Section 52 in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
52. Juvenile Welfare Fund.
(1)The State Government shall create a fund at State level under Section 61, to be called the "Juvenile Welfare Fund (hereinafter referred to as the Fund) for the welfare and rehabilitation of the children dealt with under the provisions of the Act. Besides voluntary donations and contributions to the Fund from the Central Government.(2)The donations made to the Fund shall be exempted from income tax under Section 80 G of the Income Tax Act, 1961.(3)The fund shall be applied:(a)to implement programmes for the welfare and rehabilitation of children:(b)to pay grant-in-aid to non-official organisations;(c)to meet the expenses of State Advisory Board and(d)to do all other things that are incidental and conducive to the above purposes.(4)The management and administration of the Fund will be under the control of the State Advisory Board under subsection (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 and State Governments 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)Withdrawal shall be made by cheques or requisitions, as the case may be, signed by the Treasurer in the case of amounts not exceeding Rs. 1,000 (Rupees one thousand) and signed duly by the Treasurer and other members of the Board of management to be nominated by the State Advisory Board, for amounts exceeding Rs. 1,000 (Rupees one thousand).(7)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 authority, as may be appointed by the State Advisory Board. All contracts and other assurances shall be in the name of the State Advisory Board and signed on their behalf by the Secretary.(8)The State Advisory Board shall invest 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 any one or more of the modes of investment for the time being authorised by law for the investment of trust moneys as the Board of Management may think proper.(9)The State Advisory Board may delegate to one or more of the members of the Commissioner such of its powers, which in its opinion are merely procedural.
