Section 8(1) in Protection of Children from Sexual Offences Rules, 2020
(1)For special relief, if any, to be provided for contingencies such as food, clothes, transport and other essential needs, CWC may recommend immediate payment of such amount as it may assess to be required at that stage, to any of the following:-(i)the DLSA under Section 357A; or;(ii)the DCPU out of such funds placed at their disposal by state or;(iii)funds maintained under section105 of the Juvenile Justice (Care and Protection of Children) Act,2015 (2 of 2016);
