Section 43(2) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006
(2)The State Government shall, after verifying the provisions made in the organization for the boarding and lodging, general health, education, vocational training and treatment services may grant certification/recognition under Section 8, 9, 34, 37 and 44 of the Act, as the case may be. This shall be on the condition that the organization comply with the standards and offer services as laid down under the Act and these rules and. agrees to ensure an all round growth and development of children placed under its charge.
