Section 34 in The Juvenile Justice (Punjab) Rules, 1987
34. Grant-in-aid to certified or recognised institutions.
- An institution certified or recognised under sections 9, 10 or 11 of the Act may, during the period certification or recognition is in force, may apply for grant-in- aid by the State Government/Administrator for maintenance of juveniles received by them under the provisions of the Act and for expenses incurred on their education, treatment, vocational training, development and rehabilitation. The grant-in-aid may be admissible at such rates, in such manner and subject to such conditions as may be determined by the State Government/Administrator from time to time.
