Section 39(2) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
(2)In case of transfer of management of Government run homes under Sections 8, 9, 34 and 37 of the Act to voluntary organisation, the same budget which the Government was spending on that home, shall be given to the voluntary organisations as grant-in-aid under the memorandum of understanding signed between both parties describing other role and obligations.
