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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Haryana - Subsection

Section 57(3) in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002

(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