Section 2(h) in The Juvenile Justice (Care and Protection of Children) Act, 2000
(h)fit institution means a governmental or a registered non-governmental organisation or a voluntary organisation prepared to own the responsibility of a child and such organisation is found fit by the [State Government on the recommendation of the competent authority] [Substituted by Act 33 of 2006, Section 4, for " competent authority" (w.e.f. 22.8.2006).];
