Section 55(5) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(5)In addition to the duties specified in these Rules and the over all control and supervision over the headquarters organisation and the other functionaries, the Commissioner shall be responsible for the inspection of institutions set up or recognised under the Act. His inspection reports shall contain comments and suggestions on the following items pertaining to the working of the institution:(a)Physical setting in terms of building, space, requirements, living quarters for children, class rooms, sick room water supply and sanitary arrangements, play-grounds, quarters on the premises for essential staff, general cleanliness; etc.(b)Quantity and quality of food given to the children;(c)Clothing and bedding;(d)Facilities for medical treatment including arrangements for immunisation and preventive and curative services;(e)Arrangements for education and vocational training;(f)Maintenance of case files of child in institutions;(g)Arrangements made for recreation, games, physical training, library etc.,(h)Provision of staff of various categories;(i)Registers and Accounts;(j)Difficulties and grievances of personnel;(k)Difficulties and grievances of children and(l)Review of the impact of the institutional programmes.
