Section 32 in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
32. Disposal of properties.
(1)The property other than money or valuable belonging to a juvenile or child received or detained in an institution shall be disposed of in the following manner, namely:-(a)On an order made by the Competent Authority in respect of any juvenile/child directing the juvenile/child to be send to an institution, the Officer-in-Charge shall deposit such juvenile's/child's money together with self proceeds in the manner laid down from time to time in the name of the juvenile/child.(b)If it consists of obscene pictures or literature, tobacco, snuff, opium, drug, liquor or perishable articles or trivial value, it shall be destroyed;(c)If it consists of perishable articles of more than trivial value, it shall be sold by auction as soon as possible and the proceeds kept in the child's account by the Superintendent;(d)The clothing, bedding or other articles of such juvenile or child shall be destroyed if the superintendent considers it essential on hygienic grounds or considers to be worthless, or the clothing and bedding and other articles of the juveniles or children are found to be suffering from any infectious or contagious disease shall be burnt;(e)Clothing, bedding and other articles not covered by the provisions of clauses (a), (b) and (c) shall, after being wash and disinfected, suitably stored. The superintendent shall be responsible for their safe custody. If the clothing's have been destroyed, he shall be provided with fresh clothing.(2)No person or staff on the institution or home shall, whether directly or indirectly bid at the auction of, for purpose, any property auctioned under these rules.(3)When the juvenile or child is transferred from one institution to another, all his property, valuable and account book in the custody of the Superintendent shall be sent along with him to the Superintendent of the institution to which he has been transferred together with a full and correct statement of the description and estimated value thereof.(4)At the time of release of such juvenile or child, the valuables and other articles kept in safe custody and the money deposited in the name of the juvenile 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 Officer-in-Charge.(5)When an inmate of an institution dies therein, the property left by the deceased and the money or articles deposited in his name shall be handed over by the Superintendent to any person who establishes his claim thereto and executes an indemnity bond. A receipt shall be obtained from such person for having received such property and the amount. If no claimant appears within a period of six months from the date of death of such inmate, the property and amount shall be credited to the fund created by the Government under section 61.(6)When a juvenile or child kept in an institution escapes therefrom or fails to return thereto after the expiry of the period of absence permitted to him, the property left by him and the amount deposited in his name shall be kept in safe custody by the Superintendent of such institutions for a period of six months from the date of escape of such juvenile/child or the date on which such juvenile/child should have return thereto, as the case may be. If within the said period such juvenile/child is not found and sent back or does not return to the institution, such property and amount shall be credited to the Fund set up under section 61.
