Section 4(b) in Andhra Pradesh Women and Children's institutions (Licensing) Rules, 2010
(b)All Institutions for reception/care/protection/welfare of Women & Children shall ensure : -(i)Suitable accommodation in secured premises with proper protection, with basic facilities, access to education, vocational training, periodic medical check-up and follow up thereon, counselling, amenities with hygienic and sanitary conditions including potable water, quality of which should be got certified by the laboratories (notified by Government) once in every year.(ii)Age prescribed calorific diet, proteins and calories including local foods/local seasonal vegetables/fruits to the residents, with menu displayed in institution.(iii)Required specialist treatment and therapy to Disabled children by specialist institutions, preferably Government institutions.(iv)Home committees of women/children to encourage the participation and to respect the opinion of the residents of the institution with a redressel mechanism to sort out the problems of all residents in a speedy and systematic manner.
