Section 34 in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
34. Disposal of records/documents.
(1)The records pertaining to the conviction of a child shall removed and destroyed by the orders of the Board after one year of the pronouncement of the Orders by the Board under Section 15.(2)The other records/documents in respect of a child should be kept in a safe place for a period of 10 years after the release of the child and thereafter destroyed with intimation to the Commissioner.
