Section 19 in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
19. Release.
(1)The Officer-in-charge shall maintain a roster of the cases to be released on the expiry of the period of stay as ordered by the Board. Each case shall be placed before the Monitoring and Evaluation Committee for proper mainstreaming. With regard to cases in which the juvenile is kept for the maximum period, action may be initiated six months before they attain the age of 18 years.(2)Timely information of the release of a juvenile and of the probable date of release shall be given to the parent or guardian and the parent or the guardian shall be invited to come to the institution to take charge of the juvenile on the date. If necessary, the actual expenses of the parent's or guardian's journey both ways and of the juvenile'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. If the parent or guardian, as the case may be, fails to come to take charge of the juvenile on the appointed date, the juvenile shall be taken by the escort of the institution. Girls shall be excorted by a female escort.(3)At the time of release or discharge a juvenile may be provided with a set of summer/winter clothing, as the case may be, if the Officer-in-charge deems it necessary.(4)If the juvenile has no parent or guardian, he may be sent to an after care organization or in the event of employment to the person who has undertaken to employ the juvenile by an order of the Releasing Authority in Form VII.(5)The Officer-in-charge of a girl's institution, subject to the approval of the designated authority, may get suitable girls above the age of 18 years married according to the procedure laid down by the competent authority from time to time.(6)The Officer-in-charge shall order the discharge of any juvenile, the period of whose detention has expired and inform the competent authority within 7 days of the action taken. If the date of release falls on a Sunday or another public holiday, the juvenile 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 subsistence at such rates as may be fixed from time to time and the railway and road, or both fare, as the case may be.(7)In deserving cases, the Officer-in-charge may provide the juvenile with such small tools, as may be necessary, to start a business subject to such maximum cost as may be fixed.(8)The Officer-in-charge may, subject to the approval of the competent authority, allow at their own request such girls as have no place to go, to stay in the institution after the period of their detention has expired, till some other suitable arrangements are made.
