Section 68(2)(x) in The Juvenile Justice (Care and Protection of Children) Act, 2000
(x)the management of children's homes including the standards and nature of services to be provided by them, and the manner in which certification of a children's home or recognition to a voluntary organisation may be granted or withdrawn under sub-section (2) [and the manner of registration of institutions under sub-section (3)] [Inserted by Act 33 of 2006, Section 26 (w.e.f. 22.8.2006).] of section 34;