Section 11 in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
11. Procedure for sending a child outside the jurisdiction of the competent authority.
(1)In the case of a child, whose ordinary place of residence lies outside the jurisdiction of the competent authority and if the competent authority deems it necessary to take action under Section 50 it shall direct a Probation Officer to make enquiries as to the fitness and willingness of the relative or other person to receive the child at the ordinary place of residence and whether such relative or other fit person can exercise proper care and control over the child.(2)On being satisfied, on the report of the Probation Officer/Case Worker/Child Welfare Officer as the case may be, the competent authority may send the child, if necessary on execution of a bond by the child as early as possible in Form V to the said relative or fit person. The said relative or fit person shall give an undertaking in Form VI.(3)A copy of the order passed by the competent authority under Section 50 shall be sent to:(a)the Probation Officer who was directed to submit a report under sub-rule (1)(b)the Probation Officer, if any, having jurisdiction over the place where the child is to be sent.(c)the competent authority having jurisdiction over the place where the child is to be sent and(d)the relative or the persons who is to receive the child.(4)Any breach of a bond or undertaking or of both given under sub-rule (2) above shall render the child liable to be brought before the competent authority, who may make an order directing the child to be sent to the concerned institution.(5)In the case of child where the competent authority deems it expedient to send the child back to his/her ordinary place of residence under Section 50, the competent authority shall inform the relative or the fit person who is to receive the child accordingly and shall invite the said relative or fit person to come to the Home to take charge of the child on such date as maybe specified by the competent authority.(6)The competent authority inviting the said relatives or fit person under sub-rule (5) may also direct, if necessary, the payment to be made by the Superintendent of the Home of the actual expenses of the relative or fit person's journey both ways by the appropriate class and the child's journey from the Home to his/her ordinary place of residence at the time of sending the child.(7)If the relative or the fit person fails to come to take charge of the child on the specified date, the escort shall take the child to his/her ordinary place of residence. In the case of a girl, at least one escort shall be a female.(8)Any child who is a foreign national and who has lost contact with the family shall be repatriated at the earliest to the child's country in co-ordination with the Ministry of External Affairs and the respective Embassy or High Commission through the Commissioner, on the direction of the Competent Authority.
