Section 18 in Jammu and Kashmir Maintenance and Welfare of Parents and Senior Citizens Rules, 2017
18. Welfare Fund.
(1)The State will strive to constitute "Welfare Fund" to meet the obligation for the welfare and rehabilitation of senior citizens that may arise out of the Act/Rules.(2)The fund shall be applied-(a)to implement programmes for welfare and rehabilitation of senior citizens ;(b)to meet medical exigencies of the senior citizens ;(c)to do all other things that are incidental and necessary in pursuance of the provisions of this Act/Rules.(3)The assets of the fund shall include all such grants and contributions, recurring, non-recurring, from Government or any other statutory body, as well as voluntary donations from individuals or organizations.(4)The management and administration of the fund shall be such, as the State Government may, by order, specify.
