Section 3(f) in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000
(f)"Non Government Organisation (NGO)" means a body registered with the Registrar of Firms and Societies as a non profit organisation or a Public Trust registered under the Public Trust Act. The registration should be made at least three years previous to date of consideration under these rules. The NGO should have its own budget for the current year;
