Section 19(31) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
(31)While holding the inquiry relating to a child in need of care and protection who was found to be engaged or kept in bondage for the purpose of employment and /or whose earnings have been withheld, the Committee will, in addition to facilitating the registration of an First Investigation Report under section 79 of the Act, also order for the recovery of the earnings of the child withheld and the Committee, while so ordering recovery, shall be guided by the prescribed rate of minimum wages payable to an unskilled adult worker.
