Section 90(5) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(5)Withdrawals shall be made by cheques or requisitions, as the case may be of the State Advisory Board in the case of amounts not exceeding Rs. 10 000 (Rupees ten thousand) shall be duly signed by the Secretary an the amount exceeding rupees ten thousand shall be duly signed by the Secretary and the Member of the Board of Management to be nominated by the State Advisory Board.
