(2)The State Government, may, on receipt of the report of the Chief Inspector and after satisfying itself that the institution possessed sufficient financial means to carry out its obligations, grant recognition to, or certify the institution under Sections 9, 10 or 11, as the case may be, on condition that it shall undertake to-(a)teach, train, lodge, clothe and feed the children according to the standards laid down by the State Government from time to time;(b)recruit such officers and other staff as may be considered necessary by the Chief Inspector or the competent authority from time to time :(c)abide by these Rules and any instructions issued by the Chief Inspector or the competent authority, as the case may be, and see that the same are followed by the Probation Officer and the personnel of the institution; and(d)furnish to the Chief Inspector whenever required a statement of its financial position including the balance-sheet and audited report, if any.
