Section 95 in The Juvenile Justice (Care And Protection Of Children) Rules, 2007
95. Juvenile Justice Fund.
(1)The State Government shall create a Fund at the State level under section 61 of the Act to be called the "Juvenile Justice Fund" (hereinunder referred to as the Fund) for the welfare and rehabilitation of the juvenile or the child dealt with under the provisions of the Act.(2)In addition to donations, contributions or subscriptions coming under sub-sec-tion (2) of section 61, the Central Government shall also make contribution to the Fund.(3)The Fund shall be applied-(a)to implement programmes for the welfare, rehabilitation and restoration of juveniles or children;(b)to pay grant-in-aid to Non-Governmental Organisations;(c)to meet the expenses of State Advisory Board and its purpose;(d)to do all other things that are incidental and necessary for the above purposes.(4)The management and administration of the Fund shall be under the control of the State Advisory Board under sub-section (3) of section 61 of the Act.(5)The assets of the Fund shall include all such grants and contributions, recurring or non-recurring, from the Central Government and State Government or any other statutory or non-statutory bodies set up by the Central or State Government as well as the voluntary donations from any individual or organisation.(6)All withdrawals shall be made by cheques or requisitions, as the case may be, signed by the secretary-cum-treasurer and in the case of amounts exceeding rupees one thousand, they shall be signed duly by the secretary-cum-treasurer and a Member of the Board of Management to be nominated by the State Advisory Board.(7)The regular accounts shall be kept of all money and properties, and all incomes and expenditure of the Fund and shall be audited by a notified firm of Chartered Accountants, or any other recognised authorities as may be appointed by the Board.(8)The auditors shall also certify the expenditure from the Fund made by the secretary-cum-treasurer.(9)All contracts and other assurances shall be in the name of the Board of Management and signed on their behalf by the Secretary-cum-Treasurer and one Member of the Board of Management authorised by it for the purpose.(10)The Board of Management shall invest for the time being the proceeds of sale or other disposal of the property, as well as any money or property not immediately required to be used to serve the objective of the Fund, in anyone or more of the modes of investment authorised by law for the investment of trust moneys as the board of management may think proper.(11)The Board of Management may delegate to one or more of the Members such of its powers, which in its opinion are merely a procedural arrangement.
