Section 84 in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
84. State children's fund.
(1)The State Government shall create a fund at the State level under section 61 of the Act to be called the State Children's Fund (here in after referred to as "the fund") for the welfare and rehabilitation of the juvenile or child dealt with under the provisions of the Act.(2)In addition to voluntary donation, the Central Government shall also make contribution to State Children's Fund.(3)The fund shall be applied for the following purposes,-(a)to implement programmes for the welfare and rehabilitation of children and which do not fall in any of the Central Government or State Government or any other scheme;(b)to provide for medical aid or surgery for major illnesses for juvenile or child;(c)to provide for fees for higher or vocational or technical education;(d)to meet the expenses of State Advisory Board and its purpose;(e)to do all other things that are incidental and conducive to the above purposes.(4)For the management and administration of the Fund, a Board of Management shall be set up under the chairmanship of the Secretary, Women and Child Development Department under sub-section (3) of the section 61.(5)For the management and administration of the fund, Government shall constitute a Board of Management consisting of the following members :-* Secretary (Women and Child Development Department) - Chairman* Commissioner (Women and Child Development Department) - Member* Three non-official Members to be appointed by Government - Member* Deputy Commissioner-Child development (Women and Child Development Department) - Member Secretary - Treasurer(6)A non official member shall, unless he resigns his office or dies or otherwise vacated his office at an earlier date, hold office for a period not exceeding two years. A member nominated to fill a casual vacancy shall hold office so long only as the member in whose place his is nominated would have held it if the vacancy had not occurred.(7)(i)A non-official member other than the chairman may resign his office by writing under his hand addressed to the Chairman.(ii)The chairman may resign his office by writing under his hand address to government.(iii)The resignation shall take effect from date of its acceptance or on the expiry of thirty days from the date of its receipt by the Chairman or, as the case may be, by Government, which ever is earlier.(8)A non-official member shall be deemed to have vacated his office,-(a)if he becomes of unsound mind or is declared insolvent;(b)if he is convicted of nay offence which in the opinion of Government involves moral turpitude;(c)if in the opinion of Government, it is not desirable that he should continue to be a member.(9)The Board of Management shall meet at least once a year at such places and on such dates and at such times as may be appointed by the chairman.(10)The quorum for a meeting of the Board of Management shall be four. If a meeting of the Board of Management could not be held for want of quorum, then the meeting shall automatically stand adjourned till the same day in the next week at the same time and place or if that day is a public holiday, till the next succeeding day which is not a public holiday, at the same place and time.(11)The assets of the Fund shall include all such grants and contributions, recurring or non-recurring, from the Central Government and State Government or well as the voluntary donations from any individual or organisation.(12)All withdrawals shall be made by cheques or requisitions, as the case may be, singed by the secretary-cum-treasurer in the case of amounts not exceeding rupees one thousand and signed duly the by the secretary-cum-treasurer and other member of the board of management to be nominated by the Board of Management.(13)The regular accounts shall be kept of all money and properties, and all incomes and expenditure of the Fund and shall be audited by a notified firm of Chartered Accountants, or any other recognized authorities as may be appointed by the Board.(14)The auditors shall also certify the expenditure from the Fund made by the secretary-cum-treasurer.(15)All contracts and other assurances shall be in the name of the Board of management and signed on their behalf by the secretary-cum-treasurer and one member of the Board of the Management authorized by it for the purpose.(16)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 mode of investment for the time being authorized by law for the investment of trust money as the Board of Management may think proper.(17)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
