Section 22 in The Juvenile Justice (Punjab) Rules, 1987
22. Rewards and earnings.
(1)Rewards to the inmates at such rates as may be fixed by the State Government/Administrator from time to time may be granted by the Superintendent as an encouragement to steady work and good behaviour.(2)At least half the amount earned by the juvenile shall be deposited in the manner prescribed by the concerned authority from time to time in his name (of the inmate) and the account book shall be kept with the Superintendent. The rest may be permitted to be spent by the inmates as pocket money on purchase of articles such as sweets, toys etc., on fixed days of the week.(3)At the time of premature release of an inmate from the institution his account book shall be transferred to the probation officer, whose duty is to supervise him. If the inmate is released on the expiry of the period of his stay ordered by the competent authority the money deposited in his name shall be withdrawn by the Superintendent and handed over personally after obtaining a proper receipt to the parent or guardian who comes to take charge of the inmate and if he does not come, to the inmate.
