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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(1) in Andhra Pradesh Orphanages and other Charitable Homes (Supervision and Control) Rules, 1999

(1)The Board shall review the functioning of the recognised Homes at least once in three months and ensure that the management of each recognised Home is functioning in accordance with the provisions of the Act and these rules.