Section 44 in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
44. Rewards and earnings.
(1)Rewards to the juvenile, 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.(2)These incentives shall be deducted at the rate or rates decided by the management of the institution if,-(a)the child or juvenile does not show positive behaviour or attitude inspite of three warnings issued during the past.(b)the child or juvenile violates any of the rules, regulations of the institution(c)the child or juvenile indulges in unlawful activities such as bullying damaging the properties, stealing the belongings of others etc.(d)the child or juvenile possesses any of the prohibited articles.
