Section 85 in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
85. Juvenile Justice Fund.
(1)There shall be a fund at the State level to be called the 'Juvenile Justice Fund' (herein after referred to as the Fund) for the welfare and rehabilitation of the juvenile or the child dealt with under the provisions of the Act.(2)The management and administration of the Fund shall kept under the control of the State Advisory Board.(3)In addition to donations, contributions or subscriptions coming under sub-section (2) of section 61, the State Government shall also make contribution to the Fund.(4)The Fund shall be applied,-(a)to implement the programmes for the welfare, rehabilitation and restoration of juveniles or children;(b)to pay grant-in-aid to Non-Governmental organizations;(c)to meet the expenses of State Advisory Board and its purposes; and(d)to do all other things that are incidental and necessary for the above purposes.(5)The assets of the Fund shall include all grants and contributions, whether recurring or non-recurring, received from the Central Government , the State Government or any other statutory or non statutory bodies set up by the Central or the State Government, as well as the voluntary donations, received from any individual or organization.(6)All withdrawals shall be made by cheques or requisitions, as the case may be, signed by the secretary-cum-treasurer, and in the case of amounts, exceeding rupees one thousand, they shall be duly signed by the secretary-cum-treasurer and a member of the Board of Management of the State Advisory Board, to be nominated by the State Advisory Board.(7)The regular accounts shall be kept of all money and properties, and all incomes and expenditure of the Fund shall be audited by a notified firm of Chartered Accountants, or any other recognized authority, as may be appointed by the State Advisory Board.(8)The firm or the authority, as the case may be, refereed to in sub-rule (7), shall also certify the expenditure from the Fund made by the secretary-cum-treasurer.(9)All contracts and other assurances shall be in the name of the State Advisory Board and shall be its signed on behalf by the secretary-cum-treasurer and one member of the Board of the Management authorised by it.(10)The Board of Management shall invest for the time being the proceeds of sale or disposal of the property as well as any money or property not immediately required to be used to serve the objective of the Fund, in any one or more of the modes of investment authorised by law for the investment of trust moneys as the Board of Management may think proper.(11)The Board of Management may delegate to one or more of the members such of its powers, which in its opinion are of procedural arrangement.
