Section 46 in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
46. Recognition of Fit Person or Fit Institution.
(1)Any individual or a suitable place or institution, the occupier or manager of which is willing temporarily to receive a child in need of care, protection or treatment for so long a period as may be necessary and own the responsibility of a child, may be recognised by the Competent Authority, as Fit Person or Fit Institution, on the basis of the report of the Commissioner or his/her nominee.(2)Any association or body of individuals, whether incorporated or not, established for or having for its object the reception or protection of children or the prevention of cruelty to child and which undertakes to bring or to give facilities for bringing up any child entrusted to its care in conformity with the religion of his/her birth or otherwise, may be included within the meaning of Fit Institution.(3)Separate list of persons/ Institutions found fit by the Committee and the Board, respectively, shall be made and kept in the offices of the Committee/ Board, as the case may be and shall be used as and when necessary.(4)After the Competent Authority sends the child to an Institution recognised as a Fit Institution with collateral branches, the manager of such institution may send the child to any of the branches of such Institution after giving intimation to the Competent Authority under whose orders the child was entrusted to their charge.
