Section 4(6) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(6)The Board shall maintain a list of experts in the field of psychology, counselling and guidance, psychiatric institutions etc., who are willing to provide such services to the Board. This list shall be prepared in consultation with the Commissioner, the Department of. Health and Academic Institutions. When the Board feels that a child requires psychological/psychiatric evaluation, the child shall be referred to these experts, for their opinion, which shall be duly considered by the Board, in disposing of the case.
