Section 5(2) in The Goa Children's Homes Rules, 2004
(2)Every application for registration of Children's Home shall be accompanied by a fee of rupees one hundred and the following particulars along with certified copies of the supporting documents:-(i)Certificate of registration or articles of incorporation, trust documents of the body which maintains or runs the Children's Home or is intending to set up one;(ii)area of operation of the Children's Home;(iii)names, designation and qualifications of the Managerial staff who will run the Children's Home;(iv)facilities, such as, educational, recreational, medical, vocational, etc. available at the Children's Home;(v)accommodation available at the Children's Home;(vi)information regarding separate residential and other facilities for boys and girls;(vii)such other particulars as may be required by the Director.
