12. Recognition of institutions. Section 67(2)(c).
(1)If the manager of any institution, not recognised under Section 8 or Section 9 or Section 10, desires that the institution be recognised, he shall make an application in form III, together with a copy each of the rules, bye-laws, articles of association, list of members of the society or association running the institution, office-bears and a statement showing the status and past record of social or public service of the institution and the society running the institution to the Chief Child Welfare Officer who shall either inspect the institution himself or cause it to be inspected by any of his subordinate officers and shall make a report to the Government regarding the provision made in the institution for the accommodation, boarding, lodging, and general health of the children, the quality of the literacy or industrial training made available and sources of income, and may recommend recognition with specific reference to the age group of children.(2)The Government may, of the receipt of the report of Chief Child Welfare Officer, if satisfied that the institution possesses sufficient financial means to carry out its obligations, grant recognition to the institution under Section 8 or Section 9 or Section 10, as the case may be, on the condition that it shall undertake to -(a)teach, training, lodge, clothe and feed the children according to the standards laid down by the Government from time to time;(b)provide such probation officers and other staff as may be required by the Chief Child Welfare Officer or the competent authority from time to time;(c)abide by these rules and any instructions issued by the Chief Child Welfare Officer or the competent authority and see that the same are followed by the probation officers and the personnel of the institution; and(d)furnish to the Chief Child Welfare Officer, whenever required, a statement of its financial position including the balance-sheet, and audited report, if any.
