Section 18 in The M.P. Bhiksha Vritti Nivaran Niyam, 1977
18. Welfare Fund.
(1)For every receiving centre and certified institution there shall be a Welfare Fund.(2)The Superintendent may accept donations or contributions in cash or kind made to the Welfare Fund by the public, provided that no such ; donation or contribution in cash exceeding one hundred rupees shall he accepted without the previous approval of the Director.(3)All donations and contributions accepted under this rule shall be acknowledged by written receipts bearing serial numbers.(4)(a)The Superintendent shall deposit the amount of donations or contributions made to the Welfare Fund in the nearest Government Treasury by opening a personal ledger account in his name.(b)The Superintendent shall also credit all Non-Government money j in the nearest Government treasury by opening a personal ledger account j for each inmate. Such Non-Government money shall not form part of the Welfare Fund.Explanation. - For the purposes of this sub-rule "Non-Government money" means-(a)Gratuities earned by the inmates under sub-rule (3) of Rule 29 for the good conduct and satisfactory progress in training;(b)Wages earned by inmates for doing outside work;(c)Private cash belonging to the inmate which is deposited with the Superintendent.(5)The amount standing to the credit of the Welfare Fund shall be spent for the following purposes, namely :-(i)to meet contingent expenses in connection with the collection of the Fund; and(ii)to provide for the welfare and comfort of the inmates of, including those released on licence from the Centre or institution as the case may be.(6)The Superintendent may, in consultation with the Visiting Committee, subject to the requirements of sub-rule (5), spend sums out of the Welfare Fund on subjects previously determined by the Visiting Committee :Provided that no amount exceeding rupees one hundred shall be spent without the previous sanction of the Chief Inspector.(7)The Fund shall be operated by the Superintendent as the controlling and disbursing officer, and shall be responsible for the proper maintenance of the accounts of the Fund.(8)The Superintendent shall maintain separately in connection with the Fund, a cash book and an order book.(9)The accounts of the Fund shall be audited at the time of the annual audit of the accounts of the receiving centre or the certified institution to which it relates.
