Section 33 in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
33. Registration of Institutions.
(1)For the purpose of registration under sub-section (1) of section 41 of the Act, the following procedures shall be followed:-(i)All child care institutions shall apply to the District Child Protection Unit or any other authorised officer of the Department of Social Defence or an authorised officer of the State Commissioner for the Differently Able on an application in Form XXIII together with supporting documents. The receipt of application for registration under the Act shall be acknowledged by providing a proof of receipt to the applicant organisation in Form XXIV and shall comply with the following, namely:-(a)the child care institution shall be a registered body under the Tamil Nadu Societies Registration Act, 1975 (Tamil Nadu Act No.27 of 1975) or Indian Trusts Act, 1882 (Central Act 2 of 1882) or under any other law for the time being in force;(b)the child care institution shall not be a blacklisted organisation in any district or State for misappropriation or mismanagement of funds received either under Central Indian Trusts Act, 1882 (Central Act 2 of 1882) or from State Government or for suspension or cancellation on account of any lapses;(c)the accounts of the child care institution have been audited and income tax returns have been submitted regularly;(d)the child care institution shall have separate bed rooms and toilets for accommodation for boys and girls over and above the age of five years, if they are housed within the same building. Boys shall not be permitted to enter into the bed rooms, bath rooms and toilets of girls and vice versa. All other facilities may be common;(e)the child care institution shall have adequate water facilities including safe drinking water;(f)if a person, found guilty of an offence in an organisation and subjected to penal action by the Government or the courts, establishes another organisation or forms part of another organisation as office bearer or any other position, such an organization shall not be considered for registration;(g)the child care institution shall maintain the history profile of every child;(h)every child care institution shall make an application for the renewal of registration, three months prior to the expiry of the period of registration;(i)the services to be provided in a child care institution shall be as per section 53 of the Act and the provisions of these Rules.(2)The District Child Protection Unit or an authorised officer of the Department of Social Defence or an authorised Officer of the State Commissioner for the Differently Able, after ensuring that the conditions specified in sub-rule (2) are satisfied and that the details furnished in the application are correct may then recommend to the Director of Social Defence. The Director of Social Defence if satisfied may issue a registration certificate in Form XXV;(3)Any child care institution that has been closed for non-registration or non-renewal prior to the notification of these rules may apply afresh under these rules;(4)The procedure and Form XXIII prescribed for registration shall apply for renewal also;(5)Registration of an institution shall not entitle the institution for Grant-in-aid from the State Government or Central Government.
