Section 59 in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
59. Juvenile Justice Fund.
(1)The 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 juvenile dealt with under the provisions of the Act. Besides voluntary donation, the Central Government shall also make contribution to State Level Juvenile Justice Fund.(2)The fund shall be applied :-(a)to implement programmes for the welfare and rehabilitation of juvenile/children;(b)to pay grant-in-aid to non-official organisations.(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 management and administration of the fund, will be under the control of the State Advisory Board as required under sub-section (3) of Section 61 of the Act.(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 Central or State Government as well as the voluntary donations from any individual or organisation.(5)Withdrawals shall be made by cheques or requisitions, as the case may be, signed by the Secretary-Treasurer in the case of amounts not exceeding Rs.1.000 (Rupees one thousand) and signed duly by the Secretary-Treasurer and other member of the Board of Management to be nominated by the State Advisory Board.(6)Regular accounts shall be kept of all money and properties and all incomes and expenditure of the Fund and shall be audited by notified firm of Chartered Accountants or any other recognised authorities as may be appointed by the Board. The auditors shall also certify that the expenditure from the funds shall be kept by the Secretary-Treasurer. All contracts and other assurances shall be in the name of the Board of Management and signed on their behalf by the Secretary-Treasurer and one Member of the Board of the Management authorised by it for the purpose.(7)The Board of Management shall invest the proceeds of sale or other disposal of the property as well as any money or property not immediately required to be used to serve the objective of the Fund in any one or more of the modes of investment for the time being authorised by law for the investment of trust moneys as the Board of Management may think proper.(8)The Board of Management may delegate to one or more of the members such of its powers, which in its opinion are merely a procedural arrangement.
