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State of Haryana - Section

Section 57 in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002

57. Juvenile Justice Fund. [Section 68(2) (xviii)].

(1)There shall be created a Fund at the State level under section 61 of the Act to be called the "Juvenile Justice Fund" (hereinafter referred to as the "Fund") for the welfare and rehabilitation of the juvenile or the child dealt with under the provisions of the Act.
(2)The fund shall be applied, -
(a)to implement programmes for the welfare and rehabilitation of juvenile or children under the Act,
(b)for imparting training and education/vocational skills,
(c)for purchase of equipments, machinery and furniture,
(d)repair and construction of buildings,
(e)any other purpose in the interest of inmates as approved by the State advisory board,
(f)to meet the expenses of State advisory board and its purpose, and
(g)to do all other things that are incidental and conducive to the above purposes.
(3)The management and administration of the fund, shall be under the control of the State advisory board under sub-section (3) of section 61 of the Act and financial power to incur expenditure from the fund will be as under :-
Director, Social Justice andEmpowerment Department, Haryana Upto Rs. 0.30 lac
Administrative Secretary Upto Rs. 3.00 lac
Minister Upto Rs. 5.00 lac
The board will have full power Above Rs. 5.00 lac
(4)The assets of the fund shall include all such grants and contributions, recurring or non-recurring, from the Central Government and State Government or any other statutory or non-statutory bodies set up by the Central or State Government as well as the voluntary donations from any individual or organisation.
(5)All withdrawals shall be made by cheques or requisitions, as the case may be, signed by the secretary-cum-treasurer in the case of amounts not exceeding rupees one thousand and signed duly by the secretary-cum-treasurer and other member of the board of management to be nominated by the State advisory board.
(6)The regular accounts shall be kept of all moneys and properties, and all incomes and expenditure of the Fund and shall be audited by a notified firm of Chartered Accountants, or any other recognised authorities as may be appointed by the Board.
(7)The auditors shall also certify the expenditure from the Fund made by the secretary-cum-treasurer.
(8)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 authorised by it for the purpose.
(9)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 modes of investment for the time being authorised by law for the investment of trust moneys as the board of management may think proper.
(10)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.