Section 24 in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
24. Grant-in-Aid to certified or recognised organisation.
(1)An organisation certified or recognised under sections 8, 9, 34, 37 or 44 of the Act, may during the period when certification or recognition is in force, may apply for grants-in-aid by the State Government, for the maintenance of juvenile or child received by them under the provisions of the Act; and for expenses incurred on their education, treatment, vocational training, development and rehabilitation.(2)The grants-in-aid may be admissible at such rates, which shall be sufficient to meet the prescribed norms in such manner and subject to such conditions as may be determined by the State Government from time to time.
