Section 23(1) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(1)If the management of any organisation or institution desires that its organisation or institution may be certified or recognised under the Act, the same shall make an application together with a copy each of the rules, bye-laws articles of association, list of members of the society or the association running the organisation or institution, office bearers and a statement showing the status and past record of social or public service provided by the organization or institution, to the Commissioner, who shall after verifying the provisions made in the organization or institution for the boarding and lodging, general health, educational facilities, vocational training and treatment services may grant certification or recognition under sections 8, 9, 34, 37 and 44, as the case may be, on the condition that the organization or institution shall comply with the standards or services as laid down under the Act and the rules framed thereunder, from time to time and to ensure an all round growth and development of juvenile or child placed under its charge.
