Section 47 in The Assam (Management, Function and Responsibilities of Special School, Children's Home and Observations Homes) Rules, 1976
47. Rewards and earnings.
(1)Rewards to the inmates at such rate as may be fixed by the State Government from time to time may be granted by the Superintendent as an encouragement to steady work and good behaviour.(2)At least half the amount shall be deposited in the manner prescribed by the State Government from time to time in the name of the inmate and the account book shall be kept with the Superintendent. The rest may be permitted to be spent by the inmate as pocket money on purchase of articles such as sweets, toys, etc., on fixed day of the week.(3)Out of the income earned by an inmate working outside, at least three-fourths shall be deposited in the manner prescribed by the State Government from time to time in the name of the inmate and the account book shall be kept with the Superintendent. The rest may be spent by the inmate as mentioned in sub-rule (2).
