Section 66 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
66. Registration under the Act.
(1)All institutions and organisations housing children in need of care and protection, whether run by the Government or voluntary organizations, shall get themselves registered under Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013.(2)All such institutions shall make an application together with a copy each of rules, bye-laws, memorandum of association, list of governing body, office bearers, balance sheet of past three years, statement of past record of social or public service provided by the institution or organization to the Government, who shall after verifying that provisions made in the institution or organization for the care and protection of children, health, education, boarding and lodging facilities, if any, vocational facilities and scope of rehabilitation, may issue a registration certificate to such organization under section 35 of the Act.
