Section 39(3) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003
(3)In case of transfer of management of Government run homes under Sections 8, 9, 34 and 37 of the Act to a voluntary organization, the same budget which the 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.
