Section 55(4) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(4)The functions of the headquarters organisation will be as follows:(a)Planning, directing, co-ordinating, controlling, supervision and guiding the activities in the field of juvenile Justice;(b)Formulating progressive policies for implementation of Juvenile Justice Services and placing them before the Government;(c)Implementing Government policies regarding juvenile justice;(d)Preparing plan and non-plan schemes for the development of the department;(e)Formulating annual budgets and exercising financial control;(f)Releasing grant-in-aid for juvenile justice activities;(g)Inspection of juvenile justice programmes;(h)Departmental audit of Juvenile Justice Institutions and activities;(i)Training of both Governmental and voluntary functionaries engaged in juvenile justice activities;(j)Preparation of annual reports and compilation of statistics; and(k)Research and evaluation.
