Section 32 in The Juvenile Justice (Punjab) Rules, 1987
32. Recognition of fit person or institution
(1)Any individual or a suitable place or institution, the occupier or manager of which is willing temporarily to receive a juvenile in need of care, protection or treatment for so long a period as may be necessary may be recognised by the State Government/Administrator as fit person or fit institution.(2)Any association or body of individuals, whether incorporated or not established for or having for its object the reception or protection of juveniles or the prevention of cruelty of juveniles and which undertakes to bring up or to give facilities for bringing up any juvenile entrusted to its care in conformity with the religion of his birth, may be included within the meaning of fit institution.(3)A list of names and the address of fit persons and fit institutions, approved by the State Government/Administrator shall be kept in the office of the Chief Inspector and shall be made available to the competent authority wherever necessary.(4)After committal of a juvenile by the competent authority to an institution recognised as a fit person or fit institution with collateral branches, the managers of such institutions may send the juvenile to any of the branches of such institution after giving an intimation to the competent authority under whose orders the juvenile was committed and to the Chief Inspector.
