Section 20(1) in The Assam (Management, Function and Responsibilities of Special School, Children's Home and Observations Homes) Rules, 1976
(1)On the competent authority making an order other than directing the child to be sent to Children's Home or a Special School in respect of any child, his money and valuables and such of his articles, proceeds of such of his articles as have been sold, shall at the time of his release be handed over to him in the presence of the Superintendent and the Superintendent shall take the signature or thumb impression of the parent or guardian of the children or the child in the column provided for the purpose in the register maintained under Rule 17, in token of his having received such money, valuables, articles, and proceeds. If the clothings have been destroyed in pursuance of Clause (c) of Rule 18 he shall be provided with fresh clothing at Government cost.
