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NCT Delhi - Section

Section 6 in Delhi Dowry Prohibition Rules, 2000

6. Recognition of welfare institution or organisation.

- (i) A welfare institution or organisation primarily devoted to any of the following kinds of work and has rendered remarkable service in the field for a period of not less than three years will be eligible for seeking recognition under sub-clause (ii) of clause (b) of sub-section (1) of Section 7.
(a)social welfare including care, protection and training of women;
(b)organisations working in the field of women welfare.
(c)any organisation interested in eradicating social evils.
(ii)Any welfare institution or organisation eligible under sub-rule (1) of this rule and desiring recognition shall make an application to the Government in Form-IV together with a copy of each of the rules, bye laws, articles of association, lists of its members and office bearers and any report regarding its activities and past record of social or community service.
(iii)The Government may, after making such enquiry by the Joint Director (I) of the Department or by a senior officer of the Department, and after considering the report as to the nature and past record of service of the organisation or institution which has presented the application in this regard, grant recognition for a period of five years which can be renewed after submitting a renewal application or refuse recognition. Provided that before refusing the recognition the Government shall give the organisation or institution an opportunity of making its representation.
(iv)An application for renewal or recognition shall be submitted in Form-V in the manner prescribed in sub-rule (2) of this rule which shall be processed as per the procedure laid down in sub-rule (3) above and recognition shall be granted /renewed in cases where the working of the institution or organisation is reported to be fairly satisfactory.
(v)The Government may withdraw the recognition granted to an institution or organisation if the working of the institution/organisation is found or reported to be unsatisfactory by the Joint Director (I) of the Department or otherwise.