Section 3 in Tamil Nadu Juvenile Justice Fund Rules, 2017
3. Constitution of the Fund.
(1)The Tamil Nadu Juvenile Justice Fund shall consist of a Corpus of Rs.25,00,000/ - sanctioned by the Government and any further contributions made by the Government from time to time;(2)Voluntary donations, contributions or subscriptions made by individuals, association, organization, corporate sectors, nationalized banks, foreign banks, business establishments functioning within or outside the State or children by themselves;(3)contribution received through charity shows, programmes, sports, clubs, etc.;(4)fine or penalty imposed by the Court for remitting towards the Fund;(5)amount received through the sale of greeting cards or any other product produced as skill development or vocational training.
