Section 83 in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016
83. Juvenile Justice Fund.
(1)The State Government shall create a fund called the Juvenile Justice Fund for the welfare and rehabilitation of the children dealt with under the Act and the rules.(2)The State Government shall make adequate budgetary allocations towards the Juvenile Justice Fund.(3)The Juvenile Justice Fund may receive donations, voluntary contributions, subscriptions or funds under Corporate Social Responsibility, whether or not for any specific purpose, and shall be directly credited to the Juvenile Justice Fund.(4)The Juvenile Justice Fund may be utilised by the State Government for the following purposes, namely:-(i)establishment and administration of Child Care Institutions;(ii)supporting innovative programmes for the welfare of the children in the Child Care Institutions;(iii)strengthening of legal assistance and support;(iv)providing entrepreneurial support, skill development training or vocational training;(v)providing lump-sum subsistence support to children leaving Child Care Institution on attaining the age of eighteen years;(vi)providing after care facilities and entrepreneurship fund for providing capital and infrastructure to persons who have crossed the age of eighteen within institutionalized care, for starting up small businesses to support reintegration into mainstream life;(vii)providing support for foster care, sponsorship and after care;(viii)rehabilitation of children in special circumstances including children released from militant groups and adult groups;(ix)meeting the expenses of travel for trial and restoration of children, including the expenses of the escorts including police;(x)creating child friendly police stations, Boards, courts and Committees;(xi)Capacity building for parents and caregivers to understand needs of children;(xii)awareness generation programmes on child rights and offenses against children;(xiii)creating community-based child protection programmes to identify and report offenses against children;(xiv)providing specialized professional services, counselors, translators, interpreters, special educators, social workers, mental health workers, vocational trainers etc. for the children covered under the Act;(xv)providing recreational facilities and extra-curricular activities for the children covered under the Act including those in Child Care Institutions;(xvi)palliative care for cancer affected children and stay facilities for their parents; and(xvii)any other programme or activity to support the holistic growth, development and well-being of a child covered under the Act and the rules.(5)The Juvenile Justice Fund shall be maintained and administered by Department of the State Government dealing with the implementation of this Act through the State Child Protection Society.(6)The State Child Protection Society, with the approval of the State Government shall adopt financial rules to govern the utilization of the Juvenile Justice Fund.
