Section 66 in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
66. Certification or recognition and transfer of Management of institutions and after care organizations.
(1)Any organization desiring certification or recognition, as the case may be, under the Act, shall make an application together with a copy of each of the rules, bye-laws, articles of association, list of members of the society or the association running the organization, office bearers and a statement showing the status and past record of specialized childcare services provided by the organization, to the State Government, who shall after verifying the provisions made in the organization for the boarding and lodging, general health, educational facilities, vocational training and treatment services, may grant certification or recognition under sections 8, 9, 34, 37, 41 and 44 of the Act, as the case may be, on the condition that the organization shall comply with the standards or services as laid down under the Act and the rules framed their under, from time to time and to ensure an all round growth and development of juvenile or child, placed under its charge.(2)The application referred to in to sub-rule (1), shall be made to the Deputy Commissioner or the District Programme Officer of the District or the Competent Authority, as the case may be, who shall, after due inquiry, send its recommendation to the State Government for granting recognition or certification.(3)The State Government may, transfer the management of any State run institution under the Act, to a 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.(4)The State Government may, if dissatisfied with the conditions, rules, management of the organization, certified or recognized under the Act at any time, by notice served on the manager of such organization, declare that the certification or recognition of the said organization, as the case may be, shall stand withdrawn from the date, as specified in the notice, and from such date, such organization shall cease to be an organization certified or recognised:Provided that the concerned organization shall be given an opportunity of making a representation in writing, within a period of thirty days from the date, of declaration against the grounds of withdrawal of certificate or recognition as the case may be.(5)The decision to withdraw or to restore such certification or recognition may be taken, on the basis of a thorough investigation made by an Advisory Board, constituted under section 62 of the Act.(6)On the report of the Advisory Board, the Officer- in- charge of the institution shall be asked to show cause as to give an explanation within a period of thirty days.(7)When an organization ceases to be an organization as certified or recognised under sections 8, 9, 34, 37,41 or 44 of the Act, the juvenile or the child kept therein, shall be transferred to some other institution of repute, certified or recognized under sub-rule (1) or discharged in accordance with the provisions of the Act and the these rules relating to such transfer or discharge under intimation of such transfer or discharge, as the case may be, to the Board or the Committee.
