Section 7 in Tamil Nadu Juvenile Justice Fund Rules, 2017
7. Disqualification.
(1)No subsequent financial assistance shall be extended to individual beneficiary unless the beneficiary has utilized the fund for which the assistance was extended;(2)If any individual discontinues the educational or vocational training, no assistance shall be extended second time, unless the discontinuance is warranted due to physical disabilities or accident or on medical grounds certified by the Medical Board.
