Section 12(4) in The Juvenile Justice (Punjab) Rules, 1987
(4)On an order made by the competent authority in respect of any juvenile directing the juvenile to be sent to an institution, the Superintendent shall deposit such juvenile's money together with the sale proceeds in the manner laid down from time to time in the name of the juvenile and the account book shall be kept with the Superintendent. His valuables, clothing, bedding and other articles, if any, shall be kept in safe custody.
