(1)If the manager of any institution not certified or recognised under Section 9, 10, or 11 desires that the institution shall be so certified or recognised, as the case may be, they shall make a written application together with a copy of each of the rules, bye-laws articles of association and a statement showing the status and past record of social or public service of the institution to the Chief Inspector who shall either inspect the institution himself or cause it to be inspected by any of his subordinate officers and shall make a report to the State Government regarding the provision made in the institution for the boarding, lodging, general health of the inmates, the quality of the literary or industrial training made available and sources, of income, and may recommend certification or recognition with specific reference to the age group and sex of the inmates.
