Section 75 in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
75. Grant in aid to certified or recognized organization.
(1)An organization certified or recognized or registered under Sections 8, 9, 34, 37, 41 or 44 of the Act may during the period of certification or recognition in force, may apply for grants in aid to the State Government for maintenance of children received by them under the provision of Act and for expenses incurred on their education, treatment, vocational development and rehabilitation; and the government may sanction the amount as per availability of funds.(2)The grants-in-aid shall not be admissible if the organization is receiving grant in aid under Orphanage Control Board or from foreign sources.(3)In case of transfer of management of government run homes under Sections 8, 9, 34, 37, 44, sub Section (3) of Section 34, sub Section (4) of Section 44 of the Act to a voluntary organization, the same budget which the Government was spending on that home, shall be given to the voluntary organization as grant-in-aid under the Memorandum of Understanding signed between both the parties describing their role and obligations.
