Section 58 in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
58. Rewards and Earnings.
- The rewards to a juvenile or child, at such rates as may be fixed by the management of the institution from time to time, shall be granted by the Superintendent 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 or child or juvenile or child himself.
