Section 48 in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
48. Grant-in-Aid to certified or recognised organisation.
- An organisation or person certified or recognised under Sections 2(h), 2(i), 8,9, 34, 37 or 44 of the Act may, during the period in which the certification or recognition is in force, apply for grant-in-aid by the State Government or Government of India for maintenance of children received by them under the Provisions of the Act and for expenses incurred on their education, treatment, vocational training, development and rehabilitation. The grant-in-aid may be admissible at such rates, which shall be able to meet the prescribed norms in such manner and subject to such conditions as may be mutually agreed upon by both the parties.
