Section 47(1) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(1)I f the management of any organisation desires that its organisation may be certified or recognised under the Act, the same shall make a written application together with a copy each of the Registration Certificate of Registrar of Societies, the rules, bye-laws articles of association, list of members of the society/association running the organisation, office bearers and a statement showing the status and past record of social or public service of the organisation and the society running the organisation to the Commissioner, who shall after verifying the provision made in the organisation for the boarding and lodging, general health, educational facilities, vocational training and treatment services may grant certification/recognition under Sections 8,9,34, 37 and 44 of the Act, as the case may be, on the condition that the organisation comply with the standard or services as laid down under the Act and the Rules, to ensure an all round growth and development of child placed under its charge. In the case of a Fit institution/fit Person, the recommendations of the Commissioner, shall be forwarded to the Competent Authority or appropriate orders.
