Section 53 in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
53. Rewards and Earnings.
- The rewards to a juvenile or child, at such rates, as may be fixed by the management of the institution from time to time, may be granted by the Officer-in-charge as an encouragement to steady work and good behaviour, and at the time of release, the reward shall be handed over after obtaining a receipt from the parent or the guardian, who comes to take charge of the juvenile or child or juvenile or child himself.
