Section 19 in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004
19. Release.
(1)The Superintendent shall maintain a roster of the cases of juvenile or child to be released on the expiry of the period of stay as ordered by the Board.(2)Each case shall be placed before the Committee constituted under Rule 11 for proper mainstreaming and with regard to cases in which the juvenile or child is kept for the maximum period, action may be initiated six months before they attain the age of eighteen years.(3)A timely information of the release of a juvenile or child and of the exact 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 juvenile or child on that date.(4)If necessary, the actual expenses of the parent's or guardian's journey both ways and of the juvenile's or child's journey from the institution shall be paid to the parent or guardian by the Superintendent at the time of the release of the juvenile or child.(5)If the parent or guardian, as the case may be, fail to come and take charge of the juvenile or child on the appointed date, the juvenile or child shall be taken by the escort of the institution; and in case of a girl, she shall be escorted by a female escort.(6)At the time of release or discharge, a juvenile or child may be provided with a set of summer or winter clothing.(7)If the juvenile or child has no parent or guardian, he may be sent to an aftercare organization, or in the event of employment, to the person who has undertaken to employ the juvenile or child.(8)The Superintendent of a girls' institution, subject to the approval of the Board, may get suitable girls above the age of eighteen years married according to the procedure laid down by the Board from time to time.(9)The Superintendent shall order the discharge of any juvenile or child, the period of whose detention has expired and inform the Board within seven days of the action taken; and if, the date of release falls on a Sunday or another public holiday, the juvenile or child may be released on the proceeding day with an entry to that effect being made in the register of discharge.(10)The Superintendent shall in appropriate cases, order the payment of subsistence money, at such rates as may be fixed from time to time and the railway or road, or both, fare, as the case may be.(11)In deserving cases, the Superintendent may provide the juvenile with such small tools, as may be necessary, to start a work or business subject to such maximum cost as may be fixed by the institution.(12)The Superintendent may, subject to the approval of the competent authority, allow at their own request such girls as have no place to go, to stay in the institution after the period of their stay is over, till the time some other suitable arrangements are made.
