Section 45(2) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(2)In case of transfer of management of Government run homes under Sections 8, 9, 34 and 37 of the Act to voluntary organization, the same budget which the Government was spending on the home, shall be given to the voluntary organizations as grant-in-aid under the memorandum of understanding signed between berth parties describing other role and obligations.
