Section 72(3) in Delhi Juvenile Justice (Care and Protection of Children) Rules, 2009
(3)In case of transfer of management of government run homes under sections 8, 9, 34, subsection (3) of section 34, 37 or 44 of the Act to a voluntary organization, funds shall be given to the voluntary organization as grant-in-aid as per the Memorandum of Understanding signed between both the parties.
