Section 68 in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
68. Grant in aid to certified or recognized organization.
(1)An organization certified or recognized or registered under sections 8, 9, 34, 37or 44 may, during the period when certification or recognition or registration is in force, apply to the State Government for grant in aid provided for the maintenance of juvenile 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 provided to an organisation at such rates, as may be sufficient to meet the prescribed norms, in the manner and subject to the conditions as may be mutually agreed to by such organization and the State Government.(3)In case of transfer of management of homes being run by the State Government, to a voluntary organization, the budget, which the State Government was spending on that home, shall be given to the voluntary organization as grant-in-aid under the Memorandum of understanding signed between both the parties describing their role and obligations.
