Section 72(3) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011
(3)In case of transfer of management of government run homes under sections 8, 9, 34, sub- section (3) of section 34, 37 and 44 of the Act to a voluntary organization, the same budget which the Government was spending on that home, shall be given to the voluntary organization as grant-in-aid under the Memorandum of Understanding signed between both the parties describing their role and obligations.
