Section 45(2) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006
(2)In case of transfer of management of Government run homes under Section 8, 9, 34, 37 and 44 of the Act to voluntary organization, the same budget which the government was spending on that home, shall be given to the voluntary organizations as grant-in-aid under the memorandum of understanding signed between both parties describing other role and obligations.
