Section 33(2) in The Juvenile Justice (Punjab) Rules, 1987
(2)The State Government/Administrator may on receipt of the report of the Chief Inspector and after satisfying himself that the institution possesses sufficient financial means to carry out its obligations, certify or grant recognition to or certify the institution under sections 9, 10 and 11 of the Act or as the case may be, on condition that it shall undertake to:(a)comply with the standards of services as laid down by the State Government/Administrator from time to time and to ensure on all-round growth and development of juveniles placed under its charge;(b)abide by these rules and any instructions issued by the Chief Inspector or the competent authority and see that the same are followed by the personnel of the institution;(c)provide such staff as may be required by the Chief Inspector or the competent authority from time to time;(d)furnish to the Chief Inspector, wherever required, a statement of its financial position including the balance sheet and audited report.
