Section 29 in The Juvenile Justice (Punjab) Rules, 1987
29. Release.
(1)The Superintendent shall maintain a roster of the cases to be released on the expiry of the period of stay as ordered by the competent authority. Each case shall be placed before the Classification Committee well in advance for review and advice with regard to his or her placement after release and submit the case to the Chief Inspector along with a detailed report. With regard to cases in which the juveniles are kept for the maximum period, action may be initiated six months before they attain the age of 18 years in case of boys and 20 years in case of girls.(2)Timely information of the release of an inmate and of the probable date of his release shall be given to his parent or guardian and the parent or the guardian shall be invited to come to the institution to take charge of the inmate on that 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 Superintendent 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 to his native place by the escort of the institution. Girls shall be escorted by a female escort.(3)At the time of release or discharge a juvenile may be provided with a set of government clothing, if the Superintendent deems it necessary.(4)If the inmate has no parent or guardian he may be sent to an aftercare organisation or in the event of employment having been found for him to the person who has undertaken to employ him.(5)The Superintendent of a girls' institution subject to the approval of the Chief Inspector, may get suitable girls above the age of 18 years married according to the procedure laid down by the Chief Inspector from time to time.(6)The Superintendent shall order the discharge of any juvenile the period of whose detention has expired and inform the Chief Inspector within 7 days of the action taken by him. If the date of release falls on a Sunday or any other public holiday, the juvenile may be released on the preceding day, entry to that effect being made in the register of discharge. The Superintendent shall in appropriate cases order the payment of subsistence at such rates as may be fixed from time to time and the railway or road or both the fares, as the case may be.(7)In deserving cases the Superintendent 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 Superintendent may, subject to the approval of the Chief Inspector, 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.
