Section 75 in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
75. Procedure to be followed on release.
(1)The Officer-in-Charge shall maintain a record of the cases to be released on the expiry of the period of stay as ordered by the Board or Committee.(2)Each case shall be placed before the Classification Committee for proper mainstreaming. With regard to cases in which the juvenile/child is kept for the maximum period, action may be initiated six months before they attain the age of eighteen years during which the Officer-in-Charge shall call for the pre-release report of the Probation Officer or Child Welfare Officer or Social Worker as the case may be.(3)Timely information of the release of a juvenile/child and the probable date of release shall be given to the parent or guardian. The parent or the guardian shall be invited to come to the institution to take charge of the juvenile/child on the date.(4)If necessary, the actual expenses of the parent's or guardian's journey both ways and of the juvenile's or child's journey from the institution shall be paid to the parent or guardian by the Officer-in-Charge at the time of the release of the juvenile or child.(5)If the parent or guardian as the case may be, fails to come to take charge of the juvenile/child on the appointed date, the juvenile/child shall be taken by the escort of the institution or any approved Non-Government Organization. Girls shall be escorted by a female escort.(6)At the time of release or discharge, a juvenile/child may be provided with a set of summer or winter clothing as the case may be.(7)If any juvenile/child has no parent or guardian, or in the event of employment he may be sent to an aftercare organization. In the case of a girl who would like to get married the Officer-in-Charge of a girls' institution, subject to the approval of the Commissioner of Women and Child Development, may arrange for the marriage in accordance with the procedure laid down by the Department of Women and Child Development.(8)The Officer-in-Charge shall order the discharge of any Juvenile/child, the period of whose placement has expired and inform the Board or the Committee within seven days of the action taken. If the date of release falls on a Sunday or another public holiday, the juvenile/child may be released on the preceding day, entry to that effect being made in the register of discharge. The Officer-in-Charge shall in appropriate cases, order the payment of travel expense, at such rate as may be fixed from time to time based on the railway or road, or both, fare, as the case may be.(9)The deserving cases the Officer-in-Charge may provide the juvenile or child with such small tools or books as may be necessary, to start a business subject to such maximum cost as may be fixed by the institution and recommended by the Classification Committee.(10)The Officer-in-Charge may, subject to the approval of the competent authority, allow girls children to stay in the home of the institution after the period of their detention has expired, till alternative arrangements are made.(11)If a juvenile or child is to be kept in the institution due to one of the following reasons, beyond the actual date of release or permitted to be kept in the institution, a formal order of the Board or Committee, as the case may be, shall be obtained in advance by the Officer-in-Charge for the following reasons,-(a)To complete the academic or vocational training till the closure of the academic year or complete the course.(b)To undergo medical treatment which warrants immediate attention in the best interest of the child.(c)In any other special circumstances which prohibits or prevents the mobility of the child either due to accident, threat to life or safety or natural calamities etc.
