Section 38(1) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
(1)(a)If the management of any organization desires that its organization may be certified or recognised under the Act, the same shall make a written application together with a copy of each of the rules, bye-laws, articles of association, list of members of the society/association running the roganization, office bearers and a statement showing the status and past record of social or public service of the organization and the society running the organisation to the Government who shall, after verifying the provisions made in the organization 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 orgaization comply with the standards or services as laid down under the Act and the rule framed thereunder from time to time and to ensure an all-round growth and development of juvenile/child placed under its charge;(b)The Government may transfer the management of any State run institution under this Act to a voluntary organisation of repute who has the capacity to run such an institution and certify that said voluntary organization as a fit institution to own the requisite responsibilities. This should be done under a Memorandum of Understanding for a specified period of time.(c)The institution and the infrastructure already available with the Government in relation to the earlier Act of 1986 shall be suitably used for implementing this Act.
