Section 21(3) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
(3)The State Government shall after verifying that provisions exist in the institution for the care and protection of children, health, education, boarding and lodging facilities, vocational facilities and rehabilitation as per the Act and the rules, may issue a registration certification to such institution under sub-section (1) of section 41 of the Act in Form 28.
