Section 24(d) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(d)the officer-in-charge of the child care institution shall arrange for safe custody of the personal belongings of the child received by the institution and shall record the same in the personal belongings register maintained in the institution and the items shall be returned to the child at the time of leaving the institution. If there is a reasonable amount, the same may be deposited in a bank in the name of the child by nominating the officer in charge of the institution as guardian to fetch interest for the child;
