Section 71(2) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007
(2)All such institutions shall make an application together with a copy each of rules, bye-laws, memorandum of association, list of governing body, office bearers, balance sheet of past three years, statement of past record of social or public service provided by the institution or organisation to the State Government, who shall after verifying that provisions made in the institution or organisation for the care and protection of children, health, education, boarding and lodging facilities, if any, voca-tional facilities and scope of rehabilitation, may issue a registration certificate to such organisation under sub-section (3) of section 34 of the Act and as per this rule.
