Section 94(3) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(3)The Fund shall be applied-(a)to implement programmes for the welfare and rehabilitation 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 in pursuance of the provisions of this Act and these rules;(e)to meet the expenses of the honorary and voluntary Probation Officer and Welfare Officers as may be appointed by the Competent Authorities.
