Section 68(1) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
(1)An organization certified or recognized or registered under sections 8, 9, 34, 37or 44 may, during the period when certification or recognition or registration is in force, apply to the State Government for grant in aid provided for the maintenance of juvenile under the provisions of the Act; and for expenses incurred on their education, treatment, vocational training, development and rehabilitation.
