Section 10 in The Maharashtra Dowry Prohibition Rules, 2003
10. Recognition of Welfare Institutions and Organisations.
(1)A Welfare Institution or Organisation primarily devoted to any of the following kinds of work,and has rendered remarkable service in that field for a period not less than three years will be eligible to seek recognition under sub-clause (ii) of clause (b) of sub-section (1) of section 7 of the Act, namely(a)Social Welfare including care, protection and training of women;(b)Organisation of Women of a State vide or All India character, Prominent Mahila-Samaj's or Women's Organisation;(c)Social Defence including care and protection of Destitute, Rescued women and children: and(d)Any organisation of lawyers' interested in eradicating social evils.(2)Any Welfare Institutions or Organisation eligible under sub-rule (1) and desiring the recognition shall make an application to the State Government in Form No. IV appended to these rules, together with a copy of each of their Rules, By-laws, Articles of Association, lists of its members and office-bearers and a report regarding its activities and past record of social or community services rendered by them.(3)The State Government may, after making such enquiry by a Senior Officer of the concerned Department and after considering the report as to the nature and past record of services of the Organisation or Institution which has presented the application in this regard, grant recognition for a period of five years. The recognition once granted can be renewed after the expiry of the period of five years if the work of the Institution or Organisation is reported to be fair and satisfactory.(4)An application for renewal or recognition shall be submitted in Form No. IV appended to these rules in the manner prescribed in sub-rule (2) of this rule which shall be processed as per the procedure laid down in sub-rule (3).(5)The State Government may withdraw the recognition granted to an Institution or Organisation if the working of the Institution or Organisation is found or reported to be unsatisfactory by the Dowry Prohibition Officer or otherwise.
