Section 59(1) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
(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.
