Section 70(3) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007
(3)The State Government may, transfer the management of any State run institu-tion under the Act to a voluntary organisation of repute, who has the capacity to run such an institution, and certify or recognise the said voluntary organisation as a fit institution to own the requisite responsibilities under a Memorandum of Understanding for a specified period of time.
