Section 30(8) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(8)The Superintendent may allow at their own request such boys/girls as have no place to go to enable to appear for exams, medical requirements etc., to stay in the institution not exceeding 30 days and for stay beyond 30 days, with the permission of the Commissioner after the period of their detention, till some other suitable arrangements are made.
