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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(1)(d) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(d)When a juvenile of an institution dies therein the property left by the deceased and the money deposited in the name of the juvenile shall be handed over by the Officer-in-charge to any person who establishes his claim thereto and executes an indemnity bond. A receipt shall be obtained from such person for having received such property and the amount. If no claimant appears within a period of six months from the date of death/escape of such juvenile, the property and amount shall be disposed of as per the decision taken by monitoring and evaluation committee.