Section 5 in Tamil Nadu Juvenile Justice Fund Rules, 2017
5. Criteria for Assistance.
- The grant of assistance shall be recommended to the Board by the Director of Social Defence under the following conditions,-(i)individual assistance shall be supported by the report of the Probation Officer recommended by the Regional Probation Officer and approved by the Chief Probation Officer;(ii)assistance to children and escort shall be based on the order of the Juvenile Justice Board or the Child Welfare Committee;(iii)transportation charges in respect of escorts, in case of Government Servant shall be allowed as per the Tamil Nadu Travelling Allowance Rules. In respect of children and in case of escorts, not being a Government Servant, the Government shall grant the actual travelling, boarding and lodging allowance.(iv)payment for honorarium to translator or interpreters shall be made based on the recommendation of the Juvenile Justice Board or Child Welfare Committee. Honorarium to translator or interpreters for assisting the Probation Officers shall be made based on the recommendation of the Regional Probation Officer and approved by the Chief Probation Officer.
