Section 38(1) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2002
(1)If the management of any organisation desires that its organisation may be certified or recognised under the Act, the. same shall make an application together with a copy each of the rules, bye-laws, articles of association, list of members of the society or the association running the organisation, office bearers and a statement showing the status and past record of social or public service provided by the organisation, to the State Government, who shall after verifying the provisions made in the organisation for the boarding and lodging, general health, educational facilities, vocational training and treatment services may grant certification or recognition under Sections 8, 9, 34, 37 and 44 of the Act, as the case may be, on the condition that the organisation shall comply with the standards or services as laid down under the Act and the rules framed there under from time to time and to ensure an all round growth and development of juvenile or child placed under its charge.
