Section 67(2) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
(2)An institution or organization, as the case may be, shall make an application together with a copy of each of the rules, bye-laws, memorandum of association, list of governing body, office bearers, balance sheet of past three years, statement of past record of social or public service provided by the institution or organization, to the State Government, who shall after verifying, the provisions made in the institution or organization for the care and protection of the juveniles or children, for their health, education, boarding and lodging facilities, if any, vocational facilities and scope of rehabilitation, may issue a registration certificate to such organization or institution.
