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[Cites 0, Cited by 0] [Section 34(3)] [Section 34] [Entire Act]

NCT Delhi - Subsection

Section 34(3)(i) in Delhi Juvenile Justice (Care and Protection of Children) Rules, 2009

(i)Any organization desiring engagement under these rules shall make an application together with a copy each of the rules, by laws, articles of association, list of members of the society or the association running the organization, office-bearers and a statement showing the status and past record of specialized child care services provided by the organization to the Child Welfare Committee who shall after verifying the capacity of the organization, in this regard may approve the engagement of the voluntary organization under these rules on the condition that the organization shall always comply with the standards of services laid down under the Act and the rules framed thereunder, from time to time.