Section 38 in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004
38. Grant-in-aid to certified or recognized organization.
(1)An organization certified or recognized under Sections 8, 9, 34 or 44 of the Act, may during the period when certification or recognition is in force, may apply for grant-in-aid by the State Government, for the maintenance of juvenile or child received by them under the provisions of the Act; and for expenses incurred on their education, treatment, vocational training, development and rehabilitation.(2)The grant-in-aid may be admissible, at such rates, which shall be sufficient to meet the prescribed norms, in such manner and subject to such conditions as may be mutually agreed to by both the parties.(3)In case of transfer of management of government run homes under Sections 8, 9, 34, 37 and 49 of the Act to a voluntary organization, the same budget which the Government was spending on that home, shall be given to the voluntary organization as grant-in-aid under the Memorandum of Understanding signed between both the parties describing their role and obligations.
