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State of Tamilnadu - Section

Section 6 in Tamil Nadu Juvenile Justice Fund Rules, 2017

6. Administration of the Fund.

(1)The fund shall be administered by the Governing Board that consists of:-
(i) Secretary to Government, Social Welfare andNutritious Meal Programme Department .. Chairperson
(ii) Deputy Secretary to Government FinanceDepartment .. Member
(iii) Director of Social Defence .. .. .. .. Member-Secretary
(2)The expenditure shall be met by the Director of Social Defence on obtaining approval of the Board either in its meeting or by sending the file in circulation at times of immediate need;
(3)The Board shall meet once in six months, and approve the expenditure to be incurred from the Fund;
(4)The amount approved and sanctioned by the Board shall be disbursed by Account payee cheque or draft drawn in favour of the beneficiary or the organization to which the amount is payable;
(5)The utilization statement shall be obtained and presented before the Board in its subsequent meeting;
(6)The Probation Officer shall have an effective follow-up in case of assistance extended to individuals and furnish quarterly report to the Director of Social Defence.