(2)The Government may, of the receipt of the report of Chief Child Welfare Officer, if satisfied that the institution possesses sufficient financial means to carry out its obligations, grant recognition to the institution under Section 8 or Section 9 or Section 10, as the case may be, on the condition that it shall undertake to -(a)teach, training, lodge, clothe and feed the children according to the standards laid down by the Government from time to time;(b)provide such probation officers and other staff as may be required by the Chief Child Welfare Officer or the competent authority from time to time;(c)abide by these rules and any instructions issued by the Chief Child Welfare Officer or the competent authority and see that the same are followed by the probation officers and the personnel of the institution; and(d)furnish to the Chief Child Welfare Officer, whenever required, a statement of its financial position including the balance-sheet, and audited report, if any.
