Section 83(4) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
(4)The Juvenile Justice Fund may be utilised by the State Government for the following purposes, namely:-(i)establishment and administration of Child Care Institutions;(ii)supporting innovative programmes for the development of the children in the Child Care Institutions;(iii)strengthening of legal assistance and support;(iv)providing entrepreneurial support, skill development training or vocational training;(v)providing lump-sum subsistence support to children leaving Child Care Institution on attaining the age of eighteen years;(vi)providing after care facilities and entrepreneurship fund for providing capital and infrastructure to persons who have crossed the age of eighteen within institutionalized care, for starting up small businesses to support reintegration into mainstream life;(vii)providing support for foster care, sponsorship and after care;(viii)rehabilitation of children in special circumstances including children released from militant groups and adult groups and those covered under JJ Act and;(ix)meeting the expenses of travel for trial and restoration of children, including the expenses of the escorts including police;(x)creating child friendly police stations, Boards, courts and Committees;(xi)Capacity building for parents and caregivers to understand needs of children;(xii)awareness generation programmes on child rights and offences against children;(xiii)creating community-based child protection programmes to identify and report offences against children;(xiv)providing specialised professional services, counselors, translators, interpreters, special educators, social workers, mental health workers, vocational trainers etc. for the children covered under the Act;(xv)Providing support of two social workers for SJPU(xvi)providing recreational facilities and extra-curricular activities for the children covered under the Act including those in Child Care Institutions;(xvii)palliative care for cancer affected children and stay facilities for their parents; and(xviii)any other programme or activity to support the holistic growth, development and well-being of a child covered under the Act and the rules.
