Section 18 in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
18. Release.
(1)The Superintendent shall maintain a roster of the cases of juveniles in conflict with law to be released on the expiry of the period of stay as ordered by the Board.(2)Each case shall be placed before the Management Committee set up under Rule 62 of these rules by the concerned superintendent, probation officer, child welfare officer or case worker, for ensuring proper release and social mainstreaming of the juvenile post- release.(3)The release shall be as per the pre-release and post release plan prepared under the individual care plan and reviewed from time to time by the management committee set up under Rule 62 of these rules and in all cases of release, necessary action and preparation shall be initiated well before the time of release and shall include preparation for post release follow up.(4)Timely information of the release of a juvenile and of the exact date of release shall be given to the parent or guardian and the parent or guardian shall be invited to come to the institution to take charge of the juvenile on that date.(5)If the parent or guardian, as the case may be, fails to come and take charge of the juvenile on the appointed date, the juvenile shall be taken to his parent or guardian by the escort of the institution; and in case of a girl, she shall be escorted by a female escort, who shall hand over her custody to her parent/guardian.(6)At the time of release or discharge, a juvenile shall be provided with a set of clothing and essential toiletries.(7)If the juvenile has no parent or guardian, he may be sent to an Aftercare Home/Child Welfare committee for appropriate direction, or in the event of his employment, to the person who has undertaken to employ the juvenile.(8)The Superintendent of a girl's institution may, subject to the consent of the girl and the approval of the Board, help the girl with her social re-integration by way of sending a girl above the age of eighteen years to an after care home or helping her with some vocation or gainful employment or, helping her settle into family life as per the procedure laid down by the state government from time to time.(9)The Superintendent shall order the discharge in Form VII of any juvenile whose detention period has come to an end and inform the Board and Director of Social Welfare within seven days of the action taken and if the date of release falls on a Sunday or a public holiday, the juvenile may be discharged on the preceding day with an entry to that effect being made in the register of discharge. The Superintendent shall be liable for disciplinary action including initiation of departmental proceeding, if he/she fails to release the juvenile on the date of such release or implement the order.(10)The Superintendent shall in appropriate cases, order the payment of subsistence money, at such rates as may be fixed from time to time, by the State Government, and the railway or road, or both, fares, as the case may be.(11)In deserving cases, the Superintendent may provide the juvenile with such small tools, as may be necessary to start a work or business subject to such maximum cost as may be fixed by the institution which shall also form part of the post-release plan.(12)Where a Juvenile in Conflict with law has no place to go after release or in order to complete the course and requests for stay in the institution after the period of his/her stay is over, the Superintendent may, subject to the approval of the competent authority, allow his/her to stay till the time some other suitable arrangements are made; or may be transferred to an After Care Home.
