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State of Punjab - Section

Section 50 in The Juvenile Justice (Punjab) Rules, 1987

50. Juvenile Justice Fund.

(1)The State Government/Administrator shall create a fund to be called the "Juvenile Justice Fund" (hereinafter in this rule referred as fund) for the welfare and rehabilitation of the juveniles dealt with under the provisions of the Act.
(2)The Fund shall be applied :-
(a)to implement programmes for the welfare and rehabilitation of juveniles;
(b)to pay grant-in-aid to non-offical organisations; and
(c)to do all other things that are incidental and conducive to the above purposes.
(3)For the management and administration of the fund, the State Government/Administrator shall constitute a Board of Management consisting of the following members namely :-
(i) Minister-in-charge of Juvenile Justice Services Chairman
(ii) Secretary-in-charge of the Department dealing with theJuvenile Justice Services Member
(iii) Secretary, Department of Finance Member
(iv) Three non-official members to be appointed by the StateGovernment/Administrator Members
(v) Director of the Department dealing with the JuvenileJustice Services Secretary-Treasurer
(4)A non-official members shall, unless he resigns his office or dies or otherwise vacates his office at an earlier date, hold office for a period not exceeding two years. A member nominated to fill a casual vacancy shall hold office for as long as the member whose place he fills would have been entitled to hold office if the vacancy had not occurred.
(5)
(i)A non-official member other than the Chairman may resign his office by writing under his hand addressed to the Chairman.
(ii)The Chairman may resign his office by writing under his hand addressed to the State Government/Administrator;
(iii)The resignation shall take effect from the date of its acceptance or on the expiry of 30 days from the date of its receipt by the Chairman or as the case may be, by the State Government/Administrator, whichever is earlier.
(6)A non-official member shall be deemed to have vacated his office :-
(a)if he becomes of unsound mind or is declared insolvent,
(b)if he is convicted for any offence which in the opinion of the State Government/Administrator involves moral turpitude,
(c)if in the opinion of the State Government/Administrator, it is not desirable that he should continue to be a member.
(7)The Board of Management shall meet at least once a year at such places and on such dates and at such times as may be appointed by the Chairman.
(8)The quorum for a meeting of the Board of Management shall be four. If a meeting of the Board of Management could not be held for want of quorum then a meeting shall automatically stand adjourned till the same day in the next week, at the same time and place, or if that day is a public holiday, till the next succeeding day which is not a public holiday, at the same time and place.
(9)It shall be the duty of the Secretary-Treasurer:-
(a)to be the custodian of all records of the Board of Management;
(b)to conduct the official correspondence on behalf of the Board of Management;
(c)to issue all notices for convening the meeting of the Board of Management;
(d)to keep minutes of all meetings of the Board of Management;
(e)to manage the properties and funds of the Fund, to maintain accounts and execute all contracts on behalf of the Board of Management;
(f)to exercise all other powers and execut such other functions as may be assigned to him by the Board of Management from time to time.
(10)The Board of Management may receive such voluntary donations, contributions or subscriptions as may be made by any individuals or organisations in furtherance of the object of the fund.
(11)The assets of the Fund shall include all such grants and contributions, recurring or non-recurring from the Central and State Governments or any other statutory or non-statutory bodies set up by the Central or State Government as well as the voluntary donations from any individual or organisation.
(12)Withdrawals shall be made by cheques or requisitions, as the case may be, signed by the Secretary-Treasurer in the case of amounts not exceeding rupees one thousand and signed duly by the Secretary-Treasurer and another member of the Board of Management to be nominated by the Board of Management in other cases.
(13)Regular accounts shall be kept of all money and properties and all income and expenditure of the Fund and shall be audited by the firm of Chartered Accountants or any other recognised authorities as may be appointed by the Board. The Auditors shall also certify that the expenditure from the funds of the Fund has been incurred in accordance with the object of the Fund. Regular accounts of the money of the Fund shall be kept by the Secretary- Treasurer. All contracts and other assurances shall be in the name of the Board of Management and signed on their behalf by the Secretary-Treasurer and one member of the Board of Management authorised by it for that purpose.
(14)The Board of Management shall invest the proceeds of sale or other disposal of the property as well as any money or property not immediately required to be used for the objects of the Fund in any one or more of the modes of investment for the time being authorised by law for the investment of trust moneys as the Board of Management may think proper.
(15)The Board of Management may delegate to one or more of the members such of its powers which in its opinion are merely ministerial or procedural.