Section 70 in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011
70. Certification or Recognition and Transfer of Management of Institutions and after care organizations.
(1)Any organization desiring certification under this act shall make an application alongwith a certification/recognition fee as specified from the State Government with a copy each of the rules, bye-laws articles of association, list of members of the society or the association running the organization, office bearers and a statement showing the status and past record of specialized childcare services provided by the organization, to the State 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 or recognition for a period of five years under section 8, 9, 34, 37, 41 and 44 of the Act, as the case may be, on the condition that the organization shall comply with the standards or services as laid down under the Act and the rules framed their under, from time to time and to ensure an all round growth and development of juvenile or child placed under its charge. The organization certified under sub-rule (1) of rule 70 shall apply for renewal of certification/recognition before the expiry of the time alongwith fee as specified from the State Government as renewal fee. The fee received for the certification/recognition is to be deposited in Juvenile Justice Fund.(2)Any organization desiring recognition under the Act shall make an application to the Competent Authority, who shall after due inquiry, recommend the State Government for such recognition.(3)The State Government may, transfer the management of any State run institution under the Act to a voluntary organization of repute, who has the capacity to run such an institution; and certify or recognize the said voluntary organization as a fit institution to own the requisite responsibilities under a Memorandum of Understanding for a specified period of time.(4)The State Government may, if dissatisfied with the conditions, rules, management of the organization certified or recognized under the Act, at any time, by notice served on the Manager of the organization, declare that the certificate or recognition of the organization, as the case may be, shall stand withdrawn as from a date specified in the notice and from the said date, the organization shall cease to be an organization certified or recognized under section 8, 9, 34, 37,41 or 44 of the Act, as the case may be:Provided that the concerned organization shall be given an opportunity of making a representation in writing, within a period of thirty days, against the grounds of withdrawal of certificate or recognition of that organization.(5)The decision to withdraw or to restore the certificate or recognition of the organization may be taken, on the basis of a thorough investigation by a specially constituted advisory board under section 62 of the Act.(6)On the report of the advisory board, the officer- in- charge of the institution shall be asked to show cause so as to give an explanation within thirty days.(7)When an organization ceases to be an organization, certified or recognized under sections 8, 9, 34, 37,41 or 44 of the Act, the juvenile or the child kept therein shall, be transferred to some other institution of repute, certified or recognized under sections 8, 9, 34, 37,41 or 44 of the Act or discharged, in accordance with the provisions of the Act and the rules relating to their discharge and transfer by giving intimation of such discharge or transfer to the Board or the Committee, as the case may be.
