Section 68(8) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(8)The Government may. transfer the management of any Government run institution under the Act to a certified voluntary organization of repute, who has the capacity to run such an institution ; and certify or recognize the said voluntary organization as a fit institution to own the requisite responsibilities under a Memorandum of Understanding for a specified period of time,
