Section 19 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
19. Release of juvenile.
(1)The Officer Incharge or Superintendent shall maintain a roster of the cases of juveniles to be released on the expiry of the period as ordered by the Board.(2)The release shall be as per the individual care plan prepared in the prescribed Form-IX by the Probation Officer or Social Worker as the case may be. :(3)The Management Committee shall review the pre-release preparation of the juvenile as per the Individual Care Plan.(4)The Officer Incharge or Superintendent shall provide prior information to the parent or guardian of the release of a juvenile including the exact date of release and the parent or guardian shall be invited to the institution to take charge of the juvenile on that date.(5)The actual to and fro expenses incurred by the parents or guardians on the journey by the most economical mode of transportation may be paid to the parent or guardian by the Officer Incharge at the time of the release of the juvenile, if deemed fit by the officer.(6)If the parent or guardian fails to come or unable or incapacitated to come to take charge of the juvenile on the appointed date of the release, the juvenile shall be handed over against proper receipt to his parent or guardian by an escort from the institution; and in case of a girl, such escort shall be accompanied by an adult female.(7)At the time of release or discharge, a juvenile may be provided with a set of summer or winter clothing, if the Officer Incharge deems it necessary.(8)The Officer Incharge shall immediately order the discharge of any juvenile, the period of whose institutionalisation has expired, and give intimation thereof to the competent authority within seven days of such order.(9)If the date of release falls on a public holiday, the juvenile shall be released on the following working day and an entry to that effect shall be made in the register of discharge.(10)The Officer Incharge shall provide necessary support including financial assistance to the outgoing juvenile as per the post-release component of the Individual Care Plan.(11)The Officer Incharge of a girls' institution may, subject to the consent of the girl and the approval of the competent authority, help the girl with her social re-integration by way of facilitating her to avail of an after care programme or helping her with some vocation or gainful employment or helping her settle into family life according to the law in force for the time being.(12)The Government shall provide necessary funds to the Officer Incharge to discharge his duties and responsibilities under the Act and the rules.
