Section 57(2) in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002
(2)The fund shall be applied, -(a)to implement programmes for the welfare and rehabilitation of juvenile or children under the Act,(b)for imparting training and education/vocational skills,(c)for purchase of equipments, machinery and furniture,(d)repair and construction of buildings,(e)any other purpose in the interest of inmates as approved by the State advisory board,(f)to meet the expenses of State advisory board and its purpose, and(g)to do all other things that are incidental and conducive to the above purposes.
