Section 22 in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
22. Recognition of fit person or fit institution.
(1)Any individual or a suitable place or institution, the occupier or manager who is willing temporarily to receive a child in need of care, protection or treatment for so long a period as may be necessary, be recognized by the Competent Authority as fit person or fit institution.(2)Any association or body of individuals, established for or having for its object the reception or protection of children or the prevention of cruelty to a child and which undertakes to bring or to give facilities for bringing up any child entrusted to its care in conformity with the religion of his birth, may be included within the meaning of 'fit institution'.(3)A list of names and addresses of fit persons and fit institutions shall be kept in the office of the Commissioner, the Board, the Committee as well as all the local police stations.(4)After committal of a juvenile or a child by the competent authority to an institution recognised as a fit person or fit institution with collateral branches, the managers of such institutions may sent a juvenile to any of the branches of such institution after giving an intimation to the competent authority under whose orders the juvenile was committed.(5)Before declaring any person or institution as a fit person or fit institution, as the case may be, the Competent Authority shall hold due enquiry and only on being satisfied, recognition shall be given.
