Section 56(5) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(5)Inspections:(a)During each inspection, the Commissioner shall endeavour to personally see every child in the institution, give every child a reasonable opportunity of making any request or complaint and take appropriate action thereon.(b)The Commissioner shall inspect the dormitories, workshops,'class rooms, hospitals and other enclosures. He shall also verify the security, sanitary, conservancy and drinking water supply arrangements and their availability. Quality and quantity of the food, clothing and bedding shall also be inspected.(c)The Commissioner shall inspect all registers, documents, books and journals of the Homes to the extent possible and give the necessary directions.(d)The Commissioner shall submit to the Government a report on the inspections of the Home embodying his opinion as to the manner in which the institution is administered and the extend to which the staff appear familiar with their duties together with any orders or suggestions found necessary for the guidance of the Superintendent. Copy of the report shall also be sent to Superintendent of the Home for , compliance.(e)The Commissioner shall submit annual administration report to the Government indicating the details of the administration of Homes, children and services with statistical information from time to time.
