Section 71 in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011
71. Registration under the Act.
(1)All institutions and organizations running institutional or non-institutional care services for children in need of care and protection, whether run by the government or voluntary organization, shall get themselves registered under sub-section (3) of section 34 of the Act.(2)All such institutions shall make an application alongwith a registration fee as specified from the State Government with a copy each of rules, bye-laws, memorandum of association, list of governing body, office bearers, balance sheet of past three years, statement of past record of social or public service provided by the institution or organization to the State Government, who shall after verifying that provisions made in the institution or organization for the care and protection of children, health, education, boarding and lodging facilities, if any, vocational facilities and scope of rehabilitation, may grant registration for a period of five years to such organization under sub-section (3) of section 34 of the Act and as per this rule. The organization registered under sub-section (3) of section 34 of the Act and as per this rule shall apply for renewal of registration before the expiry of the time alongwith fee as specified from the State Government as renewal fee. The fee received for the registration is to be deposited in Juvenile Justice Fund.(3)The State Government may, if dissatisfied with the conditions, rules, management of the organization registered under the Act, at any time, by notice served on the manager of the organization, declare the registration of the organization, shall stand withdrawn from as from a date specified in the notice and from the said date, the organization shall cease to be an organization registered under sub-section (3) of section 34 of the Act;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 registration of that organization.
