Section 21(5) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016
(5)The State Government, while taking a decision on the application for registration, may consider the following namely:(i)registration of the organization under any law for the time being in force;(ii)details of physical infrastructure, water and electricity facilities, sanitation and hygiene, recreation facilities;(iii)financial position of the organization and maintenance of documents along with audited statement of accounts for the previous three years;(iv)resolution of the Governing Body to run the institution or an open shelter;(v)plan to provide services for children such as medical, vocational, educational, counseling, etc., in case of new applicants and details of such services provided in case of existing institutions ;(vi)arrangements of safety, security and transportation;(vii)details of other support services run by the organization;(viii)details of linkages and networking with other governmental, non-governmental, corporate and other community based agencies on providing need-based services to children;(ix)details of existing staff with their qualification and experience;(x)details of registration under Foreign Contribution Regulation Act and funds available, if any;(xi)a declaration from the person or the organization regarding any previous conviction record or involvement in any immoral act or in an act of child abuse or employment of child labour;(xii)any other criteria as prescribed by the State Government.
