Section 68(3) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(3)The Government, after verifying the contents of the application and after getting inspection of the applicant organisation done through District Child Protection Unit (DCPU) in respect of the boarding and lodging, general health, educational facilities, vocational training and treatment services, may grant or refuse recognition and certification as envisaged by sections 9,10,35,38 and 43 of the Act, as the case may be, on the condition that the organization shall comply with the standards or services as h id down under the Act and these rules, and shall ensure all round growth, development and protection of juveniles or children placed under its charge.
