Section 72(1) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016
(1)The money or valuables belonging to a child shall be disposed of in the following manner, namely:(i)on receipt of a child in an institution, the Person-in-charge shall deposit the money belonging to the child in the bank account of the child;(ii)the valuables, and other articles, if any, shall be kept in safe custody;(iii)when such child is transferred from one institution to another, all his money, valuables and other articles, shall be transferred along with the child to the Person-in-charge of the institution to which he has been transferred together with a full and correct statement of the description thereof;(iv)at the time of release of such child, all valuables and other articles kept in safe custody and the money deposited in the name of the child shall be handed over to the parent or guardian, as the case may be, with an entry made in this behalf in the register and signed by the parent or the guardian;(v)when a child in an institution dies, the valuables and other articles left by the deceased and the money deposited in the name of the child shall be handed over by the Person-in-charge to the parent or guardian of the child;(vi)a receipt shall be obtained from such person for having received such money, valuables and other articles; and(vii)if no claimant appears within a period of six months from the date of death or escape of a child, the valuables and other articles and money deposited in the name of the child shall be disposed of as per the decision taken by Management Committee under rule 39 of these rules.
