Section 36 in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004
36. Recognition of fit person or fit institution.
(1)Any individual or a suitable place or institution, the occupier or manager of which 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 or a fit institution.(2)Any association or body of individuals, whether incorporated or not, established for or having for its object the reception or protection of juveniles or children, or the prevention of cruelty to juvenile; and which undertakes to bring or give facilities for bringing up any juvenile entrusted to its care in conformity with the religion of his birth, may be included within the meaning of fit institution.(3)A list of names and addresses of fit persons and fit institutions approved by the competent authority shall be kept in the office of the Board and the committee and shall be used when necessary.(4)After commercial of a juvenile or a child by the competent authority to an institution recognized as a fit institution with collateral branches, the manager of such institution may send the juvenile to any of the branches of such institution after giving an intimation to the competent authority under whose orders the juvenile or the child was committed.(5)Before declaring any person or institution as a fit person or a fit institution, the competent authority shall hold due enquiry and only on being satisfied recognition shall be given.
