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State of Tamilnadu - Section

Section 9 in Tamil Nadu Juvenile Justice Fund Rules, 2017

9. Withdrawal.

(1)Withdrawal from the Fund shall be made against the proceedings issued by the Director of Social Defence based on the sanction accorded by the Board.
(2)Under extraordinary circumstances, the sanction shall be ordered by the Director of Social Defence and shall be placed for, ratification by the Board in its subsequent meeting or by sending the file in circulation.