Section 13 in Andhra Pradesh Orphanages and other Charitable Homes (Supervision and Control) Rules, 1999
13. Issue of Certificate of Recognition.
(1)On receipt of an application from the Manager or the Managing Committee of a Home, the Board may make such an inquiry as it consider necessary, either grant a certificate or refuse to grant it and intimate the same to the applicant within 90 days from the date of receipt of application by the Board. The certificate of Recognition issued by the Board shall contain the details enumerated under sub-section (1) of Section 16 of the Act and in the Form II appended to these rules.(2)The Board may reject any application made under these rules for grant of certification of recognition, if it felt that the application is not in order, or the proper amenities are not provided for the reception, care, protection to the inmates of the Home and the intention of the Board to reject the application shall be communicated to the applicant shall be communicated to the applicant within two months from the date of receipt of such application by the Board.Provided that no order rejecting the application for grant of recognition of a Home shall be made unless the applicant has been given an opportunity of defence on the grounds of refusal and a copy of the final order rejecting the application shall be communicated by the Board, in writing, to the address of the applicant given in his application, by registered post.
