term vocational training as well as academic education appropriate to the child's age.
