Section 8 in Tamil Nadu Juvenile Justice Fund Rules, 2017
8. Maintenance of Accounts.
(1)A Savings Bank Account, in the name of "The Tamil Nadu Juvenile Justice Fund" shall be opened by the Director of Social Defence in a Nationalized Bank;(2)Contribution to the Fund by any means received by the Director of Social Defence, shall be credited to the said Savings Bank Account;(3)Annual receipts and payments and reconciliation statement shall be prepared by the Accounts Officer, Department of Social Defence and placed before the Board;(4)The Savings Bank Account shall be operated jointly by the Director of Social Defence and the Accounts officer in the Directorate of Social Defence. The Accounts Officer shall be the custodian of records relating to the Fund and its operations.
