Section 84(5) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(5)For the management and administration of the fund, Government shall constitute a Board of Management consisting of the following members :-* Secretary (Women and Child Development Department) - Chairman* Commissioner (Women and Child Development Department) - Member* Three non-official Members to be appointed by Government - Member* Deputy Commissioner-Child development (Women and Child Development Department) - Member Secretary - Treasurer
