Section 31(1) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(1)Any person seeking discharge or release of a child under Section 56 or Section 59 (1) of the Act as the case may be, may make an application to the competent authority who shall send the copies of the application to the concerned Probation Officer where the applicant is residing and to the Home Committee of the Institution where the child is staying and call for their reports. An application can also be made directly to the Home Committee, where the child is residing seeking the child's discharge or release. Where the Home Committee, on due enquiry finds that the child may be discharged or released, a report shall be sent to the competent authority for appropriate orders. The Home Committee shall make the enquiry by itself or through the Probation Officer or through any other qualified agency and submit its report to the Competent Authority, expeditiously.
