Section 18 in Andhra Pradesh Orphanages and other Charitable Homes (Supervision and Control) Rules, 1999
18. Duties of the Manager.
(1)The Manager should be incharge of the Home and inmates, and she/he shall be responsible for all the activities and well being of the inmates.(2)The Manager should ensure that the Managing Committee should meet at least once in three months and decide the steps to be taken for maintaining the Home and approve the expenditure for the next quarter.(3)The Manager is responsible for providing basic amenities to the inmates such as health check-ups and their educational and training programmes.(4)It is the duty of the Manager to furnish the periodical reports to the Board, as stipulated by the Board, and also furnish annual accounts and Utilisation Certificate with the approval of the Managing Committee to the appropriate authority, if the Home is in receipt of any financial assistance from Government Departments.(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.
