Section 4 in Tamil Nadu Juvenile Justice Fund Rules, 2017
4. Application of Fund.
- The Fund shall be applied,-(i)to meet the expenditure to be incurred towards the higher education, technical courses or vocational training of children dealt with, under the provisions of the Act;(ii)to meet the emergency and incidental expenditure of children;(iii)to meet the transportation and incidental charges of children and the escort staff for restoration or repatriation of children to their native place;(iv)to meet the transportation and food expenses of children while they are ordered to be produced before the Child Welfare Committees or Juvenile Justice Boards;(v)to provide infrastructure facilities in the institutions established under the provisions of the Act;(vi)to provide sports and recreational materials to the child care institutions;(vii)to organize sports and cultural meet in the child care institutions;(viii)to provide for honorarium to translators and interpreters engaged for preparation of reports of children either by the Juvenile Justice Boards, Child Welfare Committees or Probation Officers;(ix)to provide honorarium to teachers, special educators, vocational trainers psychologists, therapists, for conducting programmes for children;(x)to provide honorarium to medical professionals including psychiatrists for special services;(xi)to meet expenses on medical examination, medicines and hospital charges as in-patients or out-patients;(xii)to provide monetary assistance for the placement of children in Non-institutional services such as foster care and sponsorship;(xiii)to provide monetary assistance to families while restoring the children within family by non-institutionalization;(xiv)to meet expenses in organizing parent children meetings;(xv)to provide either financial assistance or material assistance to children while discharged from child care institutions or any expenses relating to the after care;(xvi)to meet expenditure for repairs and construction in the existing buildings under the Department of Social Defence not exceeding rupees fifty thousand per annum in an institution;(xvii)to meet expenditure for procurement of tools, equipment, vessels, other raw materials or capital investment for self-employment of children discharged from institutions;(xviii)to carry out any activity which is recommended by the Juvenile Justice Board or Child Welfare Committee;(xix)to carry out all other activities that are incidental and conducive to the best interest of children:Provided that wherever honorarium or financial assistance is sanctioned, it should be granted as remuneration for special work of an occasional or intermittent character.
