(1)If the manager of any institution, not recognised under Section 8 or Section 9 or Section 10, desires that the institution be recognised, he shall make an application in form III, together with a copy each of the rules, bye-laws, articles of association, list of members of the society or association running the institution, office-bears and a statement showing the status and past record of social or public service of the institution and the society running the institution to the Chief Child Welfare Officer who shall either inspect the institution himself or cause it to be inspected by any of his subordinate officers and shall make a report to the Government regarding the provision made in the institution for the accommodation, boarding, lodging, and general health of the children, the quality of the literacy or industrial training made available and sources of income, and may recommend recognition with specific reference to the age group of children.
