Section 53 in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
53. Social Audit.
- The Central or the State Government shall monitor and evaluate the functioning of the Homes annually with the help of leading organisations working with children and autonomous bodies like National Institute of Public Co-operation and Child Development, Indian Council for Child Welfare, Indian Council for Social Institute, Child Line India Foundation, National Institute of Social Defence, Central and State Level Social Welfare Boards, School of Social Work etc.
