Section 47 in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
47. Certification/Recognition.
(1)I f the management of any organisation desires that its organisation may be certified or recognised under the Act, the same shall make a written application together with a copy each of the Registration Certificate of Registrar of Societies, the rules, bye-laws articles of association, list of members of the society/association running the organisation, office bearers and a statement showing the status and past record of social or public service of the organisation and the society running the organisation to the Commissioner, who shall after verifying the provision made in the organisation for the boarding and lodging, general health, educational facilities, vocational training and treatment services may grant certification/recognition under Sections 8,9,34, 37 and 44 of the Act, as the case may be, on the condition that the organisation comply with the standard or services as laid down under the Act and the Rules, to ensure an all round growth and development of child placed under its charge. In the case of a Fit institution/fit Person, the recommendations of the Commissioner, shall be forwarded to the Competent Authority or appropriate orders.(2)The State Government/Commissioner may, if dissatisfied with the conditions or management of the organisation certified or recognised under the Act, at any time by notice served on the manager of the organisation, call upon the organisation to show cause within fifteen days why the certificate or recognition of the organisation should not be withdrawn and if no explanation is submitted or the explanation is found to be unsatisfactory, declare that the certification or recognition of the organisation, as the case may be, has been withdrawn.(3)When an organisation ceases to be an organisation certified or recognised under Sections 8,9, 34,37 or 44 of the Act, the children kept therein shall, under orders of the Commissioner, be transferred to some other institution established, certified or recognised under Sections 8,9,34,37 or 44 of the Act, in accordance with the provisions of the Act. Intimation of such transfer shall be given to the Competent Authority.
