(1)Any society, association or body which,-(a)maintains or runs any Children's Home at the commencement of these rules, within three months; or(b)intends to establish, maintain or run any Children's Home, on or after the commencement of these rules, immediately, shall apply for registration of the Children's Home to the Director in "Form A".(2)Every application for registration of Children's Home shall be accompanied by a fee of rupees one hundred and the following particulars along with certified copies of the supporting documents:-(i)Certificate of registration or articles of incorporation, trust documents of the body which maintains or runs the Children's Home or is intending to set up one;(ii)area of operation of the Children's Home;(iii)names, designation and qualifications of the Managerial staff who will run the Children's Home;(iv)facilities, such as, educational, recreational, medical, vocational, etc. available at the Children's Home;(v)accommodation available at the Children's Home;(vi)information regarding separate residential and other facilities for boys and girls;(vii)such other particulars as may be required by the Director.
