Section 49(1) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
(1)The money or valuables belonging to a juvenile or child received or retained 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 or child directing him to be sent to an institution, the Officerin- charge shall deposit such juvenile's child's money together with the sale proceeds in the manner laid down from time to time in the name of the juvenile or the child;(b)the juvenile's or child's money shall be kept with the Officer-incharge and valuables, clothing, bedding and other articles, if any, shall be kept in safe custody;(c)when such juvenile or child is transferred from one institution to another, all his money, valuables and other articles, shall be sent along with him to the Officer-in-charge of the institution to which he has been transferred together with a full and correct statement of the description and estimated value thereof;(d)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 or 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 Officer-in-charge;(e)when a juvenile or child in an institution dies, the valuable and other articles left by the deceased and the money deposited in the name of the juvenile or child shall be handed over by the Officer-incharge to any person ,who establishes his claim thereto and executes an indemnity bond;(f)a receipt shall be obtained from such person for having received such valuables and other articles and the amount; and(g)if no claimant appears within a period of six months from the date of death or escape of such juvenile or child, the valuables and other articles and amount shall be disposed of as per the decision taken by the Management Committee.
