Section 37 in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
37. Recognition of fit person or fit institution.
(1)Any individual or a suitable place or institution, the occupier or manager of which is willing temporarily to receive a juvenile/child in need of care, protection or treatment for so long a period as may be necessary, may be recognized by the Competent Authority as fit person or fit institution.(2)Any association or body of individuals, whether incorporated or not, established for or having for its object the reception or protection of juveniles or children or the prevention of cruelty to juvenile and which undertakes to bring or to give facilities for bringing up any juvenile entrusted to its care in conformity with the religion of his birth, may be included within the meaning of fit institution.(3)A list of names and the addresses of fit persons and fit institutions approved by the Competent Authority shall be kept in the office of the Board/ Committee and shall be used when necessary.(4)After committal of juvenile/child by the competent authority to an institution recognised as a fit institution with collateral branches, the manager of such institution may send the juvenile to any of the branches of such institution after giving an intimation to the competent authority under whose orders the juvenile/child was committed.(5)Before declaring any person/institution as fit person/fit institution, the competent authority shall hold due enquiry and only on satisfaction shall give recognition as such.
