Section 38(1) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004
(1)An organization certified or recognized under Sections 8, 9, 34 or 44 of the Act, may during the period when certification or recognition is in force, may apply for grant-in-aid by the State Government, for the maintenance of juvenile or child received by them under the provisions of the Act; and for expenses incurred on their education, treatment, vocational training, development and rehabilitation.
