Section 1 in Andhra Pradesh Orphanages and other Charitable Homes (Supervision and Control) Rules, 1999
1. Short title and application.
(1)These Rules may be called the Andhra Pradesh Orphanages and other Charitable Homes (Supervision and Control) Rules, 1999.(2)These rules shall be applicable to any institution Home or Hostel whatsoever name they may be called which is maintained or intended to be maintained for the reception, care, protection and welfare of women or children by any person or Organisation within the territory of the State of Andhra Pradesh.
