Section 57(6) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004
(6)All withdrawals shall be made by cheque or requisitions, as the case may be, signed by the Secretary-cum-Treasurer in the case of amount not exceeding Rupees One thousand and signed duly by the Secretary-cum-Treasurer and one member of the Board of Management to be nominated by the State Advisory Board in other cases.
