 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Juvenile Justice (Care and Protection of Children) Act, 2000 61. Fund.- 1. The State Government may create a Fund under such name as it think fit for the welfare and rehabilitation of the juvenile or the child dealt with under this Act. 2. There shall be credited to the Fund such Voluntary donations, contributions or subscriptions as may be made by any individual organization. 3. The Fund created under sub -section (1) shall be administered by the State advisory board in such manner and for such purposes as may be prescribed.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back