Section 69 in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011
69. Recognition of fit persons or fit institution.
(1)Any individual who is willing temporarily to receive a juvenile or child in need of care, protection or treatment for a period as may be necessary, may be recognized by the competent authority as a fit person after due verification of their credentials and reputation.(2)Any suitable place or institution, the Manager of which is willing temporarily to receive a juvenile or child in need of care and protection for a period as may be necessary, may be recognized by the State Government as a fit institution on the recommendation of the competent authority.(3)An institution recognized as a fit institutions shall,?(a)meet the standards of care laid down in the Act and the rules made thereunder;(b)have the capacity and willingness to meet the standards of care laid down in the Act and the rules;(c)receive and provide basic services for care and protection of the juveniles and children;(d)prevent subjection of juvenile or child to any form of cruelty or exploitation or neglect; and(e)abide by the orders of the competent authority.(4)A list of fit institutions approved by the State Government shall be kept in the office of the Board and the Committee.(5)A fit institution with collateral branches may send the juvenile or child placed therein by an order of the competent authority to any of its branches after seeking permission from the competent authority.(6)Before declaring any person as a fit person or recommending an institution as a fit institution, the competent authority shall hold due enquiry and only on being satisfied, recognition shall be given.
