Section 69(3) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011
(3)An institution recognized as a fit institutions shall,?(a)meet the standards of care laid down in the Act and the rules made thereunder;(b)have the capacity and willingness to meet the standards of care laid down in the Act and the rules;(c)receive and provide basic services for care and protection of the juveniles and children;(d)prevent subjection of juvenile or child to any form of cruelty or exploitation or neglect; and(e)abide by the orders of the competent authority.
