Section 92 in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
92. Juvenile Justice Fund.
(1)The State Government shall create a Fund at the State level under Section 61 of the Act to be called the 'Juvenile Justice Fund' (herein under referred to as the Fund) for the welfare and rehabilitation of the juvenile or the child dealt with under the provisions of the Act.(2)In addition to donations, contributions or subscriptions coming under Sub-Section (2) of Section 61, the Central Government/ State Government shall also make contribution to the Fund(3)There shall be an autonomous and non-profit body registered under the Societies Registration Act, 1860 and the management and administration of the Fund shall be under the State Advisory Board, constituted under Section 62.(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.(5)The assets of the Fund shall include all such grants and contributions, recurring or nonrecurring, from the Central Government and State Government 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 organization.(6)The regular accounts shall be kept of all money and properties, and all incomes and expenditure of the Fund and shall be audited by a registered firm of Chartered Accountants, or any other recognized authorities as may be appointed by the Board.(7)All contracts and other assurances shall be in the name of the board of management and signed on their behalf by the secretary-cum-treasurer and one member of the board of the management authorized by it for the purpose.(8)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 amount exceeding rupees ten 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.(9)The board of management shall invest for the time being the proceeds of sale or other disposal of property, as well as any money or property not immediately required to be used to serve the objective of the Fund, in any one or more of the modes of investment authorized by law for the investment of trust moneys as the board of management may think proper.
