Section 84(3) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(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.
