Section 11 in Jammu and Kashmir Juvenile Justice Rules, 2007
11. Rewards and Earnings.
(1)Rewards to the juveniles, 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/Superintendent of Homes as an encouragement to steady work and good behaviour.(2)At least half the amount earned by the Juvenile shall be deposited in the manner prescribed by the concerned authority from time to time in his name (of the inmate) and the account book shall be kept with superintendent. The rest may be permitted to be spent by the inmate as pocket money on purchase of articles such as sweets, toys, etc on fixed days of the week.(3)At the time of premature release of 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on the expiry of the period of stay ordered by the competent Authority the money deposited in his name shall be withdrawn by the Superintendent and handed over personally after obtaining a proper receipt to the parent or guardian who comes to fake charge of the inmate and if he does not come, to inmate.
