Section 39(1) in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002
(1)An organization certified or recognized under sections 8, 9, 34, 37 or 44 of the Act, may during the period when certification or recognition is in force, may apply for grants-in-aid by the State Government, for the maintenance of juveniles or children received by them under the provisions of the Act; and for expenses incurred on their education, treatment, vocational training, development and rehabilitation.
