Section 36(5) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(5)A code of conduct regarding HIV/AIDS issues that translate human rights principles and medical ethics into codes of professional responsibility and practise, with the mechanism to implement and enforce these codes shall be evolved by the Monitoring and Evaluation Committee. Institutional authorities shall also provide children and institutional staff with access to HIV related prevention information and education. Facilities for voluntary testing and counselling, means of prevention, treatment and care shall be provided. Confidentiality should be assured and segregation and denial of access to facilities and privileges prohibited. Compassionate early release or referral of residents living with AIDS should be considered.
