Section 59(5) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
(5)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 Rs.1.000 (Rupees one thousand) and signed duly by the Secretary-Treasurer and other member of the Board of Management to be nominated by the State Advisory Board.
