Section 19 in Andhra Pradesh Orphanages and other Charitable Homes (Supervision and Control) Rules, 1999
19. Admission of Inmates and their Qualification.
(1)(a)The Manager shall admit the inmates if he/she satisfy that the boy or girl or women deserves for admission and furnish the list of inmates admitted to the Managing Committee at the end of each quarter.(b)The Manager shall furnish the list of inmates admitted into the Home along with the full details of each inmate to the Board at the end of each quarter.(2)(a)A boy or a girl who is an orphan and who is not remanded to the Juvenile Home under the Juvenile Offenders Act.(b)A destitute women who has no means for her livelihood and who has not been remanded or convicted by the Court under the Immoral Traffic Act. 1956.Provided that the Government or the Head of the Department of Women Development and Child Welfare shall direct admission of any orphan who is Juvenile Offender or a destitute women who is undergoing trial or punishment, as a special case in any of the Homes wholly financed and managed by the Government Department.Chapter-V
