Section 22(3) in The Juvenile Justice (Punjab) Rules, 1987
(3)At the time of premature release of an inmate from the institution his account book shall be transferred to the probation officer, whose duty is to supervise him. If the inmate is released on the expiry of the period of his stay ordered by the competent authority the money deposited in his name shall be withdrawn by the Superintendent and handed over personally after obtaining a proper receipt to the parent or guardian who comes to take charge of the inmate and if he does not come, to the inmate.
