Section 70(3) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011
(3)The State Government may, transfer the management of any State run institution under the Act to a voluntary organization of repute, who has the capacity to run such an institution; and certify or recognize the said voluntary organization as a fit institution to own the requisite responsibilities under a Memorandum of Understanding for a specified period of time.
