Section 90 in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
90. Juvenile Justice Fund.
(1)The State Government shall create a fund at State level under Section 61 of the Act to be called the 'Juvenile Justice Fund' (hereinafter in this rule referred to as fund) for the welfare and rehabilitation of the child dealt with under the provisions of the Act. Besides voluntary donation.(2)The fund shall be used,-(a)to secure the rights and implement programmes tor the well.ire and rehabilitation of children;(b)to pay grant-in-aid to non-official organizations;(c)to meet the expenses of State Advisory Board and its purpose;(d)to do all other things that are incidental and conducive to the above purposes.(3)The Fund shall be managed and administered by the State Advisory Board.(4)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 Centra or State Government as well as the voluntary donations from any individual or organization.(5)Withdrawals shall be made by cheques or requisitions, as the case may be of the State Advisory Board in the case of amounts not exceeding Rs. 10 000 (Rupees ten thousand) shall be duly signed by the Secretary an the amount exceeding rupees ten thousand shall be duly signed by the Secretary and the Member of the Board of Management to be nominated by the State Advisory Board.(6)Regular accounts shall be maintained of all money and properties and all income and expenditure of the Fund and shall be audited by notified firm of Chartered Accountants or any other recognized authorities as may be appointed by the Board. The auditors shall also certify that the expenditure from the funds shall be maintained by the Secretary. All contracts and o her assurances shall be in the name of the board of management and signed on their behalf by the Secretary and one Member of the board of management authorised by it for the purpose.(7)The Advisory Board may delegate to one or more of the members such of its powers, which in its opinion are merely a procedural arrangement.
