Section 70(1) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011
(1)Any organization desiring certification under this act shall make an application alongwith a certification/recognition fee as specified from the State Government with a copy each of the rules, bye-laws articles of association, list of members of the society or the association running the organization, office bearers and a statement showing the status and past record of specialized childcare services provided by the organization, to the State Government, who shall after verifying the provisions made in the organization for the boarding and lodging, general health, educational facilities, vocational training and treatment services may grant certification or recognition for a period of five years under section 8, 9, 34, 37, 41 and 44 of the Act, as the case may be, on the condition that the organization shall comply with the standards or services as laid down under the Act and the rules framed their under, from time to time and to ensure an all round growth and development of juvenile or child placed under its charge. The organization certified under sub-rule (1) of rule 70 shall apply for renewal of certification/recognition before the expiry of the time alongwith fee as specified from the State Government as renewal fee. The fee received for the certification/recognition is to be deposited in Juvenile Justice Fund.
