(1)There shall be a Fund called the Criminal Justice Miscellaneous Expenses Fund maintained and administered centrally by the State Police Chief and from the Fund, the following expenses may be met, namely:-(a)expenses including medical expenses of those in custody;(b)expenses incurred in respect of investigation of criminal cases including allowances or reimbursement of expenses to witnesses, other than the expenses incurred by police officers or allowances paid to police officers;(c)expenses relating to maintenance and storage of articles kept in custody;(d)expenses incurred for activities connected with the removal of dead bodies and for giving emergent help for injured persons and for victims of accidents and disasters.(2)The administration of the Fund shall be in accordance with the orders issued by the Government.(3)All compounding fees levied and collected by the Police while compounding the offences under the Act and all amounts realised by the sale of unclaimed properties and perishable properties shall be remitted to the Fund.(4)Government may, from time to time, provide amount to the Fund for ensuring that there is sufficient amount in the Fund to meet the expenses.
