Section 64(2) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006
(2)Timely information of the release of a child and of the probable date of release shall be given to the parent or guardian and the parent or the guardian shall be invited to come to the institution to take charge of the child on the date. Parents shall be informed six months prior to release and the child is prepared for release through a formal counseling session with the counsellor. The child, family all counsellor in co-ordination with each other shall make the rehabilitation plan. If necessary, the actual expenses of the parent or guardian's journey both ways and of the juvenile's journey from the institution shall be paid to the parent or guardian by the Officer-in-Charge at the time of the release of the juvenile. If the parent or guardian as the case may be, fails to come to take charge of the child on the appointed date, the escort of the institution shall take the child. A female escort shall escort girls.
