Section 45 in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
45. Grant-in-aid to certified or recognized organization.
(1)An organization certified or recognized under Section 8, 9, 34, 37 or 44 of the Act may, while the period of certification or recognition is in force, apply for grant-in-aid to the State Government for maintenance of children received by them and or the provisions of the Act and tor expenses incurred on their education, treatment, vocational training, development and rehabilitation. The grant-in-aid may be granted by the State Government at such rates, which shall be able to meet the prescribed norms in such manner and subject to such conditions as may be mutually agreed by both parties.(2)In case of transfer of management of Government run homes under Sections 8, 9, 34 and 37 of the Act to voluntary organization, the same budget which the Government was spending on the home, shall be given to the voluntary organizations as grant-in-aid under the memorandum of understanding signed between berth parties describing other role and obligations.
