Section 92(4) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
(4)The Fund shall be applied, -(a)To formulate and implement programmes and schemes necessary 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 purpose;(d)To do all other things that are incidental and necessary for the above purpose.
