Section 10(3) in The Maharashtra Dowry Prohibition Rules, 2003
(3)The State Government may, after making such enquiry by a Senior Officer of the concerned Department and after considering the report as to the nature and past record of services of the Organisation or Institution which has presented the application in this regard, grant recognition for a period of five years. The recognition once granted can be renewed after the expiry of the period of five years if the work of the Institution or Organisation is reported to be fair and satisfactory.
