Section 73(1) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
(1)Any organization requiring certification under the Act 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 organization, office bearers and a statement showing the status and past record of specialized child care services provided by the organization, to the State Government, along with a copy to competent authority. The state government shall after getting verified the provisions made by the organization for the boarding and lodging, general health, educational facilities, vocational training and treatment services may grant certification or recognition for a maximum period of 3 years at a time, under Sections 8, 9, 34, 37, 41 or 44 of the Act, as the case may be, on the condition that the organization 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.
