Section 39 in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
39. Disposal of articles.
- The money or valuables belonging to a child received or detained in an institution shall be disposed of in the following manner, namely,-(i)when a child is transferred from one institution to another, all his money, valuables and other articles, shall be sent along with the child to the Officer-in-charge of the institution to which the child has been transferred together with a full and correct statement of the description and estimated value thereof;(ii)at the time of release of such child, the valuables and other articles kept in safe custody and the money deposited in name of the child shall be handed over to the parent or guardian, as the case may be, after making entries in the register and signed by the Officer-in-charge;(iii)in case of death of a child in an institution, the valuable and other articles left by the deceased and the money deposited in the name of the child shall be handed over by the Officer-in-charge to any person who establishes his claim as parent or guardian thereto and executes an indemnity bond. A receipt shall be obtained from such person for having received such valuables and other articles and the amount. If no claimant appears within a period of six months from the date of death or escape of such child, the valuables and other articles and amount shall be disposed as per the decision taken by management committee of the institution.
