Section 20 in Andhra Pradesh Women and Children's institutions (Licensing) Rules, 2010
20. General Rules.
- (i) The State Government or the "Andhra Pradesh Society for Protection and Empowerment of Women & Children" may prescribe guidelines/regulations, monitoring systems, standards not inconsistent with this Act and the rules made thereunder, for enabling the licensing authority or functionaries concerned to perform their functions under these Rules.(ii)The State Government or "Andhra Pradesh Society for Protection and Empowerment of Women and Children" or a body as authorized shall monitor and evaluate the implementation of the Act/Rules annually, by reviewing matters/causing inspections or by arranging Social audit of the institution or service provider or facility concerned.(iii)The Government/Director, Women Development & Child Welfare shall make available the online programme with Forms, duly modifying the same, as and when required, in partnership with NIC, Government of India.
