Section 3(6) in The Protection of Children from Sexual Offences Rules, 2012
(6)Payment for the services of an interpreter, translator, Special educator or expert whose name is enrolled in the register maintained under sub-rule (1) or otherwise, shall be made by the State Government from the Fund maintained under section 61 of the Juvenile Justice Act, 2000, or from other funds placed at the disposal of the DCPU, at the rateS determined by them, and on receipt of the requisition in such format as the State Government may prescribe in this behalf.
