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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(5) in Andhra Pradesh Orphanages and other Charitable Homes (Supervision and Control) Rules, 1999

(5)He shall be responsible for reporting the death of any inmate alongwith the causes of death to the Board. He shall also responsible for reporting any untoward incident happened in the Home to the Board as well as to the appropriate authority within 24 hours from the time of occurrence.