Section 39 in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
39. Grant-in-aid to certified or recognised organisation.
(1)An organisation certified or recognised under Sections 8, 9, 34, 37 or 44 of the Act may during the period of certification or recognition is in force, may apply for grant-in-aid by the Government for maintenance of juvenile/child received by them and or the provisions of the Act and for expenses incurred in their education, treatment, vocational training, development and rehabilitation. The grant-in-aid may be admissible at such rates, which shall be able to meet the prescribed norms in such manner and subject to such conditions as may be mutually agreed by both parties.(2)In case of transfer of management of Government run homes under Sections 8, 9, 34 and 37 of the Act to voluntary organisation, the same budget which the Government was spending on that home, shall be given to the voluntary organisations as grant-in-aid under the memorandum of understanding signed between both parties describing other role and obligations.
