Section 75(1) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
(1)An organization certified or recognized or registered under Sections 8, 9, 34, 37, 41 or 44 of the Act may during the period of certification or recognition in force, may apply for grants in aid to the State Government for maintenance of children received by them under the provision of Act and for expenses incurred on their education, treatment, vocational development and rehabilitation; and the government may sanction the amount as per availability of funds.
