Section 85(4) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
(4)The Fund shall be applied,-(a)to implement the programmes for the welfare, rehabilitation and restoration of juveniles or children;(b)to pay grant-in-aid to Non-Governmental organizations;(c)to meet the expenses of State Advisory Board and its purposes; and(d)to do all other things that are incidental and necessary for the above purposes.
