Section 57 in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
57. Assistant Chief Executive/Joint Director/Assistant Chief Inspector of Homes.
- The Joint Director shall assist the Commissioner in implementing the Act as well as The Probation of Offenders Act, 1958 and discharge all the functions which the Commissioner may delegate to him. He shall:(a)Inspect all the homes under the Act and the Offices of the eight Regional Inspectors of Probation, at least for ten days in a month.(b)Be responsible for evolving plan Schemes for the development of Juvenile Institutions and probation services in the State's endeavour to implement successfully.(c)Supervise the work of Chief Probation Superintendent/ Deputy Director of Correctional Services and ensure that both the officers perform their duties entrusted to them in an effective manner.(d)Assist the Commissioner in conducting periodical seminars and conferences intended to enlist the co-operation of the various Agencies and create public consciousness with regard to the rehabilitation of persons released on probation or under the Act.
