Section 12 in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004
12. Rewards and earnings.
- Rewards to the juveniles, at such rates as may be fixed by the management of the institution from time to time, may be granted by the Superintendent as an encouragement of steady work and good behaviour and at the time of release, the reward shall handed over after obtaining a receipt from the parent or the guardian who comes to take charge of the juvenile.
