Section 12 in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
12. Rewards and earnings.
- Rewards to the juveniles at such rates as may be fixed by the management of the home from time to time may be granted by the Officer-in-charge as an encouragement to steady work and good behaviour. At the time of release, the reward shall be handed over after obtaining a proper receipt from the parent/guardian who comes to take charge of the juvenile.
