Section 43(1) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006
(1)If the management of any organization desires that its organization may be certified or recognized under the Act, the same shall make a written application in Form XIX together with a copy each of the rules, bye-laws, articles of association, list of members of the society/association running the organization, office bearers and a statement showing the status and past record of social or public service of the organization and the society running the organization to the Director Social Welfare through District Collector, Director Social Welfare shall recommend the application to State Government.
