Section 65 in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
65. 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 his 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 institution shall,-(a)meet the standards of care laid down in the Act and the rules made there under;(b)have the capacity and willingness to meet the standards of care laid down in the Act and the rules made there under;(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 to any of its branches by an order of the competent authority after seeking its permission.(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 after being satisfied grants its recognition.
