Section 31(1) in Jammu and Kashmir Juvenile Justice Rules, 2007
(1)An organization certified or recognized under sections 9, 10, 11 and 12 of the Act, may during the period when certification or recognition is in force, may apply for grants-in-aid by the Government, for the maintenance of Juvenile or child received by them under the provisions of the Act; and for expenses incurred on their education, treatment, vocational training, development and rehabilitation.
