Section 37 in The Juvenile Justice (Care and Protection of Children) Act, 2000
37. Shelter homes
(1)The State Government may recognise, reputed and capable voluntary organisations and provide them assistance to set up and administer as many shelter homes for juveniles or children as may be required.(2)The shelter homes referred in sub-section (1) shall function as drop-in-centres for the children in the need of urgent support who have been brought to such homes through such persons as are referred to in sub-section (1) of section 32.(3)As far as possible, the shelter homes shall have such facilities as may be prescribed by the rules.
