Section 43 in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006
43. Certification/recognition and Transfer of Institution.
(1)If the management of any organization desires that its organization may be certified or recognized under the Act, the same shall make a written application in Form XIX together with a copy each of the rules, bye-laws, articles of association, list of members of the society/association running the organization, office bearers and a statement showing the status and past record of social or public service of the organization and the society running the organization to the Director Social Welfare through District Collector, Director Social Welfare shall recommend the application to State Government.(2)The State Government shall, after verifying the provisions made in the organization for the boarding and lodging, general health, education, vocational training and treatment services may grant certification/recognition under Section 8, 9, 34, 37 and 44 of the Act, as the case may be. This shall be on the condition that the organization comply with the standards and offer services as laid down under the Act and these rules and. agrees to ensure an all round growth and development of children placed under its charge.(3)The State Government may transfer the management of any State run institution under this Act to a voluntary organization of repute that has the capacity to run such an institution and certify that said voluntary organization as a fit institution to own the requisite responsibilities.
