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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

State of Andhra Pradesh - Subsection

Section 35(1)(k) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(k)in the event of the Superintendent or the Home Committee, coming to know of any custodial rape or sexual abuse of a child, the Superintendent/Home Committee shall immediately conduct a preliminary enquiry and if a prima facie case exists of the commission of such an offence, the same shall immediately be reported to the police. The entire record of the preliminary enquiry of the Superintendent/Home Committee shall be placed, before the Competent Authority for its examination. In the case of Civil Servants, appropriate disciplinary proceedings shall also be initiated, apart from prosecution for the offence. The Home Committee, after enquiry into the matter, shall take remedial action to prevent the recurrence of such incidents.