Section 17 in The Delhi Prevention Of Begging Rules, 1960
17. Poor Fund.
(1)For every Receiving Centre and Certified Institution there shall be a welfare fund.(2)(a)The Superintendents are authorised to accept donations or contributions in cash made to the welfare fund by the public,-(i)where the amount of donation or contribution does not exceed rupees twenty five, without prior approval of the Chief Commissioner;(ii)in all other cases with the prior approval of the Chief Commissioner.All such donations and contributions shall be acknowledged by written receipts bearing serial numbers.(b)The Superintendent shall deposit all money collected for the welfare fund along with the non-Government money, if any, in the nearest Government Treasury by opening a personal ledger account in this name and shall keep a subsidiary account of the welfare fund.Explanation.- For the purposes of this sub-rule "non-Government money" means-(i)gratuities earned by the inmates under rule 31 for good conduct and progress in training.(ii)Wages earned by inmates for doing outside work.(iii)private cash belonging to the inmates, which is deposited with the Superintendent.(c)The amount received in pursuance of any agreement with the Delhi Association for the Care of Destitutes shall be credited to the welfare fund.(3)The amount standing to the credit of the welfare fund shall be spent for the following purposes, namely:-(i)to meet the contingent expenses in connection with the collection of the fund.(ii)to provide for the welfare and comfort of the destitutes who are inmates of, or have been released on licence from, the Receiving Centre or Certified Institution, as the case may be; and(iii)to provide for any new service for the inmates not covered under an approved scheme;(4)The Superintendent may in consultation with the Visiting Committee, subject to requirements of sub-rule (3) spend sums out of the welfare fund on objects previously determined by the Visiting Committee:Provided that no amount exceeding Rs. 25 shall be spent without the previous sanction of the Chief Inspector.(5)The fund shall be operated on by the Superintendent as the Controlling and Disbursing Officer, and he will be responsible for the proper maintenance of the accounts of the fund.(6)The following books shall be maintained separately in connection with the fund:-(1)Cash Book.(2)Order Book.(7)The accounts of the fund shall be audited at the time of the annual audit of the accounts of the receiving Centre or Certified Institution to which it relates.
