Section 71(1) in Delhi Juvenile Justice (Care and Protection of Children) Rules, 2009
(1)Any organization requiring certification under the Act shall make an application together with a copy each of the rules, bye-laws articles of association, list of members of the society or the association running the organization, office bearers and a statement showing the status and past record of specialized childcare services provided by the organization, to the State Government along with a copy to the competent authority. The State Government shall after verifying the provisions made in the organization for the boarding and lodging, general health, educational facilities, vocational training and treatment services may grant certification or recognition for a maximum period of 3 years at a time, (subject to annual review), under sections 8, 9, 34, 37, 55, 41 and 44 of the Act, as the case may be, on the condition that the organization shall comply with the standards or services as laid down under the Act and the rules framed their under, from time to time and to ensure an all round growth and development of juvenile or child placed under its charge.
