Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 95] [Entire Act]

Union of India - Subsection

Section 95(6) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007

(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 signed duly by the secretary-cum-treasurer and a Member of the Board of Management to be nominated by the State Advisory Board.