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State of Rajasthan - Section

Section 12 in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2002

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 Officer-inCharge as an encouragement to steady work and good behaviour, and at the time of release, the reward shall be handed over after obtaining a receipt from the parent or the guardian who comes to take charge of the juvenile.