Section 57(3) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004
(3)The Fund may be administered for the following purposes namely :-(a)to implement programmes for the welfare and rehabilitation of juvenile or children;(b)to pay grant-in-aid to non-government organizations;(c)to meet the expenses of State Advisory Board and its purpose;(d)to do all other things that are incidental and conductive to the above purposes.
