Section 10(2) in The Maharashtra Dowry Prohibition Rules, 2003
(2)Any Welfare Institutions or Organisation eligible under sub-rule (1) and desiring the recognition shall make an application to the State Government in Form No. IV appended to these rules, together with a copy of each of their Rules, By-laws, Articles of Association, lists of its members and office-bearers and a report regarding its activities and past record of social or community services rendered by them.
