Section 38(9) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(9)The Executive Committee:(a)shall be responsible for the implementation and monitoring of the child welfare programme. It shall function according to the polices and guidelines of the Government and the State Advisory Board.(b)shall take such measures as may be necessary for realising the goals and objectives of the Child Welfare Programme.(c)shall receive and review periodic reports from the working committee regarding implementation and impact of such measures on the general working of the Homes and issue suitable directions to the Working Committee.(d)shall have the responsibility to prepare the annual budget estimates and have it approved by competent authorities.(e)shall mobilise funds and resources.(f)shall approve the expenditure covering all aspects of the programme.(g)shall in view utilisation of funds, activities and implementation of programmes in the Homes.(h)shall submit a consolidate annual report to the State Advisory Board about all its programmes and about the Co-management system.(i)shall meet at least once in every four months and more often, if necessary.
