Section 90(2) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006
(2)The fund shall be used, -(a)to secure the rights and implement programmes for the welfare and rehabilitation of children ;(b)to pay grant-in-aid to non-official organizations ;(c)to meet the expenses of State Advisory Board and its purpose ;(d)to do all other things that are incidental and conducive to the above purposes.
