Section 38(1) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003
(1)If the management of any organization desires that its organization may be certified or recognized under the Act, the same shall make an application together with a copy of 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 social or public service provided by the organization, to the State Government, who 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 under Sections 8, 9,34, 37 and 44 of the Act, as the case may be, on the condition that the organization shall comply with standards or services as laid down under the Act and the Rules framed thereunder, from time to time and to ensure an all round growth and development of juvenile or child placed under its charge.
