(1)If the manager of any institution not certified or recognised under Section 9, 10, or 11 desires that the institution shall be so certified or recognised, as the case may be, they shall make a written application together with a copy of each of the rules, bye-laws articles of association and a statement showing the status and past record of social or public service of the institution to the Chief Inspector who shall either inspect the institution himself or cause it to be inspected by any of his subordinate officers and shall make a report to the State Government regarding the provision made in the institution for the boarding, lodging, general health of the inmates, the quality of the literary or industrial training made available and sources, of income, and may recommend certification or recognition with specific reference to the age group and sex of the inmates.(2)The State Government, may, on receipt of the report of the Chief Inspector and after satisfying itself that the institution possessed sufficient financial means to carry out its obligations, grant recognition to, or certify the institution under Sections 9, 10 or 11, as the case may be, on condition that it shall undertake to-(a)teach, train, lodge, clothe and feed the children according to the standards laid down by the State Government from time to time;(b)recruit such officers and other staff as may be considered necessary by the Chief Inspector or the competent authority from time to time :(c)abide by these Rules and any instructions issued by the Chief Inspector or the competent authority, as the case may be, and see that the same are followed by the Probation Officer and the personnel of the institution; and(d)furnish to the Chief Inspector whenever required a statement of its financial position including the balance-sheet and audited report, if any.
