Section 34(3) in Delhi Juvenile Justice (Care and Protection of Children) Rules, 2009
(3)Engagement of Voluntary Organization:-(i)Any organization desiring engagement under these rules shall make an application together with a copy each of the rules, by laws, articles of association, list of members of the society or the association running the organization, office-bearers and a statement showing the status and past record of specialized child care services provided by the organization to the Child Welfare Committee who shall after verifying the capacity of the organization, in this regard may approve the engagement of the voluntary organization under these rules on the condition that the organization shall always comply with the standards of services laid down under the Act and the rules framed thereunder, from time to time.(ii)The voluntary organization shall submit to the Child Welfare Committee concerned all reports as directed by the committee in connection with the foster care placement, in the time prescribed by the committee. These reports shall give all necessary details including the points covered in form XVI.(iii)The Child Welfare Committee shall ensure payment of the prescribed fee to the voluntary organization for all reports submitted by it, as per directions of the committee.
